INDRAPRASTHA WELFARE SOCIETY Vs. VILASINI VITTAL KAMATH

JUDGEMENT

(1.) This Order shall dispose of the aforementioned 4 Revision Petitions, as the point involved in all these Revision Petitions is same. The Karnataka State Consumer Disputes Redressal Commission, Bangalore (hereinafter referred to as the State Commission) as well as I Additional District Consumer Disputes Redressal Forum, Bangalore Urban District, Bangalore (hereinafter referred to as the District Forum for short), had also disposed of the Appeals and Complaints by passing a common Order. The Revision Petition has been filed by Opposite Party No. 2/petitoiner (hereinafter referred to as the petitioner for short). In short, the facts of the case are: -

(2.) Complainants in all the 14 Appeals approached the petitioner for allotment of sites pursuant to the advertisements made by Vyalikaval House Building Society, Bangalore-Opposite Party No.1/respondent no.2 (hereinafter referred to as Society for short) in the matter of formation of layouts and allotment of sites to its members. The layouts proposed by the Opposite Party were Hosahalli Layout, Vishweswaranagar Layout, Chanakyapuri Layout and Ganganahalli Layout. Complainants paid the requisite amount and were made members of the Society. A passbook was issued to each one of them. Periodically, as per the demand, they had paid the money towards the allotment of sites to the Society. In spite of lapse of several years, the Society neither completed the formation of layouts nor allotted the sites.

(3.) Being aggrieved, complainants filed 14 different complaints before the District Forum, claiming the same/similar relief against the Society and the petitioner. The District Forum, by its Order dated 08.12.2003, disposed of all the complaints by passing a common Order, as the point involved in all the complaints was the same. The District Forum held the petitioner and the Society, jointly and severally responsible and directed them to pay the amounts which had been deposited by the complainants along with interest @10% p.a. from the respective dates of deposits till the date of payment along with cost of Rs.1,000/-. The petitioner and the Society were directed to pay the amounts to the complainants within 4 weeks.