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State Consumer Disputes Redressal Commission

Dr Jomon Mathew vs Samson And Sons Builders on 16 August, 2023

  	 Cause Title/Judgement-Entry 	    	       STATE CONSUMER DISPUTES REDRESSAL COMMISSION  THIRUVANANTHAPURAM             Review Application No. RA/47/2023  ( Date of Filing : 07 Jul 2023 )  In  Complaint Case No. CC/243/2017             1. Dr JOMON MATHEW  SREENILAYAM, CHERUNNIYOOR.P.O, VARKALA, THIRUVANANTHAPURAM. ...........Appellant(s)   Versus      1. SAMSON AND SONS BUILDERS  KALIVEENA BUILDING, TC.3/679, TKD ROAD, MUTTADA.P.O, THIRUVANANTHAPURAM. ...........Respondent(s)       	    BEFORE:      HON'BLE MR. SRI.AJITH KUMAR.D PRESIDING MEMBER     SRI.RADHAKRISHNAN.K.R MEMBER            PRESENT:      Dated : 16 Aug 2023    	     Final Order / Judgement    

 KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

 

 VAZHUTHACAUD, THIRUVANANTHAPURAM

 

 REVIEW APPLICATION Nos. 33/2023 to 49/2023

 

 COMMON ORDER DATED: 16.08.2023

 

 PRESENT:

 

SRI. AJITH KUMAR D.                                                    : JUDICIAL MEMBER
SMT. BEENA KUMARY. A                                              : MEMBER

 

SRI. RADHAKRISHNAN K.R.                                        : MEMBER

 

 REVIEW APPLICATION No. 33/2023

 

 REVIEW PETITIONER:

 

 

 

Dhanya Mary Varghese, Director-Sales, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, P.O., Thiruvananthapuram-695 025.

 

 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:

 
Shobha K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
K. Pankajakshan, UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Dr. Divya K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025. Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 34/2023 REVIEW PETITIONER:
 
Dhanya Mary Varghese, Director-Sales, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom P.O., Thiruvananthapuram-695 025.
 
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Shobha K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
K. Pankajakshan, UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Dr. Deepa K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025. Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
REVIEW APPLICATION No. 35/2023 REVIEW PETITIONER:
 
Dhanya Mary Varghese, Director-Sales, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom P.O., Thiruvananthapuram-695 025.
 
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Shobha K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
K. Pankajakshan, UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Dr. Deepa K.P., UG 99, Ulloor Gardens, Medical College P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025. Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
REVIEW APPLICATION No. 36/2023 REVIEW PETITIONER:
 
Dhanya Mary John, D/o V.P. Varghese, Kannimattom, T.C. 3/678, Muttada P.O., Thiruvananthapuram-695 025.
 
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Suja Mathew, W/o Abraham Mathew, T.C. 2/980(2), Muttada P.O., Paruthipara, Thiruvananthapuram-695 025.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 37/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Abraham Mathew, T.C. 2/1001, Merry Land, Kowdiar Village, Muttada P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
REVIEW APPLICATION No. 38/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Winston Noel Dhas Gnanam, Gold Nagar, 314 E1, K.P. Road, Nagercoil, Tamil Nadu-629 003.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 39/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
K.S. Simon, T.C. 3/1000, Merry Land, Muttada P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 40/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Saramma Mathew, W/o Mathew Moni, Medayil House, Vennikkulam P.O., Puramattam, Thiruvalla.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
REVIEW APPLICATION No. 41/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Thomas George, T.C. 11/332, Panavila, Nalanchira P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 42/2023 REVIEW PETITIONER:
 
Dhanya Mary John, D/o V.P. Varghese, Kannimattom, T.C. 3/678, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
G.T. Samuel, S/o Mathew Thomas, Bethanya, H.K. Lane, Muttada P.O., Thiruvananthapuram-695 025 represented by Sheela Samuel.
 
Sheela Samuel, W/o G.T. Samuel, Bethanya, H.K. Lane, Muttada P.O., Thiruvananthapuram-695 025.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director, John Jacob.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, Kaliveena Building, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 43/2023 REVIEW PETITIONER:
 
Dhanya Mary Varghese, Director-Sales, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Sajad Kharim, 'Pattappally House', KRA-66, Ambalathumukku, Pettah P.O., Thiruvananthapuram.
 
Alsumayya Beegom, 'Pattappally House', KRA-66, Ambalathumukku, Pettah P.O., Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, TKD Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 44/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Manoj R., S/o Raveendran Nair, residing at H1, Deepam Towers, Vrindavan Gardens, Pattom, Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., Kaliveena Building, T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 45/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Roopesh R. Varier, S/o K. Raveendranatha Varier, Plot No. 35, Indira Nagar, Peroorkada, Thiruvananthapuram-695 005 represented by his power of attorney holder K. Raveendranatha Varier.
 
Samson & Sons Builders and Developers (P) Ltd., Kaliveena Building, T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
REVIEW APPLICATION No. 46/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Roopa R. Varier, Plot No. 35, Indira Nagar, Peroorkada, Thiruvananthapuram-695 005 represented by P/A holder K. Raveendranatha Varier. 
 
Samson & Sons Builders and Developers (P) Ltd., Kaliveena Building, T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 
REVIEW APPLICATION No. 47/2023 REVIEW PETITIONER:
 
Dhanya Mary Varghese, W/o John Jacob, T.C. 36/678, TKD Road, Pattom, Muttada P.O., Thiruvananthapuram.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Dr. Jomon Mathew, Sreenilayam, Cherunniyoor P.O., Varkala, Thiruvananthapuram.
 
Aasa R.S., Sreenilayam, Cherunniyoor P.O., Varkala, Thiruvananthapuram.
 
Samson & Sons Builders and Developers (P) Ltd., T.C. 36/678, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 36/678, Kannimattom, TKD Road, Muttada P.O., Thiruvananthapuram.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 36/678, Kannimattom, TKD Road, Pattom, Muttada P.O., Thiruvananthapuram.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 36/678, Kannimattom, TKD Road, Pattom, Muttada P.O., Thiruvananthapuram.
REVIEW APPLICATION No. 48/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Anil S., Apartment 4 A, Heera Central Apartments, Pattom P.O., Thiruvananthapuram. 
 
Samson & Sons Builders and Developers (P) Ltd., Kaliveena Building, T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
REVIEW APPLICATION No. 49/2023 REVIEW PETITIONER:
 
Dhanya Mary John, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram-695 025.
 (By Adv. Shyam Padman)                                                   Vs. RESPONDENTS:
 
Dr. Susan Koshy Thomas, Mercy Mount, Muttada P.O., Thiruvananthapuram-695 025.
 
Dr. Bijoy Jacob Thomas, Mercy Mount, Muttada P.O., Thiruvananthapuram-695 025.
 
Samson & Sons Builders and Developers (P) Ltd., Kaliveena Building, T.C. 3/679, T.K.D Road, Muttada P.O., Thiruvananthapuram-695 025 represented by its Managing Director.
 
John Jacob, Managing Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
 
Jacob Samson, Chairman, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
 
Samuel Jacob, Director, Samson & Sons Builders and Developers (P) Ltd., T.C. 3/678, Kannimattom, Muttada P.O., Thiruvananthapuram.
 
COMMON ORDER SRI. AJITH KUMAR D. : JUDICIAL MEMBER   Smt. Dhanya Mary Varghese, Director-sales, Samson & Sons Builders and Developers (P) Ltd. has filed seventeen review applications in 17 complaints disposed of by this Commission by resorting to Section 50 of the Consumer Protection Act 2019. The review sought for is on fixing joint liability upon the petitioner with other opposite parties.

         2.  Since the issue involved in all the petitions is one and the same and the petitions being stereotype with difference only in the number of the cases and the rank of the petitioner these petitions are disposed of vide this common order for the sake of convenience and to avoid wastage of time.  The details of the cases and the dates of disposal are appended below for reference and to avoid confusion.

