RENU MITTAL Vs. ASIA RESORTS LIMITED

JUDGEMENT

(1.) This appeal has been directed by the complainants against order dated 27.10.2006 passed by Consumer Disputes Redressal Forum-II, U.T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which their complaint was dismissed being meritless.

(2.) Briefly stated facts are that appellants (complainants) are holders of time share which was allotted to them on payment of Rs. 50,000 as advance subscription towards customer facility. As a result of this customer facility, they were allotted time share i.e., right to stay in apartment, regular accommodation in the allotted holiday day resort or in a Chalet for a week of seven days i.e., for a total period of 49 years.

(3.) It was next averred that they were allotted week No. 19 at Timber Trail Heights, Bansar and their customer code was 1002-2075-1996-0407 and their membership commenced from 13.5.1996 and was valid upto 20.5.2044.