MAYA RAMKHYANI Vs. KRISHNA HOMES BUILDERS AND DEVELOPERS

JUDGEMENT

(1.) This appeal is by complainants whose complaint (No. 468/2004) against respondent-"Krishna Homes Builders & Developers" claiming possession of a shop/hall with compensation, has been dismissed by District Consumer Disputes Redressal Forum, Bhopal vide order dated 25.5.2005.

(2.) Earlier also the present complaint was dismissed by the Forum below on 11.1.2005 on the ground of tenability that the service in question having been hired for commercial purpose, the complaint filed on 23.8.2004 i.e. after coming into force of the Consumer Protection (Amendment) Act, 2002 was not maintainable. However the appellant-complainants in appeal were allowed to amend their complaint to aver that the shop was sought to be purchased by them for earning their livelihood by way of their self-employment. After this amendment the case was remanded by this Commission on 14.10.2005 to the Forum below for decision afresh. The District Forum after taking additional evidence of the parties again dismissed the complaint reiterating its earlier ground that the service in question was obtained for commercial purpose and the complainants cannot be, therefore, treated as "consumers" of the respondent under the provisions of the Consumer Protection Act, 1986 . On merits also it was held that there was no deficiency on the part of respondent.

(3.) We have heard learned Counsel for parties and also gone through the evidentiary material on record. Complainants have again moved amendment application seeking to add some more averments in the complaint to clarify the position as to how they intend to use the said hall for earning their livelihood by way of self-employment. This application is also being considered along with the merits of the appeal.