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Judgment
THIS revision petition has been filed by the Petitioner/Complainant against the impugned order dated 10.07.2007 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, ''the State Commission '') in Appeal No. 1385 of 2007 - Lakhpat Rai Vs. HUDA by which, appeal filed by the petitioner was dismissed.
BRIEF facts of the case are that petitioner/complainant ''s complaint was allowed by learned District Forum by order dated 25.7.2005 and OP/respondent was directed to give the petitioner benefit of interest on his deposits from the date of their respective deposits till 22.6.1999. Aggrieved by this order, OP preferred Appeal No. 1555/2005, which was dismissed by learned State Commission vide order dated 3.2.2006. Later on, petitioner filed Execution Application before the District Forum, which was dismissed by learned District Forum vide order dated 4.1.2007. Appeal filed by the petitioner against the aforesaid order was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed. Heard learned petitioner in person and learned Counsel for the respondents and perused record.
PETITIONER submitted that as per his calculation, respondent may be directed to make payment of a sum of Rs.98,250/- which has been calculated @ 15% p.a. On the other hand, learned Counsel for the respondents submitted that respondent has already been paid/adjusted interest to the tune of Rs.64,175/- and balance Rs.311/- has been paid on 9.4.2013; hence, revision petition be dismissed.
PERUSAL of order of District Forum reveals that no interest rate has been disclosed by District Forum and in such circumstances, petitioner is not entitled to get interest @ 15%. Respondent has already made payment @ 10% interest p.a., though no rate of interest has been mentioned in the order. Learned District Forum has not committed any error in dismissing Execution Application as satisfied and learned State Commission has also not committed any error in passing impugned order. Petitioner is not entitled to get interest @ 15% p.a. without order in the complaint. We do not find any infirmity, irregularity or jurisdiction error in the impugned order and revision petition is liable to be dismissed. Consequently, revision petition filed by the petitioner is dismissed with no order as to costs.