IMPROVEMENT TRUST Vs. GURNAM CHAND

JUDGEMENT

(1.) As similar question of law and facts are involved in these petitions, the same are being disposed of by this common order.

(2.) Respondents/Complainants have filed the Consumer Complaints before the District Consumer Disputes Redressal Forum, Barnala (for short, 'District Forum') on the ground that they were allotted plots by the Petitioner-Trust for which instalments due have been paid well within time. It is alleged that petitioner has failed to provide the basic amenities nor it handed over possession of the plots. Thus, there is deficiency on the part of the Petitioner.

(3.) Consumer complaints were contested by the Petitioner.