M/S. U.S. ROOFS LTD. Vs RABIABIBI AMIRUDDIN PATHAN
Bench: TARUN CHATTERJEE,AFTAB ALAM, , ,
Case number: C.A. No.-004633-004633 / 2008
Diary number: 10534 / 2006
Advocates: NARESH KUMAR Vs
NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO……… OF 2008 (Arising out of SLP(c) No.7521 of 2006)
M/s. U. S. Roofs Ltd. .. Appellant
Versus
Rabiabibi Amiruddin Pathan ..Respondent
With
CIVIL APPEAL NO……… OF 2008 SLP(c)………../2006 (CC NO.9025)
O R D E R
1. Delay in filing SLP (C) ……./2006 (CC No. 9025) is
condoned.
2. Leave granted.
3. These appeals are directed against the final
judgment and order dated 22nd of February, 2006,
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passed by the National Consumer Disputes Redressal
Commission, New Delhi (hereinafter referred to ‘the
Commission’) in Misc. Petition No.395 of 2005 as well as
Revision Petition No.651 of 2005, whereby the
Commission had modified the order of the District Forum
of the State Commission and reduced the rate of interest
from 18% to 10%. Accordingly, it was directed that the
appellant was liable to refund a sum of Rs.2,38, 280/-
minus the amount already paid being Rs.1 lakh with
interest at the rate of 9% from the respective dates of
deposit within a period of four weeks from the date of
passing of the order of the Commission.
4. Having heard the learned counsel for the parties
and having considered the principle amount of
Rs.2,38,280/- out of which, Rs.1 lakh has already been
paid and considering the interest as directed by the
Commission, we are of the view that these appeals can
be disposed of appropriately by directing in total a sum
of Rs.4,50,000/- now to be paid to the respondent by the
appellant. Accordingly, we dispose of these appeals by
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modifying the order of the Commission by directing the
appellant to pay a sum of Rs.4,50,000/- within three
months from the date of passing of this order. The
appeals are thus disposed of. There will be no order as
to costs.
……………………..J. [Tarun Chatterjee]
New Delhi; ……………………..J. July 21, 2008. [Aftab Alam]
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