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Judgment
4 paragraphs · 276 wordsNONE is present on behalf of the appellant. It is noticed that the intimations about the matter being on Board were sent to the appellant earlier but he has not responded. Furthermore, though the appeal has been filed in the year 1997, no steps have been taken to pursue the same as required under the prevalent practice.
WE, therefore, proceed to dispose of this appeal on the basis of material available before us. The appellant is the original complainant in the aforesaid complaint and being unsatisfied with the award of interest given by the District Forum vide impugned order, he has approached in this appeal.
The dispute relates to the refund of the amount of Rs. 10,000/- paid by the complainant to the respondents for booking the Car. At subsequent stage, the booking was cancelled and question of refund of the money arose which the respondents evaded and avoided and hence the complaint.
THE District Forum on examination of the material placed before it and on its consideration, held the respondent being deficient in rendering service and has ordered refund of Rs. 10,000/- with interest @ 10% p.a. from 31.1.1995 + Rs. 1,000/- and Rs. 500/- towards cost, etc. It is to be stated that in the grounds of appeal, the grievance is about rate of interest. THE awarding of interest in absence of a contract is a matter of discretion and in the facts and circumstances of the case, we are of the view that the 10% interest awarded by the District Forum is just, needing no interference. No merits. Appeal stands dismissed. Copies to be furnished to the appellant. Appeal dismissed.