SUBASH KUMAR JAIN Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) THE District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) has decided a bunch of five consumer complaints bearing Nos. 978 to 982 all of 2002 vide impugned judgment and order dated 7.6.2004 passed in main Complaint Case No. 976 of 2002. All the complaints have been dismissed on the ground that the matter of pricing policy is not a consumer dispute.

(2.) FEELING aggrieved, all the complainants have filed separate first appeals bearing Nos. 79 to 83 all of 2005 against the said order of the District Forum. Upon issuance of notice Mr. Jagdish Marwaha, Advocate appeared for the Chandigarh Housing Board (for short hereinafter to be referred as CHB)/respondent. The records of the complaint cases were summoned and received.

(3.) MR . S.P. Thukral, Advocate for the complainants after referring to the various pleas raised in the complaint case in paragraph Nos. 7, 9, 11, 12 and 14 contended that the District Forum has totally misunderstood the controversy raised in these cases and the District Forum has not even decided the complaint case inasmuch as the complaint cases were ordered to be filed without prejudice to the right of the complainant to seek remedy before the competent Civil Court, as admissible under law.