ANIL GUPTA Vs. DELHI CANTONMENT BOARD

JUDGEMENT

(1.) All the above mentioned seven appeals are directed against a common order, passed by the learned District Forum No. III in Complaint Case Nos.25/97 entitled Shri Pramod Dhawan V/s. Delhi Cantonment Board; 26/97 entitled Smt. Meera Bai V/s. Delhi Cantonment Board; 27/97, entitled Shri Anil Gupta V/s. Delhi Cantonment Board; 28/97 entitled Shri Jitender Kukreja V/s. Delhi Cantonment Board; 29/97 entitled Shri Anil Raizada V/s. Delhi Cantonment Board; 30/97, entitled Shri Satish Kumar Jain V/s. Delhi Cantonment Board; and 389/97 entitled Shri D. S. Minhas V/s. Delhi Cantonment Board. By the common order, being impugned in the present proceedings, the learned District Forum has dismissed the seven complaints, filed by the above mentioned seven appellants before the District Forum under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act' ).

(2.) Since all the seven appeals, arise out of a common order and have common facts, involving common questions of law, we have heard the same jointly.

(3.) We have heard the learned Counsel for the appellants at length on the question of admission of the above mentioned seven appeals and have also carefully gone through the documents/material on record. During the course of arguments, the learned Counsel for the appellants stated that the learned District Forum vide order dated 14th January, '98, passed in Complaint Case No.837/97 entitled Shri S. K. Kapoor and Associates V/s. Cantonment Executive Officer, Delhi Cantonment, has given relief to a similarly situated complainant, whereas the same has been denied to the appellants. The learned Counsel for the appellants has also placed on record a copy of the abovesaid order dated 14th January, '98, passed in S. K. Kapoor's case (supra ). The learned Counsel for the appellants has also placed reliance on two other decisions in cases Ajay Enterprises Ltd. V/s. Kamlesh Aggarwal, 1998 1 CPJ 77; and A. Hariputhran V/s. The Secretary, Pondicherry Housing Board, 1998 1 CPJ 35.