PREMIUM ACRES INFRATECH PVT. LTD Vs. RAVINDER SINGH

JUDGEMENT

(1.) The present First Appeal has been filed by the Appellants against Respondents as detailed above, under sec. 19 of Consumer Protection Act 1986, against the order dtd. 26/10/2016 of the State Consumer Disputes Redressal Commission, U.T., Chandigarh (hereinafter referred to as the "˜State Commission'), in CC No. 166 of 2015, inter alia praying for (a) setting aside the order dtd. 26/10/2015 passed by the State Commission in CC No. 166 of 2015, (b) allowing the cost of litigation, and (c) remanding the matter in the court of competent jurisdiction or civil court.

(2.) While the Appellants (hereinafter also referred to as Opposite Party(s) were Opposite Parties- 1, 2 and 3 and the Respondents-1 and 2 (hereinafter also referred to as complainants) were Complainants-1 and 2 and Respondent No. 3 (hereinafter referred to as LIC Housing Finance) was OP-4 in the said CC/166/2015 before the State Commission.

(3.) Notice was issued to the Respondents on 2/3/2016. Parties filed Written Arguments/Synopsis on 19/6/2023 (Respondents 1 and 2) and 1/2/2023 (Respondent No. 3) respectively.