- (1.) THE 1st complainant applied for allotment of a house pursuant to the advertisement of the opposite parties and deposited a sum of Rs. 2,000/ -. The scheme proposed by the opposite parties did not click. Therefore, after waiting for sometime, the complainant had laid the complaint asking for the refund of amount with interest and compensation.
(2.) THE opposite parties agreed to refund the sum of Rs. 2,000/ - with interest. They have stated that there was no deficiency in service on their part and they are not liable for any loss. Hence, they prayed that the complaint may be dismissed with cost.
(3.) THE lower Forum while directing the opposite parties to refund the sum of Rs. 2,000/ - with interest at 18%, further directed them to pay a compensation of Rs. 20,000/ - towards loss and Rs. 5,000/ - for mental agony and hardship and Rs. 500/ - towards cost. Therefore, the opposite parties namely the Housing Board, have preferred this appeal.;