AMBIENCE ISLAND APARTMENT OWNERS Vs. RAJ SINGH GEHLOT

JUDGEMENT

(1.) Original Petition No. 93 / 2004 (Complaint) had been filed by 66 Apartment Owners of Ambience Island against Raj Singh Gehlot and three others before this Commission purporting to be filed under Section 12(1)(c) of the Consumer Protection Act, 1986 as it stood at the relevant time. This fact could also be seen in Paragraph 1 of the Order dated 19.03.2014 by which Order this Commission decided the Complaint. For ready reference Para 1 of the Order dated 19.03.2014 is reproduced below:-

(2.) While disposing off the Original Petition No. 93 / 2004, this Commission directed that cost of ?5,000/- to be paid to each of the 66 Complainants. For ready reference Para 35 of the Order dated 19.03.2014 is reproduced below:-

(3.) Thereafter Execution Application No. 7 / 2014 was filed by the Decree Holders / Complainants for Execution of the Order, which was disposed off by this Commission vide Order dated 03.11.2015. A plea was raised by the Complainants that the Apartment complex in question has 343 apartments and 340 apartment owners, where most of the owners/Complainants are senior citizens and the said Order dated 19.03.2014 will apply to all the residents as if they were 345 Decree Holders and full amount has not been paid in respect of 345 Residents. This issue was dealt in Para 4 of the Order dated 03.11.2015 and it was specifically mentioned that the relief was granted to 66 Complainants/Decree Holders only and will not apply to persons who have not approached this Commission at all. For ready reference, Para Nos. 4 and 8 of the Order dated 03.11.2015 are reproduced below: