Jaspreet Kaur vs M/S Central Govt. Employees Welfare ... on 17 December, 2015

[Cites 13, Cited by 0]

State Consumer Disputes Redressal Commission

Jaspreet Kaur vs M/S Central Govt. Employees Welfare ... on 17 December, 2015

                                         FIRST ADDITIONAL BENCH

STATE CONSUMER     DISPUTES    REDRESSAL COMMISSION,
    PUNJAB SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.

                  First Appeal No.249 of 2014
                                     Date of Institution: 12.03.2014
                                     Date of Decision :17.12.2015
1.   Central Government Employees Welfare Housing Organisation
     (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath,
     New Delhi-110001, through its CEO.
2.   CGEWHO Housing Project/Scheme (Phase-1), Sunny
     Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through
     its Project Manager, Sh. Bant Singh.
                                     .....Appellant/Opposite Parties
                           Versus

Nasib Singh S/o Tulsa Singh, R/o H.No.147, Durga Nagar, Ambala
Cantt.
                                     .....Respondent/complainant

                         First Appeal against order dated
                         13.02.2014 passed by the District
                         Consumer Disputes Redressal Forum,
                         SAS Nagar, Mohali.
Quorum:-
     Shri J. S. Klar, Presiding Judicial Member

Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr.Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. Ajay Mahajan, Advocate ....... ........................................... 2) First Appeal No.277 of 2014

Date of Institution: 19.03.2014 Date of Decision :17.12.2015 Nasib Singh S/o Tulsa Singh, R/o H.No.147, Durga Nagar, Ambala Cantt.

.....Appellant/Complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO. First Appeal No.249 of 2014 2

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/Opposite Parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. Ajay Mahajan, Advocate For the respondents : Sh. Sunil Chadha, Sr.Advocate assisted by Sh. Kanwardeep Singh, Advocate .................................................

3) First Appeal No.359 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus S.P. Gupta S/o Late Girdhari Lal Gupta, House No.742, Phase-4, Mohali .....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 3

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

4) First Appeal No.408 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 S.P. Gupta S/o Late Girdhari Lal Gupta, House No.742, Phase-4, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

5) First Appeal No.360 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 4 Arvind Jaitely S/o Sh. Mansa Ram, House No.153, Sector 20-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

6) First Appeal No.406 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Arvind Jaitely S/o Sh. Mansa Ram, House No.153, Sector 20-A, Chandigarh .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

First Appeal No.249 of 2014 5 7) First Appeal No.361 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Girish Sahni S/o Late Om Prakas Sahni, H.No.E-1, Imtech Housing, Sector 39-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

8) First Appeal No.409 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Dr. Girish Sahni S/o Late Om Prakas Sahni, H.No.E-1, Imtech Housing, Sector 39-A, Chandigarh .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 6 First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

9) First Appeal No.363 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Lt. Col. Swarajinder Singh S/o Capt. Lal Singh, 72, Silver City, Zirakpur, District SAS Nagar (Mohali).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

10) First Appeal No.413 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 7 Lt. Col. Swarajinder Singh S/o Capt. Lal Singh, 72, Silver City, Zirakpur, District SAS Nagar (Mohali) .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

11) First Appeal No.357 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Mahan Singh Nagra S/o Mohinder Singh, C/o Balwant Singh, Street No.1, Chahal Colony Sangrur-140 001 (Punjab).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 8

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh.J.S. Kahlon, Advocate ................................................

12) First Appeal No.399 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 Mahan Singh Nagra S/o Mohinder Singh, Street No.1, Chahal Colony Sangrur-148 001 (Punjab).

.....Appellant/ complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

13) First Appeal No.356 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 9

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Sushil Kumar Sharma S/o Sh. PR Sharma, House No.303-B, near Anand Market, Old Railway Colony, Ambala Cantt. Haryana 133001.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

14) First Appeal No.412 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Dr. Sushil Kumar Sharma S/o Sh. PR Sharma, House No.303-B, near Anand Market, Old Railway Colony, Ambala Cantt. Haryana 133001.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 10

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

15) First Appeal No.353 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dipak Raj Khanna S/o Radhey Shiam Khanna, 461, Sector 11, Panchkula 134 112.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

16) First Appeal No.400 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 Dipak Raj Khanna S/o Radhey Shiam Khanna, 461, Sector 11, Panchkula 134 112.

.....Appellant/complainant Versus First Appeal No.249 of 2014 11

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

17) First Appeal No.354 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus A.K. Sardana S/o Late Bhoja Ram Sardana, H.No.5, Block No.17, H.B.C. Phase II Saproon, Solan 173 211 (HP).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 12 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

18) First Appeal No.401 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 A.K. Sardana S/o Late Bhoja Ram Sardana, H.No.5, Block No.17, H.B.C. Phase II Saproon, Solan 173 211 (HP).

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

19) First Appeal No.355 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 13 Sanjay S/o Sh. R.D. Mahajan, H.No.191, Sector 38-A, Chandigarh.

