AMBIENCE ISLAND APARTMENT OWNERS Vs. RAJ SINGH

JUDGEMENT

(1.) The key question which falls for consideration is, whether Section 13(1)(a) of the Consumer Protection Act, which runs as follows,

(2.) The complaint itself mentions about a judgment rendered by a Bench consisting of three judges of the Supreme Court reported in Dr. J. J. Merchant & Ors. Vs. Shrinath Chaturvedi, 2002 3 CPJ 8, wherein it was held :

(3.) The counsel for the complainants has also cited another authority reported in Shaleem Bhai and Ors. Vs. State of Maharashtra and Ors., 2003 AIR(SC) 759 wherein it was held: