GURCHARAN SINGH Vs. SHIVAM CONSTRUCTION

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against Opposite Parties (OPs) as detailed above, inter alia praying for directions to the OPs to:-

(2.) Notice was issued to the OPs on 10/1/2020. Parties filed Written Statement/Reply, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given in the Table below. <FRM>JUDGEMENT_47_LAWS(NCD)8_2023_1.html</FRM>

(3.) Initially, the complainants preferred complaint CC/673/2018 before the State Commission. The OPs filed IA/369/2019 , challenging the maintainability of the proceedings on the ground of lack of pecuniary jurisdiction of the State Commission. The State Commission allowed the IA filed by the OPs and rejected the complaint of the complainants being not maintainable for want of pecuniary jurisdiction stating in its order that this order will not debar the complainant to file the complaint afresh before the appropriate Forum having jurisdiction to entertain the same in respect of same cause of action.