.....Respondents/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

20) First Appeal No.410 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Sanjay Mahajan S/o Sh. R.D. Mahajan, H.No.191, Sector 38-A, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

21) First Appeal No.364 of 2014 First Appeal No.249 of 2014 14 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus M.S. Sidhu S/o Karnail Singh, Plot No.215, Sector-6, Power House Road, Hanumangarh Junction, Rajasthan.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

22) First Appeal No.398 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 M.S. Sidhu S/o Karnail Singh, Plot No.215, Sector-6, Power House Road, Hanumangarh Junction, Rajasthan.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District First Appeal No.249 of 2014 15 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

23) First Appeal No.365 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ranbir Singh Kapoor S/o Late Ganga Singh, 743-A, HIG Flat Phase 9, Mohali.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

24) First Appeal No.407 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 16 Ranbir Singh Kapoor S/o Late Ganga Singh, 743-A, HIG Flat Phase 9, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

25) First Appeal No.598 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Smt. Sunita Puri wife of Dr. G.D. Puri, resident of H.No.2095, Sector 15-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 17

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

26) First Appeal No.731 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Smt. Sunita Puri wife of Dr. G.D. Puri, resident of H.No.2095, Sector 15-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

27) First Appeal No.599 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 18

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jai Krishan Peer son of late PT. MJ. Peer, Resident of H.No.1405, Sector 35-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

28) First Appeal No.709 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jai Krishan Peer S/o Pt. MJ Peer, R/o H.No.1405, Sector 35-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 19 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

29) First Appeal No.600 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Saroop Singh son of Sh. Gopal Singh, resident of H.No.1349-A, Sector 41-B, Audit Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

30) First Appeal No.717 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Saroop Singh son of Sh. Gopal Singh, resident of H.No.1349-A, Sector 41, Audit Colony, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 20

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

31) First Appeal No.601 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kapil Gupta son of Late S.P. Gupta, resident of H.No.3092, Sector 24-D, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 21 For the respondent : Sh. J.S. Kahlon, Advocate ................................................

32) First Appeal No.660 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Kapil Gupta S/o S.P. Gupta, R/o # 3092, Sector 24-D, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

33) First Appeal No.602 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Radha Krishna Negi son of Late Pall Singh, resident of H.No.4118-B, Customs Colony, Sector 37-C, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 22 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

34) First Appeal No.649 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Radha Krishna Negi son of Late Parla Singh, resident of H.No.4118- B, Customs Colony, Sector 37-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

35) First Appeal No.603 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 23

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Prem Singh son of Sh. Angrup, C/o Yashodha Neg Asstt. Labour, Dr. YS Parmar, UHF Nauni PO, Nauni Distt. Solan (Himachal Pradesh).

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

36) First Appeal No.656 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Prem Singh son of Sh. Angrup, C/o Yashodha Neg Asstt. Labour, Dr. YS Parmar, UHF Nauni PO, Nauni Distt. Solan (Himachal Pradesh).

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District First Appeal No.249 of 2014 24 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

37) First Appeal No.604 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vijay Kumar Adlakha son of Ved Parkash, resident of H.No.3728, Sector 46-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

38) First Appeal No.729 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Vijay Kumar Adlakha son of Ved Parkash, resident of H.No.3728, Sector 46-C, Chandigarh.

First Appeal No.249 of 2014 25

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

39) First Appeal No.605 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Preeti Bala wife of Sunil Mehra, resident of H.No.1822-F, Customs Colony, Sector 7-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 26 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

40) First Appeal No.650 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Preeti Bala wife of Sunil Mehra, resident of H.No.1822-F, Sector 7-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

41) First Appeal No.606 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 27

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manpreet Singh son of Sh. Rajpal Singh, resident of H.No.3040, Ground Floor, Sector 15-D, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

42) First Appeal No.730 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Manpreet Singh son of Sh. Rajpal Singh, resident of H.No.3040, Ground Floor, Sector 15-D, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member First Appeal No.249 of 2014 28 Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

43) First Appeal No.607 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jasbir Singh Kang son of Kadumina Singh, resident of H.No.247/3, Chodhry M.C. Road, Basu Pathana, District Fatehgarh Sahib.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

44) First Appeal No.657 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Jasbir Singh Kang son of Kadumina Singh, resident of H.No.247/3, Chodhry M.C. Road, Basu Pathana, District Fatehgarh Sahib.

.....Appellant/complainant Versus First Appeal No.249 of 2014 29

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

45) First Appeal No.608 of 2015 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manju Malhotra, House No.897, Sector-10, Panchkula.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 30

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

46) First Appeal No.706 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Manju Malhotra, House No.897, Sector-10, Panchkula.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

47) First Appeal No.609 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 31 Chandan Lal Sahota son of Garib Dass, resident of H.No.2664, Sector-125, Sunny Enclave, Kharar, District Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

48) First Appeal No.658 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Chandan Lal Sahota son of Garib Dass, resident of H.No.2664, Sector-125, Sunny Enclave, Kharar, District Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

First Appeal No.249 of 2014 32

49) First Appeal No.610 of 2015 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Negi Hukma Mehta wife of A.K. Negi, Hq. Northern Fronteir, ITBP, Seema Dwar, Dehradun.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

50) First Appeal No.659 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Negi Hukma Mehta wife of A.K. Negi, Hq. Northern Fronteir, ITBP, Seema Dwar, Dehradun UK.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondent/complainant First Appeal No.249 of 2014 33 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

51) First Appeal No.611 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sudharshan Singh Kanwar son of Sh. Bharpur Singh, resident of H.No.803, Sector 38-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

