State Consumer Disputes Redressal Commission
Mr. Manan Lodha S/O Sh. Aditya Lodha vs Pinkcity Infracon Pvt. Ltd. on 24 April, 2019
1
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Mr. Manan Lodha S/o. Shri Aditya Lodha, resident of Flat No. 201, situate
at Is Floor "The Orient", Opp. ESI Hospital, Civil Lines, Jaipur through
constituted and authorized signatory & power of attorney holder Shri
Aditya Lodha S/o. Shri Kushal Chand Lodha, resident of Plot No. 947,
10th "D" Road, Sardarpura, Jodhpur - 342003.
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1.Pinkcity Infracon Private Limited a Company duly incorporated and registered under the provisions of the Companies Act 1956 having its registered office at D-825/826, Shristi Apartment, Sunder Nagar, Behind Fortis Hospital Malviya Nagar, jaipur through it's Director Shri Kishore Bang aged about 65 years S/o Shri Murli Dhar Bang R/o Plot No. C-107, Malviya Nagar, Jaipur - 302020, Rajasthan. (email: [email protected])
2. Mr. Rajendra Nigam (Director of Pinkcity Infracon Private Limited) resident of 711, Fountain Square, Near Jawahar Circle, Malviya Nagar, Jaipur - 302017 (email: [email protected]
3. Mr. Pravesh Nigam (Office bearer of Pinkcity Infracon Private Limited) and resident of 711, Fountain Square, Near jawahar Circle, malviya Nagar, Jaipur - 302017. Rajasthan (email:
[email protected])
4. Mr. Manoj Sogani (Office bearer of Pinkcity Infracon Private Limited) and resident of III /384, Vijay Path, Mansarovar, Jaipur, Rajasthan (email: [email protected]) foi{khx.k le{k % ekuuh; Jh dey dqekj ckxMh] lnL; ¼U;kf;d½ ekuuh; lnL; Jherh ehuk esgrk 2 mifLFkr %& ifjoknh dh vkSj ls Jh g"kZ 'kekZ vf/koDrk foi{kh dh vkSj ls Jh Mh-,e- ekFkqj vf/koDrk fu.kZ; fnukad 24 vizsy] 2019 jkT; vk;ksx jktLFkku t;iqj ¼}kjk Jh dey dqekj ckxM+h] lnL;]U;kf;d½ ;g ifjokn Mr. Manan Lodha ,oa vU; dh vksj ls Pinkcity Infracon Private Limited ,oa vU; ds fo:) bl vk;ksx esa fnukad 30-09-2015 dks is'k fd;kA izdj.k ds rF; bl izdkj gS fd ;g ifjokn euu yks<k dh vksj ls tfj;s ikoj vkWQ vVksuhZ vkfnR; yks<k us is'k fd;k gSA ifjoknh us foi{kh }kjk fufeZr ¶ysV [kjhnk] ml le; fcfYMax dk uke vksfj;UV Fkk A ftl le; IykV [kjhnk x;k rks mldk czks'kj tkjh fd;k] yEch pkSMh ,EchuhVh crkbZ xbZ] fo'oLrj dk fuekZ.k crk;k x;k rFkk vusdks lqfo/kk,sa crkbZ xbZ A ifjoknh us ¶ysV la[;k 201 fy;k ftlds 10]00]000@& :i;s fnukad 29-07-2014] 10]00]000@&:i;s fnukad 09-07-2014] 25]42]805@&:i;s fnukad 27-04-2015 dks tek djk fn;sA ¶ysV gS.Mvksoj dj fn;k x;k ijUrq Hkou esa tks lqfo/kk,sa crkbZ xbZ Fkh og u rks fdlh izdkj dh lqfo/kk Fkh] ?kfV;k Lrj dk fuekZ.k Fkk] ¶ysV [kjkc gks x;k Fkk] mldh ejEer ugh dh xbZ A dqy 42]17]635@&:i;s dh {kfriwfrZ ekaxh xbZA ifjoknhx.k dh vksj ls ifjokn ,oa lk{; ds leFkZu esa euu yks<k dk 'kiFk&i= ,oa nLrkost vusDlpj&1 ls vusDlpj&8 izLrqr fd;s x;sA foi{khx.k us tokc esa dFku fd;k fd ifjoknh ¶ysV dk dCtk fof/kor~ :i ls izkIr dj mldh jftLVªh Hkh djok pqdk gS rFkk jftLVªh esa lHkh rF;ksa dk lekos'k djrs gq, iw.kZr% fufeZr ¶ysV ifjlj dks ns[kHkky dj lUrqq"V gksdj jftLVªh djokbZ gSA ifjoknh us ifjokn ds ek/;e ls jftLVªh esa va fdr 'krksZ dh ikyuk ds lEcU/k esa miHkksDrk laj{k.k vf/kfu;e ds rgr dksbZ dk;Zokgh ugh dh tk ldrh gSA ifjoknh us foi{khx.k ls pkj o"kZ iwoZ cus gq;s vikVZesaV ds ¶ysV 3 dks dz; fd;k gSA vikVZeVsa ds fuekZ.k ds le; cqfdax ds fy, tks fQplZ czks'kj crk;s x;s Fks mudks ifjoknh pkj o"kZ ckn ysuk pkgrk gS] tSlk gS ds vk/kkj ij fodz; fd;k x;k gS vkSj ifjoknh o foi{khx.k ds e/; ¶ysV ds lEcU/k esa dksbZ vuqcU/k fu"ikfnr ugh gqvk gS cfYd ifjoknh ds firk Jh vkfnR; yks<k us o"kZ 2012 esa ¶ysV la[;k 202 blh vikVZesaV esa gS] dz; fd;k ,oa rHkh ls fuckZ/k mi;ksx miHkksx djrs vk jgs gS rFkk ifjoknh Hkh mlesa fuokl o mi;ksx miHkksx djrk Fkk rFkk vikVZesaV o ¶ysV esa miyC/k leLr QhplZ o lq[k lqfo/kkvksa dks ns[krs gq, vPNh rjg lksp le>dj lUrq"V gksdj iz'uxr ¶ysV foi{khx.k ls dz; fd;k gSA vikVZeVsa fuekZ.k ds le; tks lq[k lqfo/kk;sa Hkou ifjlj esa crkbZ xbZ Fkh os gh ifjoknh dks nh xbZ gSA ifjoknh us iz'uxr ¶ysV ds fodz; i= dh jftLVªh djkus ls iwoZ Hkou ifjlj esa fuekZ.k vkSj lqfo/kkvksa ls iw.kZr% lUrq"V gksdj o vius ekrk firk ds ¶ysV tSlk iz'uxr ¶ysV gksus ds vk/kkj ij gh ¶ysV dzz; fd;k gSA ifjoknh pkj o"kZ iwoZ cus ¶ysV esa vUnj dh vesfuVht o lq[k lqfo/kkvksa dks izkIr djus ds fy, ifjokn is'k fd;k gS tcfd mlus ¶ysV dk dCtk fcuk fdlh vkifRr o ,rjkt ds izkIr dj fcuk vkifRr ds fodz; i= dh jftLVªh Hkh djok yhA var esa ifjokn [kkfjt djus dk fuosnu fd;kA foi{khx.k dh vksj ls tokc ,oa lk{; ds leFkZu esa foosd lDlsuk dk 'kiFk&i= ,oa izn'kZMh&1 yxk;r izn'kZMh&12 nLrkost izLrqr fd;sA cgl i{kdkjku vf/koDrkx.k lquh ,oa i=koyh rFkk nLrkostkr dk voyksdu fd;kA ifjoknh us ¶ysV la[;k 201 cqfdax ds le; czks'kj ns[kdj cqd ugh djk;k Fkk cfYd mlh IyksV ds ikl esa ifjoknh ds firk dk IyksV Fkk ftlesa ifjoknh Hkh jgrk Fkk A ml IyksV o Hkou dks ns[kdj rS;kj ¶ysV tSlk Fkk ftl fLFkfr esa Fkk [kjhnk FkkA ¶ysV cqd ds le; tks czks'kj tkjh fd;k x;k Fkk oks bl ij ykxw ugh gksrk D;ksafd ifjoknh us 'kq: esa czks'kj ds vk/kkj ij ¶ysV cqd ugh djk;k u isesUV f'kM;wy ds vuqlkj Hkqxrku fd;k cfYd vius firk ds IyksV tks fd mlh Hkou esa Fkk mlls izHkkfor gksdj IyksV [kjhnk Fkk rFkk IyksV dh jkf'k dk Hkqxrku yxHkx ,d lkFk gh djk;k Fkk rFkk lkFk gh dCtk ysdj lsy MhM fu"ikfnr djk nh Fkh A 4 II (2012) CPJ 204 (NC) SMITA ROY V/S EXCEL CONSTRUCTION & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Sections 2(1)
(g),2(1) (r), 21 (b)(ii) - Flat - Possession Allegedly actual flat handed over to another person - fraudulent signatures - Alleged deficiency in service - Unfair trade practice - state Commission dismissed complaint - Hence appeal - As per copy of agreement for sale as well as copy of sale deed placed on record, it is nowhere mentioned as to whether flats allotted to appellant are east facing or west facing - Possession of flat Nos. 205 and 305 was taken by appellant without any objection - Appellant after getting possession did not raise issue with regard to location of flats as well as with regard to inferiorconstruction with respondent - Deficiency in service not proved - Impugned order upheld.
