RAM PAL Vs. GREATER MOHALI AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Revision Petition under Sec. 21(b) of the Consumer Protection Act, 1986 (in short, "the Act") challenges order dtd. 3/10/2017 of the Punjab State Consumer Dispute Redressal Commission, Chandigarh (in short, the "State Commission") allowing Appeal No. 843 of 2016 against the order dtd. 12/9/2016 of the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali (in short, "District Forum") in Complaint Case No. 591 of 2015.

(2.) This order will also dispose Revision Petition No. 3338 of 2018 which is a cross petition filed by the respondent Development Authority against the same order of the State Commission (Appeal no. 843 of 2016 dtd. 3/10/2017) pertaining to the same set of facts. For the sake of convenience, RP 3489 of 2017 is taken as the lead case from which the facts are considered. In the interest of justice, and for the reasons mentioned in the IA seeking condonation of delay, the delay of 168 in the filing of RP 3338 of 2018 was condoned.

(3.) We have heard the learned counsel for the parties and given careful consideration to the material placed on record and the arguments urged before us.