52) First Appeal No.655 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 34 Sudharshan Singh Kanwar son of Sh. Bharpur Singh, resident of H.No.803, Sector 38-A, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents :Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

53) First Appeal No.612 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ashok Kumar Madan son of D.R. Madan, resident of H.No.580, Sector-2, Panchkula.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 35

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

54) First Appeal No.662 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Ashok Kumar Madan son of D.R. Madan, resident of H.No.580, Sector-2, Panchkula.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

55) First Appeal No.613 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 36

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bhumi Singh son of Sh. Khazan Singh, resident of Kothy No.385, Phase-6, Mohali-160 055.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

56) First Appeal No.651 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Bhumi Singh son of Sh. Khazan Singh, resident of Kothy No.385, Phase-6, Mohali-160 055.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 37 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

57) First Appeal No.614 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Purnima Wattal Kaul wife of Sh. Ajay Kumar Kaul, resident of H.No.1318, Sector 41-B, Chandigarh-160 036.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

58) First Appeal No.654 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Purnima Wattal Kaul wife of Sh. Ajay Kumar Kaul, resident of H.No.1318, Sector 41-B, Chandigarh-160 036.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 38

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

59) First Appeal No.615 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ajay Sharma son of Late Sh. R.K. Sharma, resident of H.No.1351, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent: Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 39 ................................................

60) First Appeal No.661 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Ajay Sharma, resident of H.No.1351, Sector 41-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

61) First Appeal No.616 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Satinder Pal Singh son of Tara Singh, resident of H.No.23-B, CGO residential Complex, Sector 38-A, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 40 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

62) First Appeal No.663 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Satinder Pal Singh son of Tara Singh, resident of H.No.23-B, CGO residential Complex, Sector 38-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

63) First Appeal No.617 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 41

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajinder Singh Chadha son of Gopal Singh, resident of H.No.56, Green City, Dhakoli, Zirakpur.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

64) First Appeal No.664 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Rajinder Singh Chadha son of Gopal Singh, resident of H.No.56, Green City, Dhakoli, Zirakpur.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 42

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

65) First Appeal No.618 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tejbeer Yadav son of Sh. Pam Phul Yadav, JE (Civil), GE (P), AF Gurgaon, Near Atul Kataria Chowk, Gurgaon.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

66) First Appeal No.725 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Tejbeer Singh son of Sh. Pam Phul Yadav, JE (Civil), GE (P), AF Gurgaon, Near Atul Kataria Chowk, Gurgaon .....Appellant/complainant Versus First Appeal No.249 of 2014 43

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

67) First Appeal No.619 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Santosh Kumar Trishal son of Moti Lal Trishal, resident of H.No.407, Panchkula Heights, Peer Mushalla, PO Dhakauli, Zirakpur.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 44 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

68) First Appeal No.665 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Santosh Kumar Trishal son of Moti Lal Trishal, resident of H.No.407, Panchkula Heights, Peer Mushalla, PO Dhakauli, Zirakpur.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

69) First Appeal No.620 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 45 Smt. Monika Bansal wife of Sandeep Kamal, resident of H.No.2189, Ground Floor, Sector 66, Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

70) First Appeal No.653 of 2014 Date of Institution: 04.06.2014 Date of Decision :17.12.2015 Smt. Monika Bansal wife of Sandeep Kamal, resident of H.No.2189, Ground Floor, Sector 66, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 46 ................................................

71) First Appeal No.621 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Charanjit Kaur wife of Sh. Manohar Singh, resident H.No.2970, Sector 42-C, Chandigarh-160 036.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

72) First Appeal No.727 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Charanjit Kaur Bhinder wife of Sh. Manohar Singh, resident H.No.2970, Sector 42, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 47 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

73) First Appeal No.652 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Brij Mohan Soni S/o Sh. MM Soni R/o #1017 Sec-79, Mohali.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

74)                    First Appeal No.739 of 2014
                                      Date of Institution: 12.06.2014
                                      Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                            48



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Brij Mohan Soni S/o Sh. MM Soni R/o #1070 Sec-79, Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

75) First Appeal No.705 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jasvinder Pal Singh Sehgal S/o G.S. Sehgal R/o#DB-69-F Hari Nagar, LIG Flats (G-8) Area New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 49

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

76)                    First Appeal No.917 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jasvinder Pal Singh Sehgal S/o G.S. Sehgal R/o#DB-69-F Hari Nagar, LIG Flats (G-8) Area New Delhi .....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

77) First Appeal No.707 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jagtar Singh S/o Gurmail Singh R/o #Prem Street L-3 Guru Harkrishan Nagar, Malerkotla Road, Khanna Pb.

.....Appellant/complainant Versus First Appeal No.249 of 2014 50

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

78)                 First Appeal No.740 of 2014
                                          Date of Institution: 12.06.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jagtar Singh son of Gurmail Singh R/o Prem Street L-3 Guru Harkrishan Nagar, Malerkotla Road, Khanna.

.....Respondent/complainant First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 51

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

79) First Appeal No.708 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Sadresh Singh Chadha S/o SSS Chadha C/o Kanwaljeet Singh R/o #2308, Sector-66, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

80)                    First Appeal No.742 of 2014
                                         Date of Institution: 12.06.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 52 Sadresh Singh Chadha S/o SSS Chadha C/o Kanwaljeet Singh R/o #2308, Sector-66, Mohali Pb.

.....Respondent/complainant First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

81) First Appeal No.710 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 Ram Nath Bansal S/o Muni Lal Bansal R/o #C-13 Imtech Housing, Sector-39, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

First Appeal No.249 of 2014 53

82)                     First Appeal No.896 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ram Nath Bansal S/o Muni Lal Bansal R/o #C-13 Imtech Housing, Sector-39, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

83) First Appeal No.711 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Navjeet Singh Nayyar S/o Bhagwant S Nayyar R/o #71, Phase-3A, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 54 First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

84)                    First Appeal No.903 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Navjeet Singh Nayyar S/o Bhagwant S Nayyar R/o #71, Phase-3A, Mohali Pb.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

85) First Appeal No.712 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 55 Deepak Bajaj S/o R S Bajaj R/o # Flat No.406, GH-27, Sector-5, MDC Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

86)                    First Appeal No.894 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Deepak Bajaj S/o R S Bajaj R/o # Flat No.406, GH-27, Sector-5, MDC Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 56

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

87) First Appeal No.713 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Virender Paul Singh S/o Kartar Singh R/o #B-56, Vrindavan Appt Plot No.1, Sector-6, Dwarka New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

88)                    First Appeal No.898 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.
 First Appeal No.249 of 2014                                           57

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Virender Paul Singh S/o Kartar Singh R/o #B-56, Vrindavan Appt Plot No.1, Sector-6, Dwarka New Delhi.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

89) First Appeal No.714 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Sandeep Dhir S/o MR Dhir R/o #C-2-D/19-C Janakpuri New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 58 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

90)                    First Appeal No.893 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sandeep Dhir S/o MR Dhir R/o #C-2-D/19-D Janakpuri New Delhi.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

91) First Appeal No.715 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Amarjit Singh Tanda S/o Sohan Singh Labour Bureau Sector-17, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 59

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

92)                    First Appeal No.919 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amarjit Singh Tanda S/o Sohan Singh Labour Bureau Sector-17, Chandigarh .....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 60 ................................................

93) First Appeal No.718 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Amarjit Kaur Chopra W/o PS Chopra R/o #267, Urban Estate Phase- II, Jallunder Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

94)                    First Appeal No.741 of 2014
                                          Date of Institution: 12.06.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amarjit Kaur W/o P.S. Chopra R/o #267, Urban Estate, Phase-II, Jalandher-144022.

.....Respondent/complainant First Appeal No.249 of 2014 61 First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

95) First Appeal No.719 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Dr. Mrs Anneta Brar W/o Dr. SS Brar R/o 3 Sahoke House Harindra Nagar, Kotkapura Road Faridkot Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

96)                    First Appeal No.918 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                           62



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Mrs Anneta Brar W/o Dr. SS Brar R/o 3 Sahoke House Harindra Nagar, Kotkapura Road Faridkot Pb.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

97) First Appeal No.720 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jaidev Singh Sethi S/o Sardar Singh R/o #101/GH33 Sector-20, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 63

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

98)                    First Appeal No.907 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jaidev Singh Sethi S/o Sardar Singh R/o #101/GH33 Sector-20, Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

99) First Appeal No.721 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jeet Singh Bajwa S/o Dewan Singh R/o #1198-A, Sector-41, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 64

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

100)                  First Appeal No.891 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jeet Singh Bajwa S/o Dewan Singh R/o #1198-A, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 65

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

101) First Appeal No.728 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Harjit Singh S/o Sh. Karam Singh R/o #952, Sector-16, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

102)                  First Appeal No.738 of 2014
                                     Date of Institution: 12.06.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Harjit Singh son of Late Karam Singh R/o H.No.952, Sector-16, Panchkula.

.....Respondent/complainant First Appeal No.249 of 2014 66 First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

103) First Appeal No.732 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Gulzar Chand S/o Chhabila Ram R/o #5566/3, Cat-iv Modren Housing Complex Manimajra Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

104)                  First Appeal No.905 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                          67



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Gulzar Chand S/o Chhabila Ram R/o #5566/3, Cat-iv Modren Housing Complex Manimajra Chandigarh .....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

105) First Appeal No.733 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Barkha Gupta W/o Rajeev Gupta R/o # E-1/25 Vikramnagar, DOS Colony Ambli-Bhopal Road Ahmedabad.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 68

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

106)                  First Appeal No.914 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Barkha Gupta W/o Rajeev Gupta R/o # E-1/25 Vikramnagar, DOS Colony Ambli-Bhopal Road Ahmedabad.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

107) First Appeal No.751 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajesh Kumar Chodha R/o #2434, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 69

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

108)                First Appeal No.902 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajesh Kumar Chodha R/o #2434, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 70 ................................................

109) First Appeal No.752 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Renuka Jassi W/o Shashi Kumar Jassi R/o #1318 Sector-13/17, Panipat Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

110)                  First Appeal No.901 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Renuka Jassi W/o Shashi Kumar Jassi R/o #1318 Sector-13/17, Panipat Haryana.

