GOPAL AGARWAL Vs. RAJ SINGH GEHLOT

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 and Ors. Vs. Shrinath Chaturvedi III(2002 CPJ 8 (SC) 8, wherein it was held :

(3.) ON the other hand, learned counsel for opposite parties 1, 2 and 3 has invited our attention towards another authority of the Apex Court reported in Topline Shoes Ltd. vs. Corporation Bank AIR 2002 SC 2427 by a bench consisting of two judges, wherein it was held: