LALIT KUMAR MALANI Vs. DEEPAK M BULCHANDANI

JUDGEMENT

(1.) In these two complaints under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the complainants-brother and sister, have sought compensation in a sum of Rs.4,11,673/- and Rs.4,11,949/- from the Opp. Party-the builder.

(2.) As the facts and circumstances of the case in both the complaints were one and the same and the Opp. Party was one and the same, both the complaints were clubbed together with the consent of both the parties and enquired into.

(3.) The complainant in Complaint No.145/ 1991 is the son and the complainant in Complaint No.146/1991 is the daughter of Mr. Bhagavan Mangharam Malani, C. W.2. Both the complaints were prosecuted by their father C. W.2 under the General Power of Attorney obtained by him from both the complainants.