.....Respondent/complainant First Appeal No.249 of 2014 71 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

111) First Appeal No.753 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Surjit Singh S/o Himmat Singh R/o #3050, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

112)               First Appeal No.883 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                            72



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Surjit Singh S/o Himmat Singh R/o #3050, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

113) First Appeal No.754 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajan Kumar Tanwar S/o Anant Ram Tanwar R/o #463-B, Sector- 37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 73

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

114)                  First Appeal No.899 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajan Kumar Tanwar S/o Anant Ram Tanwar R/o #1463-B, Sector 37-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

115) First Appeal No.755 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajesh Kumar S/o Lachhu R/o # B-4, CSIO Campus Sector-30, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 74

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

116)                  First Appeal No.910 of 2014

                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rakesh Kumar S/o Late Lachhu R/o # B-4, CSIO Campus Sector- 30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 75 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

117) First Appeal No.756 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Ashok Kumar R/o #508, Sector-2, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

118)                  First Appeal No.886 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ashok Kumar Kalia, H.No.508, Sector-2, Panchkula. First Appeal No.249 of 2014 76

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

119)                  First Appeal No.757 of 2014

                                          Date of Institution: 17.06.2014
                                          Date of Decision :17.12.2015
Anju Sharma       W/o   Devinder     Sharma      R/o   #609,   Sector-7,
Chandigarh.
                                              .....Appellant/complainant
                                Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

120)                  First Appeal No.925 of 2014
 First Appeal No.249 of 2014                                           77



                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Anju Sharma W/o Devinder Sharma R/o #609, Sector-7, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

121) First Appeal No.758 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Harish Kumar S/o Krishan Lal R/o #C-29, CSIO Colony Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District First Appeal No.249 of 2014 78 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

122)                  First Appeal No.908 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Harish Kumar S/o Krishan Lal R/o #C-29, CSIO Colony Sector-30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

123) First Appeal No.759 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Deepak Kumar S/o Om Parkash R/o #1289, Housing Board, Sector- 15, Hissar Haryana.

First Appeal No.249 of 2014 79

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

124)                  First Appeal No.934 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Deepak Kumar S/o Om Parkash R/o #1289, Housing Board, Sector- 15, Hissar Haryana.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 80 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

125) First Appeal No.785 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Sham Dev S/o Jagdish Ram R/o #5060-A, Sector 38, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

126)                  First Appeal No.888 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties First Appeal No.249 of 2014 81 Versus Sham Dev S/o Jagdish Ram R/o #5060-A, Sector 38 West, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

127) First Appeal No.787 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Nand Lal Chauhan S/o Husnak Ram R/o #1127-B, Sector-46, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 82 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

128)                 First Appeal No.900 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Nand Lal Chauhan S/o Husnak Ram R/o #1127-B, Sector-46, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

129) First Appeal No.786 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Manoj Kumar Sharma S/o Ram Kumar Sharma R/o Vill. & PO Sehri Via Garli Teh. Dera, Distt. Kangra, HP.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 83

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

130)                  First Appeal No.909 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manoj K. Sharma S/o Ram Kumar Sharma R/o Vill. & PO Sehri Via Garli Teh. Dera, Distt. Kangra, HP.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

131) First Appeal No.781 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 84 Tashi Angudi S/o Dorjee R/o #4117, Excise Colony, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

132)                  First Appeal No.923 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tashi Angudi S/o Dorjee R/o #4117, Excise Colony, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 85

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

133) First Appeal No.767 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Jai Prakash Kamal S/o Balvir Singh R/o #766, Sector-29, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

134)                  First Appeal No.930 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 86

.....Appellants/opposite parties Versus Jai Prakash Kamal S/o Balvir Singh R/o #766, Sector-29, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

135) First Appeal No.768 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Bharat Bhushan S/o Puran Chand R/o #16, Aastha Enclave-II, Gillco City, Kharar, Distt. Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 87 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

136) First Appeal No.933 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bharat Bhushan S/o Late Sh. Puran Chand, R/o H.No.16, Aastha Enclave-II, Gillco Valley Kharar, District Mohali.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

137) First Appeal No.769 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Satya Gupta R/o #D-21, Imtech Housing Sector-39, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 88 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

138) First Appeal No.929 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Satya Gupta R/o #D-21, Imtech Housing Sector-39, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

139) First Appeal No.779 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 89 Kashmiri Lal Gupta S/o Hukam Chand Gupta R/o Flat No.Z-27, Sarojni Nagar, New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

140) First Appeal No.928 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kashmiri Lal Gupta S/o Hukam Chand Gupta R/o Flat No.Z-27, Sarojni Nagar, New Delhi.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 90

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

141) First Appeal No.780 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Saran Dass S/o Chandu Ram R/o #337-F, Sector-7, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

142) First Appeal No.885 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 91

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Saran Dass S/o Chandu Ram R/o #337-F, Sector-7, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

143) First Appeal No.782 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Gurnam Singh Mann S/o Parhlad Singh R/o #276, New Sant Nagar, Near Cold Storage Ward No.14, Trimu Road, Gurdaspur.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 92 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

144) First Appeal No.889 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Gurnam Singh Mann S/o Parhlad Singh R/o #276, New Sant Nagar, Near Cold Storage Ward No.14, Trimu Road, Gurdaspur.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

145) First Appeal No.783 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Manreet Rana W/o Lt. Col. Amarjit Singh R/o #3098, Sector 28, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 93

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

146) First Appeal No.924 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manreet Rana W/o Lt. Col. Amarjit Singh R/o #3098, Sector 28, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 94 ................................................

