RAMA KANT BHARADWAJ Vs HARYANA STATE IND. DEV.CORP.LTD.
Case number: C.A. No.-008375-008376 / 2002
Diary number: 21208 / 2000
Advocates: YASH PAL DHINGRA Vs
RAVINDRA BANA
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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/-
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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
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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
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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.