TDI INFRASTRUCTURES PVT. LTD. Vs. RAJESH JAIN

JUDGEMENT

(1.) This order shall decide the above-detailed two revision petitions, which are between the same parties, have similar facts and entail the same questions of law.

(2.) Both these revision petitions are delayed by 121 days, each. It is explained that the files of the cases were misplaced by the Dealing Official. Thereafter, the revision petitions were drafted in February, 2015. Later on, unfortunately, these matters got tagged with another matter Rajesh Kumar Vs. TDI Infrastructure Ltd. Although, the petitioner has set up lame excuses, yet, in the interest of justice and to give an opportunity of being heard, keeping in view, the well known axiom "No man should be condemned unheard", we condone the said delay, subject to payment of Rs.20,000/- each, as costs, out of which, 50% be paid to the complainant and the balance to be deposited with Consumer Legal Aid Account of this Commission. The said amounts (Rs.10,000/- + Rs.10,000/-), be paid directly through demand draft drawn in favour of the 'complainant' and 'Consumer Legal Aid Account', respectively, within 30 days from the date of receipt of copy of this order, otherwise, the same shall carry interest @ 9% p.a., till realisation.

(3.) The main question swirls around the controversy, whether, a 'consumer' can have more than one residential house/flat, to come within the purview of the definition of 'consumer' under the C.P.Act, 1986?".