SATISH DATTATRAY VADKE Vs. VANITA SITARAM KADAM

JUDGEMENT

(1.) We heard Mr. R.K. Naik, Advocate for the appellant and Mr. Nitin Gangal, Advocate for the respondent.

(2.) Since, identical law point is involved in these two appeals and builder is common, therefore, we propose to dispose of these two appeals by common order.

(3.) Smt. Vanita Sitaram Kadam/respondent in Appeal No.1175/2008 had filed consumer complaint No.146/2007 against builder/Shri Satish Dattatray Vadake. Shri Sadanand Narayan Thakur/respondent in Appeal No.1177/2008 had filed consumer complaint No.147/2007 in the District Consumer Forum Raigad. Builder-Shri Satish Vadake opposed the consumer complaints of Smt.Vanita Kadam and Shri Sadanand Thakur mainly on the ground of limitation. A specific contention was raised in the written statement that both the consumer complaints were time-barred. District Consumer Forum negatived the defence raised by the builder. District Consumer Forum allowed both the consumer complaints and granted certain reliefs in favour of complainants. District Consumer Forum issued certain directions to the builder and asked him to rectify the defects. Feeling aggrieved, the builder has filed Appeal No.1175/2008 and 1177/2008.