AMANDEEP AGGARWAL Vs. SANGRUR IMPROVEMENT TRUST

JUDGEMENT

(1.) As the dispute involved in aforesaid six First Appeals is same, they are disposed of by a common order.

(2.) First Appeal No.2203/2017 has been filed by the Appellant/Complainant against the order passed by the State Consumer Disputes Redressal Commission, Punjab, Chandigarh dtd. 12/6/2017 in CC/12/2016. First Appeals Nos.2204/2017 & 2205/2017 have been filed by the Appellants/Complainants against the order passed by the State Consumer Disputes Redressal Commission, Punjab, Chandigarh (for short "State Commission") dtd. 27/7/2017 in CC/141/2016 and CC/142/2016. Cross Appeals Nos.2220/2017, 2437/2017 and 2221/2017 have been filed by the Respondents/Opposite Parties.

(3.) The case of the Appellants/Complainants is that the Opposite Party issued an advertisement inviting applications for allotment of flats. The booking commenced from 12/5/2011. The Complainants were allotted different flats. The Opposite Parties failed to handover possession within the stipulated time, in spite of payments made by the Complainants as per the schedule given in the allotment letters. Alleging deficiency in service on the part of the Opposite Parties, the Complainants filed separate Consumer Complaints with the State Commission seeking possession of their respective flats. First Appeal No.2203/2017 filed by the Complainant Amandeep Aggarwal, being lead Appeal, prayer is taken from this Complaint which reads as follows: