MANOHAR DAMECHA Vs. LAVASA CORPORATION LIMITED

JUDGEMENT

(1.) At the time of admission, we have heard the counsel for the complainant. The only question which pivots around the controversy is, "Whether, an NRI (or an ordinary citizen of India), can own more than one residential accommodation, to qualify the conditions of a 'consumer', under the C.P. Act, 1986 -.

(2.) Sh. Manohar Damecha, an NRI, the complainant filed this case through his Power of Attorney, Sh. Ghansham Damecha. The complaint is conspicuously silent about the other properties owned by the complainant. The complainant was directed to file an affidavit stating that how much/many properties he owns in this country or anywhere else, vide order dated 20.11.2015. In the affidavit, the complainant submitted that he owns the following properties in Pune and Tamil Nadu :- Sl.No. Description of property. 1. Plot No.13 having area 53692 sq.ft. Plot No.14, area 48205 sq.ft. Plot No.15, area 48528 sq.ft Plot No.16, area 49980 sq.ft. All are at Expat properties project "Lavarde" located at Village Lavarde, Tal. Mulshi, District - Pune, State - Maharashtra. 2. Shop (Market) No.43, area 5050 sq.ft. At Fortune Plaza, Survey No.44/A, Hadapsar, Pune, State - Maharashtra.

(3.) Plot No.510, VGP Jaya Nagar, Thorapalli Agraharam Vill, Taluka Hosur, Dist. Dharmapuri, State - Tamil Nadu.