B.C. Kandpal, J. - (1.) This is an appeal under Sec. 15 of the Consumer Protection Act, 1986 against the order dated 27.10.1993 passed by the District Forum, Dehradun in consumer complaint No. 341 of 1993. By the order impugned, the District Forum has allowed the consumer complaint and directed the appellants - opposite parties to pay sum of Rs. 21,900/ - to the respondent - complainant by 30.11.1993, failing which they were further held liable to pay interest @ 15% p.a. on the said amount of Rs. 21,900/ - from 01.12.1993 till the date of payment. Briefly stated, the facts of the case are that the complainant had deposited sum of Rs. 15,000/ - with the appellants on 15.12.1989 for allotment of a house in a scheme floated by the appellants. However, no house was allotted to the complainant. The complainant applied for refund of his money, but the same was also not refunded by the appellants. Thereafter, alleging deficiency in service on the part of the appellants, the complainant filed a consumer complaint before the District Forum, Dehradun.
(2.) The District Forum, on an appreciation of the material on record, allowed the consumer complaint vide impugned order dated 27.10.1993 in the above terms. Aggrieved by the said order, the appellants have filed the present appeal.
(3.) None appeared on behalf of respondent - complainant. We have heard the learned counsel for the appellants and have also perused the record.;