AIR 2004 SUPREME COURT 4080 ::2004 AIR SCW 4518 ::(2004) 2 CLR 326 (SC) ::(2004) 21 IndLD 251 ::2005 (9) SCC 441 ::(2004) 6 Scale 299 ::(2004) 56 All LR 754 ::2004 (2) CPR 70 ::2004 (3) CPJ 9 ::2005 (1) LandLR 32 ::2004 (3) LRI 447 ::2004 (4) SLT 872 ::(2004) 5 Supreme 640 ::(2004) 21 AllIndCas 921 (SC) ::2004 (21) AllIndCas 921 ::2004 (7) SRJ 217 ::(2004) 6 JT 246 (SC)

Supreme Court Of India

Hon'ble Judge(s): S. N. Variava, Arijit Pasayat , JJ

(A) Consumer Protection Act (68 of 1986) , S.2(1)(g), S.21— Interest on compensation amount - Grant of, at rate of 18% - Held, not proper in view of decision in Ghaziabad Development Authority v. Balbir Singh, 2004 AIR SCW 2362 : AIR 2004 SC 2141 : 2004 All LJ 1500. (Para 6) (B) Consumer Protection Act (68 of 1986) , S.14, S.2(1)(g)— Award of interest on compensation - Allotment of plot by Development Authority - Failure to give possession - Complaint - District Forum ensured that possession is given at old rate - Party thus got benefit of escalation in price of land, therefore, there cannot and should not also be award of interest on money - However, considering fact that allotment was in 1987 and possession given very late, i.e. only in 1998, and compensation towards mental agony/harassment is very low - Supreme Court, instead of increasing compensation for mental agony and harassment and awarding compensation for escalation in costs of construction, in view of special features of case maintained award of interest at rate of 15%. (Para 6 7) .....