Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2
CASE NO.:
Appeal (civil) 393 of 2003
PETITIONER:
Ghaziabad Development Authority
RESPONDENT:
Shashi Kant Bhalla
DATE OF JUDGMENT: 18/08/2004
BENCH:
S. N. VARIAVA & ARIJIT PASAYAT
JUDGMENT:
J U D G M E N T
S. N. VARIAVA, J.
Before this Court a large number of Appeals have been filed by
the Haryana Urban Development Authority and/or the Ghaziabad
Development Authority challenging Orders of the National Consumer
Disputes Redressal Commission, granting to Complainants, interest at
the rate of 18% per annum irrespective of the fact of each case. This
Court has, in the case of Ghaziabad Development Authority vs. Balbir
Singh reported in (2004) 5 SCC 65, deprecated this practice. This
Court has held that interest at the rate of 18% cannot be granted in all
cases irrespective of the facts of the case. This Court has held that
the Consumer Forums could grant damages/compensation for mental
agony/harassment where it finds misfeasance in public office. This
Court has held that such compensation is a recompense for the loss or
injury and it necessarily has to be based on a finding of loss or injury
and must co-relate with the amount of loss or injury. This Court has
held that the Forum or the Commission thus had to determine that
there was deficiency in service and/or misfeasance in public office and
that it has resulted in loss or injury. This Court has also laid down
certain other guidelines which the Forum or the Commission has to
follow in future cases.
This Court is now taking up the cases before it for disposal as
per principles set out in earlier judgment. On taking the cases we find
that the copies of the Claim/Petitions made by the
Respondent/Complainant and the evidence, if any, led before the
District Forum are not in the paper book. This Court has before it the
Order of the District Forum. The facts are thus taken from that Order.
In this case the Respondent was allotted a plot of land in July
1991. The Respondent paid all dues. Yet possession was not
delivered. The Respondent thus filed a complaint.
The District Forum directed payment of interest at the rate of
18% per annum from the date of deposit to the date of payment. The
District Court also awarded payments of
Rs.5,000/- for mental agony and Rs.1,000/- as costs.
The State Forum confirmed the Award, in the Appeal filed by the
Appellants.
The Respondent did not go in Revision before the National
Commission. The Appellants filed a Revision before the National
Commission. For the first time they now claimed that the
Karpuripuram Scheme was cancelled. The National Commission has
not dealt with the aspect of cancellation of Scheme but awarded
interest at the rate of 18% per annum.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2
As stated in the Judgment, in the case of Ghaziabad
Development Authority vs. Balbir Singh (supra), where the Scheme is
cancelled interest must be paid at the rate of 18%. The Respondent is
thus entitled to get back his money with interest at the rate of 18%
p.a. It is claimed by the Appellants that they have paid interest at the
rate of 18% p.a. to the Respondent. The Respondent complains that
interest at the rate of 18% has not been paid from the date each
amount was deposited with the Appellants. He handovers to this Court
and to the Advocate of the Appellants calculation showing what
amount has remained payable.
The Appellants are directed to recalculate and pay to the
Respondent interest at the rate of 18% p.a. on the deposits made by
the Respondent from the date of each deposit till payment. It is
clarified that amounts, if any, paid would first go towards
payment/repayment of interest and the balance, if any, towards
principle. The Appellants must, along with their payment, handover
to the Respondent the calculation sheet showing how they have
calculated the interest amount.
We clarify that this Order shall not be taken as a precedent in
any other matter having been passed on account of the special
features of the case. The Forum/Commission will follow the principles
laid down by this Court in the case of Ghaziabad Development
Authority vs. Balbir Singh (supra) in future cases.
The Appeal is disposed off accordingly.