ELDECO HOUSING AND INDUSTRIES LTD Vs. SUBHASHISH CHATTERJEE

JUDGEMENT

(1.) All these revisions arise out of order dated 1.7.1998 passed by one Member of the District Forum I, Lucknow.

(2.) As these revisions relate to same controversy; hence, they are taken together and disposed of by a single judgment. Brief facts of the case are: that a complainant filed complaint against the respondent. An application dated 1.7.1998 was moved through Counsel for the complainant for permission to sue jointly as a common question of fact arise in all these cases of the complaints. This application was allowed by single member of the District Forum. Aggrieved against this order, opposite parties have come up in revision and has challenged the correctness of the order passed by District Forum.

(3.) Learned Counsel for parties have been heard. According to learned Counsel for appellant the impugned order again is passed in violation of Sec.14 (2a) of Consumer Protection Act because only a single Member has passed the order allowing the complainant to file the complaint jointly. According to the learned Counsel, the President must have joined in passing this order. Learned Counsel for opposite party has been controverted the argument of learned Counsel for appellant as correct and has stated that this revision may be allowed on this point and matter may be remanded.