Q. What are the equivalent citations for HARJAP SINGH KAHLON vs STATE OF PUNJAB & ORS ?

The equivalence citation are LQ/NCDRC/2012/937 ;

Q. What was the bench assigned for the case HARJAP SINGH KAHLON vs STATE OF PUNJAB & ORS?

MR. ASHOK BHAN, PRESIDENT , MRS. VINEETA RAI, MEMBER

HARJAP SINGH KAHLON Vs. STATE OF PUNJAB & ORS On 17 April, 2012

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Harjap Singh Kahlon v. State Of Punjab & Ors

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 592/2012 | 17-04-2012

The foras below have dismissed the complaint as barred by time. Plot was allotted to the petitioner in the year 1995 at the rate of -2- -1- Rs.3,600/- per sq. yd. Petitioner filed a complaint in the year 2011 claiming that the respondent had charged excess amount. We agree with the view taken by the foras below that the cause of action has arisen to the petitioner in the year 1995 when he was informed that he is being allotted the plot at the rate of 3,600/- per sq. yd. The complaint filed in the year 2011 on the ground that he has been charged excess amount was clearly barred by limitation. Dismissed. ......................J ASHOK BHAN PRESIDENT ...................... VINEETA RAI MEMBER

Advocate List

Bench

MR. ASHOK BHAN, PRESIDENT
MRS. VINEETA RAI, MEMBER

Eq Citations

LQ/NCDRC/2012/937

Head Note

Limitation Act, 1963 — Ss. 4(1)(a) & (b) — Cause of action — Determination of — Allotment of plot — Excess amount charged — Complaint filed in year 2011 on ground that he has been charged excess amount was clearly barred by limitation — Held, cause of action has arisen to petitioner in year 1995 when he was informed that he is being allotted plot at rate of Rs.3,600/- per sq. yd. — Hence, complaint dismissed (Para 10)