JAGIR SINGH Vs. GREAT MOHALI AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondents as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 12/3/2018 of the State Consumer Disputes Redressal Commission Punjab (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 652 of 2017 inter alia praying for the following reasons :

(2.) The Appellant was the Complainant and the respondents were the Opposite Parties before the State Commission. Notice was issued to the Respondents on 7/6/2018. Parties filed Written Arguments/Synopsis on 14/12/2021 ( Appellant ) and 17/1/2022 (Respondents). During the hearing on 22/11/2023, learned counsel for the Appellant stated that Appellant has expired and he sought permission to bring legal heirs on record. The permission was granted and his son Mr. Kuldeep Singh was impleaded in the present proceedings. Delay in filing the FA was condoned vide order dtd. 26/9/2018.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that Complainant applied for a Type 3 apartment alongwith servant accommodation in the project of the OP, namely, Purab Premium Apartment' located in Sector 88, Mohali for a total consideration of Rs.69.00 lacs. The Complainant deposited earnest money of Rs.6,90,000.00. The draw of lot was held on 20/3/2012 and complainant was declared as successful allottee and intimation in this regard was issued by OPs.