KAWALJEET JAISWAL Vs. ADEL LANDMARKS LIMITED

JUDGEMENT

(1.) The complainants have filed a common complaint in respect of respective plots booked by complainant nos.1 to 6 in their names for their residence in a plotted colony project named "Era Green World", Nuhu Road, Sector 8, District Palwal, being developed by OPs on the allegation of deficiency in service. Complainants have sought the following reliefs:

(2.) The complaint has been filed on behalf of more than one complainant and the complainants have sought permission to pursue the joint complaint vide IA No. 7304 of 2015, on the plea that the complainants have the same interest in the outcome of the consumer complaint.

(3.) We have heard the counsel for the complainants and perused the record. Section 12 (1) (c) of the Consumer Protection Act, 1986 reads as under: