VIMALA AGARWAL W/O. SRINIVASJI AGARWAL, R/O. NO. 37, SURBHI NAGAR, 5TH CROSS, JAMBU SAVARI DINNE, J.P. NAGAR, 8TH PHASE, BANGALORE Vs. SATHYA REDDY & 2 ORS. S/O. LATE VENKATASWAMAPPA, R/AT NO. 897, LAKSHMI NIVASA, CHURCH STREET, NEW THIPPASANDRA, BANGALORE

JUDGEMENT

(1.) By these Appeals, under Sec. 19 of the Consumer Protection Act, 1986 (for short the Act ), the Complainants in Complaints no.37, 38 and 41 of 2012, question the correctness and legality of a common order, dated 03.06.2013 passed by the Karnataka State Consumer Disputes Redressal Commission at Bangalore (for short the State Commission ). By the impugned order, the State Commission has dismissed the said Complaints on the ground that having purchased more than two flats, the Complainants were not Consumers within the meaning of Sec. 2 (1) (d) of the Act, observing thus:

(2.) During the pendency of these Appeals, the Appellant in FA No.596 of 2013, namely, Smt. Vimla Agarwal passed away. On Appellants' moving an application (IA 8200/2015), vide order dated 28.01.2016, her legal representatives were brought on record. Amended Memo of Parties name has been filed.

(3.) Respondents No.2 and 3, viz., the Builder and its Managing Director respectively have been served by substituted means, viz. by publication, for which requisite affidavit has been filed by the Appellants.