147) First Appeal No.784 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 K C Soni S/o Amar Nath Soni R/o # MIG Flat No.33, SFNea Y Block Rishi Nagar, Ludhiana Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

148) First Appeal No.926 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kailash Chander Soni S/o Sh. Amar Nath Soni, R/o MIG Flat No.33SF, Near Y Block, Rishi Nagar, Ludhiana.

.....Respondent/complainant First Appeal No.249 of 2014 95 First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

149) First Appeal No.788 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Jagdish Singh R/o # Gita Enclave Industrial Area Mohobewala Dehradun UK.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

150) First Appeal No.927 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 96

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jagdish Singh Rauthans Gita Enclave Industrial Area, Mohobewala Dehradun (Uttrakhand).

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

151) First Appeal No.789 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Pushpa Sharma D/o Jagat Ram R/o #A-65, Gyandeep Appartments Mayur Vihar Phase-1, Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 97

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

152) First Appeal No.922 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pushpa Sharma D/o Jagat Ram R/o A65, Gyandeep Appartments Mayur Vihar Phase-1, Delhi.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

153) First Appeal No.790 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Pawan Kumar Jindal S/o Brij Lal R/o #501, MIG Flats Sector-61, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 98

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

154) First Appeal No.950 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pawan Kumar Jindal S/o Sh. Brij Lal R/o H.No.501, MIG Flats, Sector-61, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 99

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

155) First Appeal No.791 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Vikrant Kalia S/o Jagdish Kalia R/o House No.1238-F, Sector-7, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

156) First Appeal No.949 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 100 Vikrant Kalia S/o Late Jagdish Kalia R/o H. No.1238-F, Sector-7B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

157) First Appeal No.792 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Tajinderpal Singh R/o House No.2332, Ward No.2, Near Puran Manocha Hospital, Ambala City.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

First Appeal No.249 of 2014 101

158) First Appeal No.951 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tajinderpal Singh R/o House No.2332, Ward No.2, Near Puran Manocha Hospital, Ambala City.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

159) First Appeal No.793 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Waryam Singh S/o Bhag Singh R/o House No.1562, Phase-3B2, Mohali, Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 102 First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

160) First Appeal No.947 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Waryam Singh Ahuja S/o S. Bhag Singh R/o House No.1562, Phase-3B2, Mohali, Pb.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

161) First Appeal No.794 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 103 Shakti Saran Dass R/o House No.745, Sector-21, Panchkula, Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

162) First Appeal No.948 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Shakti Saran Dass House No.745, Sector-21, Panchkula.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 104 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

163) First Appeal No.795 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Paramjit Saini S/o Dev Raj Saini R/o House No.15-2C, Rail Vihar, Sector-4, MDC, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

164) First Appeal No.946 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 105

.....Appellants/opposite parties Versus Paramjit Saini S/o Dev Raj Saini R/o House No.15-2C, Rail Vihar, Sector-4, MDC, Panchkula.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

165) First Appeal No.802 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Geeta Bhatia W/o MK Bhatia R/o House No.1375, Sector-25, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 106 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

166) First Appeal No.913 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Geeta Bhatia W/o MK Bhatia R/o House No.1375, Sector-25, Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

167) First Appeal No.803 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Dharam Pal S/o Chhotu Ram R/o House No.A-15, CSIO Campus, Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 107

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

168) First Appeal No.884 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dharam Pal Chhachhia S/o Sh. Chhotu Ram R/o House No.A-15, C.S.I.O. Campus, Sector 30-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

169) First Appeal No.804 of 2014 Date of Institution: 24.06.2014 First Appeal No.249 of 2014 108 Date of Decision :17.12.2015 Pritpal Singh R/o House No.539, Phase-2, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

170) First Appeal No.904 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pritpal Singh S/o Late Sh. Rattan Singh, R/o Kathy No.529, Phase-2, Mohali.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 109

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

171) First Appeal No.805 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Pradeep Singh S/o Zila Singh Superindent Geological GSI Plot No.3, Sector-33, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

172) First Appeal No.912 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 110

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pradeep Singh S/o Sh. Zila Singh Superintending Geologist GSI, Plot No.3, Sector-33-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

173) First Appeal No.806 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Inder Singh R/o Kendriya Vihar Flat No.801, Block-1, Sector-125, Sonny Enclave, Kharar.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member First Appeal No.249 of 2014 111 Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

174) First Appeal No.916 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Inder Singh S/o Tulsi Ram Director, GSI Plot No.3, Sector 33-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

175) First Appeal No.726 of 2014 Date of Institution:11.06.2014 Date of Decision :17.12.2015 Vinod Kumar R/o House No.4082-C, Custom Colony, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 112

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

176) First Appeal No.915 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vinod Kumar S/o Late Sh. Nabha Ram, House No.4082 Sector 37- C, Customs Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 113 ................................................

177) First Appeal No.760 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Narinder Kumar Kalia S/o Somnath Kalia R/o House No.911, Sector- 2, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

178) First Appeal No.931 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Narinder Kumar Kalia S/o Somnath Kalia R/o House No.911, Sector- 2, Panchkula.

