ITEM NO.108                 COURT NO.10               SECTION XVII

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS

                   CIVIL APPEAL NO(s). 7290-7293 OF 2002

BHOPAL VIKAS PRADHIKARAN                             Appellant (s)

                     VERSUS

SANGEET SHUKLA & ORS.                                Respondent(s)

Date: 28/01/2009  These Appeals were called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE V.S. SIRPURKAR         HON'BLE MR. JUSTICE R.M. LODHA

For Appellant(s)     Mr. Naveen R. Nath,Adv. Ms. Lalit Mohini Bhat, Adv. Ms. Anitha Abraham, Adv.

For Respondent(s) Mr. Puneet Jain, Adv. Mr. S.K. Jain, Adv. Ms. Archana Tiwari, Adv. Mr. A.V. Kotemath, Adv.

                    Ms. Pratibha Jain,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

The appeals  are  disposed  of  but  without  any order  as  to  costs.

[ Usha Bhardwaj ]             [ Vijay Dhawan ]   Court Master               Court Master

   Signed order is placed on the file.

                  IN THE SUPREME COURT OF INDIA                                                       CIVIL APPELLATE JURISDICTION

       CIVIL APPEAL  No.7290-7293 of 2002            

Bhopal Vikas Pradhikaran  ....Appellant(s)

    Versus

Sangeet Shukla & Ors. .....Respondent(s)

                           O R D E R

1.      The only controversy is regarding the amount on which the interest will  

have  to  be  now  paid,  in  terms  of  the  order  passed  by  the  District  Forum,  as  

confirmed by the State and National Forum.  It is clarified that under Clause-I of  

the relief order passed by the District Forum what was awarded was the interest  

on Rs.3,85,000/-, that is, the amount paid by the consumer for the plot or flat, as  

the case may be, which did not come into his or her possession.  It is now obvious  

that  the  possession  of  the  plot  has  already  been given  by  the  appellant  to  the  

respondent.   The  District  Forum had  ordered  the  interest  to  be  paid  on  that  

amount up to the date when the possession was given.  The dates of course in these  

four matters are different.  It was, however, provided by Clause-2 of the order that  

if the amount of interest so calculated on the amounts paid by the complainant is  

not paid within three months then the appellant will be liable to pay further  

..2/-

:2:

interest at the rate of 12% per annum.  The question was on which amount the

said interest would be payable.  It is clarified that the further interest would be  

payable  only  on  the  amount  of  unpaid  interest  which  has  been  quantified  in  

Clause-1 of the order and not on the whole amount paid by the complainant to the  

appellant herein.  Further it would be simple interest.

2.   With  these  clarifications,  we  dispose  of  the   appeals  but  without  any  

order as to costs.

  ................J.        [V.S. SIRPURKAR]   

.................J.                                                 [R.M.  LODHA]        NEW DELHI,      JANUARY 28, 2009.