N RAMA KRISHNA REDDY Vs. VYALIKAVAL HOUSE BUILDING CO-OP SOCIETY LTD

JUDGEMENT

(1.) THIS appeal is filed by the appellant/complainant seeking enhancement of rate of interest awarded from 9% to 18% from respective date made by him till realization by modifying the order dated 6.7.2010 passed by 2nd Additional Bangalore Urban District Consumer Forum in Complaint No.945/2010.

(2.) IN pursuance of the notice issued to the respondent, the respondent appeared through a Counsel and resisted the appeal contending that the District Forum has rightly quantified the compensation and directed the respondent to refund the amount with interest @ 9% from the date of filing of the complaint till realization and therefore the appeal is liable to be dismissed.

(3.) IN this appeal we have heard the arguments of both the parties and perused the records. The point that arises for our consideration in this appeal is whether the District Forum is justified in awarding the interest @ 9% p.a. from the date of complaint till realization?