.....Respondent/complainant First Appeal No.249 of 2014 114 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

179) First Appeal No.761 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Dinesh Kumar S/o Jeet Singh Scientist'C' PCRM (Zone-1 TBRL, Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

180) First Appeal No.920 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 115

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dinesh Kumar S/o Jeet Singh Scientist'C' PCRM (Zone-1 TBRL, Sector-30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

181) First Appeal No.762 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Dinesh Singh Rawat S/o Ram Singh R/o House No.1182-A, Sector- 41, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 116

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

182) First Appeal No.932 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dinesh Singh Rawat S/o Sh.Ram Singh R/o House No.1182-A, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

183) First Appeal No.763 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Bharat Bhushan Misri S/o BK Misri R/o House No.1547, Sector-47, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 117

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

184) First Appeal No.895 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bharat Bhushan Misri S/o BK Misri R/o House No.1547, Sector 47-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 118 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

185) First Appeal No.764 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Sunita Harnal R/o House No.654, Sector-20, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

186) First Appeal No.887 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sunita Harnal, House No.652, Sector 20-A, Chandigarh. First Appeal No.249 of 2014 119

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

187)                  First Appeal No.765 of 2014
                                         Date of Institution: 17.06.2014
                                         Date of Decision :17.12.2015
Siri Ram S/o       Ramlok       R/o   House    No.1440/25,   Sector-29,
Chandigarh.
                                              .....Appellant/complainant
                                Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

188) First Appeal No.921 of 2014 First Appeal No.249 of 2014 120 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Siri Ram S/o Late Sh. Ramlok R/o House No.1440/25, Sector 29-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

189) First Appeal No.766 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Heera Chand Negi S/o Hukma Chand Negi R/o # All India Radio Chaura Madan Shimla.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District First Appeal No.249 of 2014 121 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

190) First Appeal No.911 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Heer Chand Negi S/o Sh. Hukma Chand Negi, All India Radio Chaura Maidan Shimla.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

191) First Appeal No.890 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 122

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Joginder Singh S/o Gulzar Singh, R/o H.No.71, Dasmesh Colony, Patiala Road, Zirakpur, District Mohali.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

192) First Appeal No.722 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Joginder Singh S/o Gulzar Singh, R/o H.No.71, Dasmesh Colony, Patiala Road, Zirakpur, District Mohali.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 123 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

193) First Appeal No.892 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vikas Bhatt Block B, No.A2, Sec No.9, Phagli PO Ambedkar Chowk, Chaura Maidan, Shimla-171004.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

194) First Appeal No.723 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Bikas Bhatt R/o House No. Block-A2, Sec No-9, Phagli PO Ambedkar Chowk, Chaura Maidan, Shimla HP.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 124

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

195) First Appeal No.724 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Shyam Lal Sharma S/o Tulsi Ram Sharma R/o House No.352, Dharmpur Road, Ghatiwala, The Kalka Distt. Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 125 ................................................

196) First Appeal No.906 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Shyam Lal Sharma S/o Tulsi Ram Sharma R/o House No.352, Dharmpur Road, Ghatiwala, The Kalka Distt. Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

197) First Appeal No.967 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 A.K. Malik R/o House No.735, Sector-43, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 126 First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

198) First Appeal No.1027 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus A.K. Malik S/o Sh. Narain Dass, R/o House No.734, Sector-43-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

199) First Appeal No.968 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 127 Sandeep Kumar R/o House No.1098, Sector-19, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

200) First Appeal No.1028 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sandeep Kumar son of Yashpal, R/o House No.1098, Sector 19-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 128

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

201) First Appeal No.969 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 Rajesh Gupta S/o Ram Kumar R/o House No.612/6, Gurbax Colony, Patiala.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

202) First Appeal No.1029 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 129

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajesh Gupta Son of Ram Kumar R/o House No.612/6, Gurbax Colony, Patiala.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

203) First Appeal No.970 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 Vinod Dutt Sharma R/o House No.241, Type-2, New Command Colony, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member First Appeal No.249 of 2014 130 Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

204) First Appeal No.1025 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vinod Dutt Sharma son of Late Prem Dutt Sharma, R/o House No.241, Type-2, New Command Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

205) First Appeal No.971 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 Gulzar Singh Sandhu R/o House No.1538, Sector-36, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 131

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

206) First Appeal No.1030 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Gulzar Singh Sandhu son of Sh. Hari Singh, 1538, Sector 36-D, Chandigarh.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 132 ................................................

207) First Appeal No.972 of 2014 Date of Institution: 10.07.2014 Date of Decision :17.12.2015 Baljit Singh R/o House No.475, Sector-35, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 24.06.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

208) First Appeal No.1026 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Baljit Singh son of Sh. Sohan Singh, 1475-A, Sector 35-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 24.06.2014 passed by the District First Appeal No.249 of 2014 133 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

209) First Appeal No.1016 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Om Naran Bhargava R/o House No.103, Sector-7, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

210) First Appeal No.1119 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 134

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Om Naran Bhargava R/o House No.103, Sector-7, Panchkula.

.....Respondent/complainant First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

211) First Appeal No.1017 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Yog Raj Mahey S/o Radha Ram Mahey R/o Flat No.2, Priyadar Kandivali Bombay.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 135

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

212) First Appeal No.1109 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Yog Raj Mahey S/o Radha Ram Mahey R/o Flat No.2, Charkop Priyadar, Shine CHS Ltd., Sector-1, Plot No.111, Kandivali West, Mumbai, Maharashtra.

