- (1.)Leave granted.
(2.)The dispute centres around the allotment of a house to the appellant by the respondent. It is situated at 143-B, MIG-I, Ram Krishna Puram, Kota. The colony has been developed by the respondent. The appellant moved the District Consumer Forum "District Forum", complaining of a deficiency of service.
(3.)The District Forum, in its order dated 7 June 2003, recorded that the appellant had deposited an amount of Rs 53,006 on 24 March 2001. The District Forum also observed that the appellant was not aware of the fact that the house which was allotted to the appellant was on a corner plot. On this basis, the District Consumer Forum awarded interest at 18% after adjusting the additional amount of Rs 53,006 which was due on account of the plot being a corner plot. A direction was issued to deliver possession.