TRUPTI K PATEL Vs. ROCKLINES CONSTRUCTIONS

JUDGEMENT

(1.) Delay condoned.

(2.) Heard learned Counsel for the parties.

(3.) By the impugned order, the National Consumer Disputes Redressal Commission (hereinafter referred to as 'the National Commission') dismissed the original complaints as, in its opinion, the complainants were not "consumer" within the meaning of Section 2(1)(d) of the Consumer Protection Act, 1986 (for short, 'the Act') and Respondent No. 1 was not a "service provider" within the meaning of Section 2(1)(o) of the Act. The point raised in this case is concluded by the judgment of this case in Faqir Chand Gulati v. Uppal Agencies Private Limited, 2008 10 SCC 345 in which this Court dealt with a case similar to that of the appellants and held that complaint is maintainable.