ASHWANI ANAND Vs. GEE CITY BUILDERS PVT. LTD.

JUDGEMENT

(1.) Petitioner/Complainant filed three complaints bearing Complaints no.515, 516 and 517 of 2009 before District Consumer Disputes Redressal Forum-I UT Chandigarh (for short, 'District Forum') against Respondent/Opposite Party.

(2.) District Forum vide common order dated 20.10.2009, allowed all the complaints and passed following directions;

(3.) Not satisfied with the order of the District Forum, Petitioner filed Appeals No.649, 650 and 651 of 2009, before State Consumer Disputes Redressal Commission, UT Chandigarh (for short, 'State Commission'). Since, common question of law and facts were involved, State Commission disposed of all the appeals vide common impugned order dated 16.9.2010, upholding the order of the District Forum.