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Judgment
THE limited grievance of the appellant against the impugned order dated 6.6.2005 is that the District Forum has misinterpreted its own order dated 20.2.2003 while dealing with the execution application. THE complaint of the appellant was allowed with the directions to the respondent to refund the security and other charges such as interest and cost of litigation when the execution was filed, the amount deposited towards the development and services charges were not deemed as other charges mentioned in the main order on the premise that in the complaint itself no such relief was sought. After having held the respondent guilty and deficient in service, the District Forum was liable to execute the order passed by it in letter and spirit. THE District Forum is hereby directed to assess the charges as per the impugned order including every kind of charges and amount received by the respondent.
APPEAL is disposed of in above terms. A copy of this order, as per the statutory requirements, be forwarded to the parties, free of charge and also to the concerned District Forum and thereafter the file be consigned to the Record Room. Appeal disposed of.