AIR 2007 (NOC) 3 (N.C.C.-N.D.) = 2006 (5) ALJ 764 ::2006 (5) ALJ 764

National Consumer Disputes Redressal Commission

Hon'ble Judge(s): M. B. Shah, P. D. Shenoy , JJ

(A) Consumer Protection Act (68 of 1986) S. 2 (1)(g)— Allotment of flat by society — Society handing over flats to some other applicants ignoring membership number of complainant — Complainants seeking refund of amount with interest — Under S 14, for measuring compensation, rate of interest can be taken into consideration — In case of refund of money, interest, prevailing in market, can be reasonable basis for assessing loss suffered by complainants — Considering fact that complainants, a senior citizens had lost opportunity of having flat in area of their choice and fact that there was all over increase in market price of flats/premises, Society directed to refund amount deposited by complainants with interest @ 12% per annum