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         IN THE SUPREME COURT OF INDIA          CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NOS. 8375-8376 OF 2002

     Rama Kant Bharadwaj                                  .. Appellant(s)

                               Versus

     Haryana State Industrial Development                 .. Respondent(s)       Corporation Ltd. & Anr.

                ORDER

         These two appeals by special leave, are directed against orders dated 4th

January, 2000 and 31st August, 2000 passed by the National Consumers Disputes

Redressal Commission, New Delhi (for short," the National Commission") in F.A. No.

240 of 1998. By the impugned orders, the Commission has directed the Haryana

State Industrial Development Corporation (hereinafter referred to as "the

Corporation") to charge from the appellant the same rate of interest viz. @ 15.5 per

cent per annum, as was being charged from other allottees of Industrial sheds in the

Industrial area, Punchkula. The said interest is payable even after January, 1988 till

the appellant makes the final payment. On payment of the total amount due along

with interest at the said rate of interest, the Corporation has been directed to execute

the conveyance deed in favour of the appellant within four weeks from the date of the

said order.

         We have heard learned counsel for the parties.                                                                                     ..2/-

CAs.8375-8376/2002...contd...

                                         :2:

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         At the outset, it is submitted by learned counsel appearing on behalf of the

appellant that the dispute surviving for consideration in these appeals is only with

regard to the manner of computation of interest by the Corporation in terms of the

direction issued by the National Commission. In nutshell, the grievance is that the

manner in which interest has been calculated by the Corporation, amounts to

charging compound interest whereas the direction by the Commission is to charge

simple interest.

         Learned counsel appearing on behalf of the Corporation, on the other hand,

while repudiating the stand of the appellant, would submit that during the pendency

of the appeal before the National Commission vide order dated 31st August, 1999, the

Commission had directed the Corporation to file an affidavit furnishing the details of

cost of the shed with simple interest with       cut-off date as 31st January, 1988.

Pursuant to the said direction, a complete statement of amount due from the

appellant, in a tabulated form, was filed with a supporting affidavit by the Senior

Manager of the Corporation.       It is asserted that the National Commission felt

satisfied with the information so furnished and vide order dated 4th January 2000

disposed of the appeal accordingly. It is pointed out that instead of

                                                                                 ..3/-

CAs.8375-8376/2002...contd...

                                         :3:

making payment in terms of the said order, the appellant preferred an application

before the National Commission praying for appropriate action against the

Corporation for non-compliance with order dated 4th January, 2000. However, the

said application was dismissed by the National Commission vide order dated 31st

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August, 2000. Learned counsel thus, contents that the National Commission having

recorded its satisfaction with regard to the computation of interest forming part of

the total amount due from the appellant, the appeal merits dismissal.

         Having bestowed our anxious consideration to the entire matter, we are of

the opinion that there is no merit in the appeal. We find that on receipt of demand

notice issued by the Corporation pursuant to the final order passed by the National

Commission on 4th January, 2000, on 27th March, 2000, the appellant filed an

application before the Commission complaining that the details of calculations

furnished by the Corporation show that they had charged compound interest, which

was in violation of the said final order. Accordingly, the appellant prayed for action

against the Corporation under Section 27 of the Consumer Protection Act. As noted

earlier, the said application was dismissed by the Commission, meaning thereby that

the Commission did not

                                                                                      ..4/-

CAs.8375-8376/2002...contd...

                                           :4:

find any violation of their order. The National Commission having recorded its

satisfaction with regard to the amount due from the appellant, particularly on the

rate of interest, we do not find it to be a fit case for exercise of our jurisdiction under

Article 136 of the Constitution.

         There is thus, no merit in the appeals. These are dismissed accordingly with

no order as to costs.

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                      ...................J.                                                [D.K. JAIN]

              ...................J.                         [B. SUDERSHAN REDDY]

NEW DELHI, APRIL 29, 2009.