SUPREME COURT OF INDIA

Before:- S.P. Bharucha, Doraiswamy Raju and Y.K. Sabharwal, JJ.

Civil Appeal No. 11315 of 2000. D/d. 12.1.2001.

Ghaziabad Development Authority - Petitioner

Versus

Dhanesh Chand Goel - Respondent

For the Petitioner :- Rakesh Uttamchandra Upadhyay, Advocate.

For the Respondent :- Ravindra Kumar, Advocate.

Consumer Protection - Claim for compensation - Interest @ 18% on equitable grounds can be awarded in appropriate cases - Hence, special leave petition dismissed.

[Para ]

Cases Referred :-

Ghaziabad Development Authority v. Union of India, (2000) 3 Comp LJ 402 (SC) : (2000) 6 SCC 113.

JUDGMENT

1. The judgment in Ghaziabad Development Authority v. Union of India, (2000) 3 Comp LJ 402 (SC) : (2000) 6 SCC 113 only opines that interest @ 18% on equitable grounds can he awarded on equitable grounds in appropriate cases. Given the facts recorded in the order under challenge, the rate of 18% per annum is an award at a reasonable rate.

The special leave petition is dismissed.

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