PUNEET SINGH Vs. AERENS ENTERTAINMENT ZONE LTD

JUDGEMENT

(1.) The petitioner Puneet Singh has filed instant consumer complaint against the respondent developer alleging deficiency in service on their part in respect of booking of a shop by the complainant in the development project undertaken by the opposite parties. At the outset, the complaint filed is not maintainable. Therefore, we have heard the arguments on the point of maintainability of the complaint.

(2.) Before adverting the submission made on behalf of the learned counsel for the complainant, it would be useful to have a look on the definition of "Consumer" as envisages under section 2 (1) (d) of the Consume Protection Act., 1986. Relevant definition is reproduced as under :-

(3.) On perusal of the above, it is clear that a person is a "Consumer" if he buys any goods or hires or avails of any service for consideration but does not include a person who buys the goods or hires or avails of any services for a commercial purpose. The explanation to Section 2 (1) (d) defines the term 'commercial purpose' by providing that the commercial purpose does not include the goods bought and used or the service availed by such person exclusively for the purpose of earning his livelihood by means of self-employment.