ABHINANDAN KUMAR Vs. MVL LIMITED

JUDGEMENT

(1.) Abhinandan Kumar, the complainant herein filed instant consumer complaint No. 129 of 2015 against M/s MVL Limited alleging deficiency in service on the part of the opposite party in respect of commercial space booked by him in the proposed development project undertaken by the opposite party.

(2.) As the complainant had booked the commercial space in a commercial building, the first question which arises is whether the complainant is a "consumer" and he has locus standi to file a consumer complaint?

(3.) Learned counsel for the complainant has contended that even if the complainant has booked a commercial space and availed of the services of the opposite party in respect of same, he is a consumer as envisaged under section 2 (1) (d) of the Consumer Protection Act ( in short, the Act) in view of the Explanation which gives restricted definition to the term 'commercial purpose'. In this regard, he has referred to the allegations made in para 8 of his amended complaint.