ROHIT CHAUDHARY & ANR Vs. VIPUL LTD

JUDGEMENT

(1.) COMPLAINANTS Rohit Chaudhary and Mrs. Prachi Chaudhary have filed this complaint alleging deficiency in service on the part of the opposite party in respect of commercial space booked by them in the development project "Vipul World Commercial", Sohna Road, Gurgaon undertaken by the opposite party. It is alleged in the complaint that the complainants booked the office space with the sole purpose of their self employment and running business for livelihood for themselves and their family members.

(2.) TAKING note of the fact that the complainants admittedly have booked a commercial space, we have heard arguments on the issue of locus standi of the complainants to raise a consumer dispute.

(3.) IT may be noted that with a view to have a clarity of facts, we recorded statement of complainant no.1 on Oath wherein he has stated that earlier he was engaged in the business of caustic soda as a dealer of M/s Reliance Industries and presently he is engaged in the business of investment in property.