VISHNU PRASAD PASARI Vs. JAGDISH CHANDRA JAWLE

JUDGEMENT

(1.) These revision petitions have been filed by the Vishnu Prasad Pasari & Khedapati Estate Developers being aggrieved by the order of the Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal in respect of Appeal No. 1580/07 & 1651/07, Appeal No. 1579/07 & 1649/07 and in Appeal No. 2532/07.

(2.) The Petitioners/opposite parties are common in all the Revision Petitions and since the matter pertains to the same colony and under the same terms and conditions, we propose to dispose of three Revision Petitions by one single order by taking the facts from RP No. 2462/2008.

(3.) Briefly the facts are that the Complainant/Respondent herein had purchased a house in Sriram Nagar Colony which was developed by the Petitioner vide registered sale deed dated 03.05.2003 against a consideration amount of Rs. 1,75,000/-. According to the terms of the sale deed the Petitioner was required to provide permanent water supply and permanent electric connection and also to create necessary infrastructure which was not done. There were also some defects in the construction. Respondent further stated that Petitioners had taken a temporary electricity connection from his house for some period during the construction of houses in the colony and had not settled the bills because of which electricity and water connection to his house had been disconnected by the concerned Authorities.