Sl. No. Number of Review Application Number of the case (C.C.) Rank Date of Disposal

1. 33/2023 159/2016 5th opposite party 18.04.2023

2. 34/2023 160/2016 5th opposite party 18.04.2023

3. 35/2023 161/2016 5th opposite party 18.04.2023

4. 36/2023 163/2016 4th opposite party 04.04.2023

5. 37/2023 164/2016 4th opposite party 18.04.2023

6. 38/2023 165/2016 4th opposite party 18.04.2023

7. 39/2023 166/2016 4th opposite party 18.04.2023

8. 40/2023 167/2016 4th opposite party 18.04.2023

9. 41/2023 168/2016 4th opposite party 18.04.2023

10. 42/2023 169/2016 4th opposite party 18.04.2023

11. 43/2023 71/2017 5th opposite party 18.04.2023

12. 44/2023 237/2017 4th opposite party 04.04.2023

13. 45/2023 241/2017 4th opposite party 04.04.2023

14. 46/2023 242/2017 4th opposite party 04.04.2023

15. 47/2023 243/2017 5th opposite party 18.04.2023

16. 48/2023 257/2017 4th opposite party 04.04.2023

17. 49/2023 258/2017 4th opposite party 04.04.2023  

3.  The aforesaid cases were filed by different complainants alleging deficiency of service and unfair trade practice on the part of the opposite parties in collecting funds and not completing the construction of apartments/villas and failure in handing over the same as assured in the written agreements.

4.  The first opposite party is a private limited Company and the remaining opposite parties are the Managing Director and Directors of the first opposite party.  The petitioner would allege that she is not involved or connected with the day-to-day affairs of the company and nothing was brought before this Commission to prove her involvement in the transactions alleged in the cases. According to the petitioner this Commission has committed a mistake in fastening liability on her since she is not a person connected with the alleged transactions.  Hence the petitioner would seek for reviewing the orders passed in 17 cases by exonerating her. According to the petitioner the order fixing liability on her in the absence of evidence about her involvement is an error apparent on the face of the record.

5.  When these petitions came up for hearing we heard the counsel for the petitioner, perused the records and took up the petitions for orders.

6.  Now the only point which arises for determination is as to whether there is any error apparent on the face of the record?

7.   Point:  All the cases are based on the allegation of deficiency of service and unfair trade practice by the builder Company who is the first opposite party in all the cases. Though the petitioner would claim that she is not a Director of the Company and there is nothing on record to connect her with the acts alleged, no evidence was tendered by her to support her claim. Delaying tactics was attempted by the opposite parties from the beginning itself and on perusal of the entire records in these 17 cases it could be seen that during the adjudication all the possible defences were made by raising the contention that the trial has to be kept in abeyance as proceedings are pending before the NCLT.  Those contentions were repelled and the impugned order was passed.  The matter involved in all these cases is cheating different persons by assuring dwelling places for them and after receiving consideration not providing the thing assured and not returning the cash received which is a grave issue. The records would reveal that this petitioner was also arrested on alleged act of deception.  Even after pronouncement of the order attempts are being made to stay away from the liability towards the innocent clients which cannot be viewed lightly and the discretionary power of review can never be invoked in such matters.

8.  In all the cases stereotype versions were filed and defended by the same lawyer. Here also the very same procedure is seen resorted to.  Though the petitioner denied her connection with the first opposite party it could be seen that in the vakkalath filed by the petitioner in all petitions her address  is shown as the "Director sales of Samson &Sons Ltd." which  circumstance would work out against the plea of the petitioner that she has no connection with the first opposite party.  For fastening liability in a proceedings before the Consumer Disputes Redressal Commission the standard of proof as in a criminal trial is not required.  It is also significant to note that the petitioner did not tender any evidence to support her plea. The provision contained in section 50 of the Consumer Protection Act could be invoked only if there is an error apparent on the face of the record. Since in all these cases the review petitioner has been cited as one of the Directors of the Company, the order fixing liability on her cannot be found as a mistake.

9.  On a perusal of the records in these cases this Commission is of the firm view that these applications have been filed only to protract the execution proceedings which may ensue against the culprits.  We find no merit in these petitions.  Point is found against the petitioner.

      In the result, the petitions fail and we dismiss all these petitions. 


 

 

 

  

 

AJITH KUMAR  D. : JUDICIAL MEMBER

 

                                                                        BEENA KUMARY. A         : MEMBER

 

                                                                        RADHAKRISHNAN K.R.  : MEMBER

 

jb             [HON'BLE MR. SRI.AJITH KUMAR.D]  PRESIDING MEMBER 
        [ SRI.RADHAKRISHNAN.K.R]  MEMBER