HARSH CONSTRUCTIONS Vs. CONSUMER WELFARE ASSOCIATION

JUDGEMENT

(1.) The two Appeals, bearing Nos. FA/995/2016 and FA/996/2016 were filed by M/s. Harsh Constructions and Anr (hereinafter referred to as the 'Appellants'/ 'Opposite Parties') against Consumer Welfare Association and Anr (hereinafter referred to as the 'Respondents'/'Complainants'). These appeals challenge the Orders dtd. 21/6/2016 in (1) CC/13/244 and (2) CC/13/245 respectively passed by the learned State Consumer Dispute Redressal Commission, Maharashtra, Mumbai (hereinafter referred to as the 'State Commission'), which partly allowed both the Complaints.

(2.) There was a delay of 2 days in filing both the Appeals. In the facts and circumstances of the case, the delay is condoned.

(3.) Since the facts and questions of law involved in both Appeals are substantially similar, except for minor variations in dates, events and flat numbers, these Appeals are being disposed of by this common Order. Nevertheless, for ease of reference, First Appeal No. 995 of 2016 shall be considered as the lead case, and the facts outlined below are derived from Consumer Complaint No. 244/2013.