PRABHAKAR CHATURVEDI Vs. ANSAL HOUSING FINANCE AND LEASING COMPANY LTD

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act ) against judgment and order dated 6.1.1993 passed by District Consumer Forum, Lucknow in Complaint Case No. 66 of 1991.

(2.) INITIALLY a complaint was filed with the allegations that a sum of Rs. 5,206.74 which was deposited as development cost be got refunded and a sum of Rs. 328/ - be also awarded as lesser area of plot was allotted than the plot for which total cost was paid. A further sum of Rs. 20,000/ - was also requested to be awarded as the complainant had to spend the amount over levelling of the allotted land. It was also requested that the opposite party be directed to provide facility of water, electricity and sewer and a further sum of Rs. 2,000/ - be also awarded as he had to spend the same for installing a hand pump. Further a sum of Rs. 30,000/ - was also claimed as compensation. Over and above 24% per annum interest was also requested.

(3.) THE learned District Forum, after perusing the evidence came to the conclusion that the only relief of Rs. 328/ - along with a sum of Rs. 1,500/ - towards compensation for the installation of water facility was to be allowed and the remaining reliefs were rejected.