RAKESH BANSAL Vs. CHAIRMEN MANAGEMENT COMMITTEE

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against Opposite Parties (OPs) as detailed above, inter alia praying for directions to the OP(s):-

(2.) Notice was issued to the OP(s). Both the OPs are same organization, i.e. Army Welfare Housing Organisation (AWHO), represented by two authorities / officers, hence they will also be referred to as OP / AWHO hereinafter. The main booking / allotment was in the name of Complainant no.1, with Complainant No.2 as the nominee. Hence, any reference to Complainant hereinafter would be reference to complainant no.1, who was the allottee. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given in the Table at Annexure-A. The details of the flat allotted to the Complainant (s) /other relevant details, based on pleadings of the parties and other records of the case are also given in Annexure - A.

(3.) During the pendency of this Consumer Complainant, complainant no.2 Smt. Kumud Bansal expired and an IA No. 1993 of 2023 was filed for bringing LRs of complainant no.2 on record, which includes complainant no.1, two sons and one daughter of the deceased complainant. The application was allowed on 2/5/2023 and amended memo of parties was filed.