RAVINDRA Vs. GURUKRUPA HOUSING AGENCY

JUDGEMENT

(1.) These three Revision Petitions (RPs) have been filed by the Petitioners against Respondent as detailed above, under sec. 22 (a) of Consumer Protection Act, 1986, against the common order dtd. 4/1/2018 of the Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench, Nagpur (hereinafter referred to as the 'State Commission'), in First Appeals (FAs) No. 703/2009, 704/2009 and 705/2009 in which orders dtd. 7/8/2009 of District Consumer Disputes Redressal Forum, Nagpur (hereinafter referred to as District Forum) in Consumer Complaints (CCs) No. 713/2008, 714/2008, 715/2008 was challenged, inter alia praying to allow the Petitions by modifying impugned order passed by State Commission and to direct Respondent for payment of price of suit plot along with interest thereon as per today's rate of ready reckoner of Government.

(2.) As all the Petitions have been filed against the same/similar order of the State Commission, parties (Respondent) involved are the same, and issues for consideration/determination are related, these are being taken up together under this order. However, for the sake of convenience, Revision Petition (RP) No. 1209 of 2018 is treated as the lead case and facts enumerated herein under are taken from RP 1209 of 2018.

(3.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent and the Respondent (hereinafter also referred to as OP) was Appellant in the said FA 703/2009 before the State Commission, the Revision Petitioner was complainant and Respondent was OP before the District Forumin the CC No. 715/2008.