SHERWOOD OFFICERS SOCIETY Vs. JOGINDER KAUR TALWAR

JUDGEMENT

(1.) This appeal has been filed under Sec. 51(1) of The Consumer Protection Act, 2019 in challenge to the Order dtd. 10/8/2018 of the State Commission in consumer complaint no. 512 of 2017.

(2.) Heard the learned counsel for the appellant society / the opposite party no.1 and the learned counsel for the respondents no.1 and no.2 / the complainants and perused the record including inter alia the impugned Order dtd. 10/8/2018 passed by the State Commission and the memorandum of appeal.

(3.) The relevant facts giving rise to the complaint has been narrated by the State Commission as follows: