HANUMAN SAHKARI AVAS SAMITI LTD Vs. ANANDI CHAUDHARI

JUDGEMENT

(1.) All these four appeals have been filed by Sri Hanuman Sahkari Avas Samiti Limited, Bahraich through its Secretary against Smt. Anandi Chaudhari under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against judgments and orders dated 22.2.1996 passed by District Forum, Bahraich in Complaint Case Nos.69/1995, 70/1995, 71/1995 and 72/1995. Since all these four cases are common in nature and were so appropriately decided by a common judgment and the arguments raised and points to be decided are common, it is thought proper to decide all these cases together by a common judgment.

(2.) The facts of the cases are that the appellant formed a Sahkari Avas Samiti in the name of Sri Hanuman Sahkari Avas Samiti Limited and lured persons to purchase plots from the aforesaid Sahkari Avas Samiti. The complainant, being a lady, fell a prey in the allurements of the appellant and purchased four plots bearing Gata Nos.175, 175m and 176 by paying the entire cost. However, the possession has not been delivered so far.

(3.) The opposite party contested the case and stated that the Forum does not have jurisdiction to decide the complaints.