delivered - Non-redressal of grievances - Removal of defect denied - Alleged deficiency in service - District Forum allowed complaint - State Commission allowed appeal - Hence revision - Petitioner admittedly obtained possession of flat in pursuance of deed of conveyance executed - As per joint inspection report, flat was habitable and in sound condition and no repairing was required - State Commission rightly dismissed complaint.
II (2013) CPJ 359 (NC) SONAMONI BISWS & ANR. V/S PEERLESS DEVELOPERS LTD. & ANR.esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Sections 2(1)
(f),2(1) (g), 21 (b) - Housing - Defects - Possession delivered - Non-redressal of grievances - Removal of defect denied - Alleged deficiency in service - District Forum allowed complaint - State Commission allowed appeal - Hence revision - Petitioner admittedly obtained possession of flat in pursuance of deed of conveyance executed - As per joint inspection report, flat was habitable and in sound condition and no repairing was required - State Commission rightly dismissed complaint.
5IV (2012) CPJ 435 (NC) MEMBERS OF THE ATULRAJ OWNERS' ASSOCIATION V/S RAJUL R. & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Sections 2(1) (f), 2(1) (g), 21(a) (ii) - Housing - Flats purchased - Damage in earthquake - Defects alleged - State Commission dismissed complaint - Hence appeal - Flats were occupied in year 1998 and no complaints were made by appellants till 2002 - Earthquake in which some damage was caused to building by itself is not a conclusive proof that sub-standard material was used or there were defects in building and that it had a weak foundation - Deficiency in service not proved.
II (2013) CPJ 376 (NC) K.N.KANDPAL V/S ALLIANCE BUILDERS AND CONTRACTORS LTD. & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Sections 2(1) (f), 2(1) (g), 21(b) - Housing - Defects in construction - Purchaser alleged inferior and cheap building material in construction - Alleged deficiency in service - District Forum allowed complaint - State Commission allowed appeal - Hence revision - petitioner could not explain as to why the written complaint regarding defects in the house were made after fourteen months
- All the reports of experts produced by petitioner were those appointed by him - Every building is subject to adverse effects of weather which includes air, moisture and sunshine and if any decay happens on account of these adversaries, the occupant of building is expected to look after them and carry out repairs - Builder cannot be held responsible to remove all defects for all times to come - As neither is there any warranty nor a guarantee of construction work in perpetuating - No evidence that house of complainant had developed any serious defects - Report only gives evidence of a house which has not been given adequate maintenance and repairs by its owners - Impugned order upheld.
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