.....Respondent/complainant First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

213) First Appeal No.1018 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Dimple R/o House No.311, Sector-8, Panchkula, Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 136

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

214) First Appeal No.1116 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dimple R/o House No.311, Sector-8, Panchkula, Haryana.

.....Respondent/complainant First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

215) First Appeal No.1019 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 137 Ramesh Singh DIG Commandant CSWT BSF Bijwasan Road, Indore MP.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

216) First Appeal No.1115 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ramesh Singh DIG & Commandant, CSWT Border Security Force, Bijwasan Road, Indore, M.P. .....Respondent/complainant First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 138

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

217) First Appeal No.1020 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Amar Singh S/o Satpal Singh R/o House No.808, Sector 23-A, Gurgaon, Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

218) First Appeal No.1113 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 139

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amar Singh S/o Satpal Singh R/o House No.808, Sector 23-A, Gurgaon, Haryana.

.....Respondent/complainant First Appeal against order dated 14.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

219) First Appeal No.1021 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Puran Singh Randhawa R/o House No.1164, Sector-46, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 140 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

220) First Appeal No.1108 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Puran Singh Randhawa R/o House No.1164, Sector 43-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

221) First Appeal No.1022 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Lajpat Rai Chugh S/o Hari Krishan Chug R/o House No.37, Sector- 12, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 141

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

222) First Appeal No.1110 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Lajpat Rai Chugh S/o Hari Krishan Chug R/o House No.37, Sector- 12, Panchkula.

.....Respondent/complainant First Appeal against order dated 14.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 142 ................................................

223) First Appeal No.1023 of 2014 Date of Institution: 23.07.2014 Date of Decision :17.12.2015 Surinder Paul Son of Bndhi Singh R/o House No.1125, Sector-46, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

224) First Appeal No.1117 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Surender Paul S/o Sh. Bndhi Singh, R/o H.No.1125-B, Sector 46-B, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 143 First Appeal against order dated 09.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

225) First Appeal No.1098 of 2014 Date of Institution: 06.08.2014 Date of Decision :17.12.2015 Jaspreet Kaur R/o # Block No.12, House No.83, Geeta Colony New Delhi.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

226) First Appeal No.1118 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 144

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jaspreet Kaur R/o House No.83, Block No.12, Geeta Colony New Delhi.

.....Respondent/complainant First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

227) First Appeal No.1099 of 2014 Date of Institution: 06.08.2014 Date of Decision :17.12.2015 Ranjit Singh R/o House No.7, Phulkian Enclave, Patiala.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 145 For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

228) First Appeal No.1112 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sh. Ranjit Singh resident of House No.7, Phulkian Enclave, Patiala.

.....Respondent/complainant First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

229) First Appeal No.1100 of 2014 Date of Institution: 06.08.2014 Date of Decision :17.12.2015 Anup Kumar Jain R/o House No.1042, Sector-43, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 17.07.2014 passed by the District First Appeal No.249 of 2014 146 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

230) First Appeal No.1111 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sh. Anup Kumar Jain R/o House No.1042, Sector 43-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

231) First Appeal No.1101 of 2014 Date of Institution: 06.08.2014 Date of Decision :17.12.2015 Amarjeet Singh R/o House No.7, Phulkian Enclave, Patiala.

.....Appellant/complainant Versus First Appeal No.249 of 2014 147 M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

232) First Appeal No.1114 of 2014 Date of Institution: 07.08.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amarjeet Singh R/o House No.7, Phulkian Enclave, Patiala.

.....Respondent/complainant First Appeal against order dated 17.07.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

First Appeal No.249 of 2014 148

233) First Appeal No.1641 of 2014 Date of Institution: 19.12.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Shailendra Singh, Resident of House No.1878, Sector 7-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

234) First Appeal No.22 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Shailendra Singh, Resident of House No.1878, Sector 7-C, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 149

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

235) First Appeal No.1642 of 2014 Date of Institution: 19.12.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajeshwar Singh, C/o Dr. Karan Singh, Krishan Bus Kalash Nagar, Canl Rd. Govt. Guest House Rd. Opposite DBN School, Jammu.

.....Respondent/complainant First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

236) First Appeal No.20 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Rajeshwar Singh, C/o Dr. Karan Singh, Krishan Bus Kalash Nagar, Cant Rd. Govt. Guest House Rd. Opposite DBN School, Jammu.

.....Respondent/complainant Versus First Appeal No.249 of 2014 150 M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

237) First Appeal No.1643 of 2014 Date of Institution: 19.12.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Lakhwinder Singh Bal, Resident of House No.307-F, Type-5, Sector- 7, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 151 ................................................

238) First Appeal No.19 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Lakhwinder Singh Bal, Resident of House No.307-F, Type-5, Sector- 7, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 21.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

239) First Appeal No.1363 of 2014 Date of Institution: 07.10.2014 Date of Decision :17.12.2015 Jatinder Kumar Handa R/o House No.505/C-2, CGEWHO Kendriya Vihar Sunny Enclave Sector-125, Kharar.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 12.08.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 152 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

240) First Appeal No.1400 of 2014 Date of Institution: 16.10.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jatinder Kumar Handa R/o House No.505/C-2, CGEWHO Kendriya Vihar Sunny Enclave Sector-125, Kharar.

.....Respondent/complainant First Appeal against order dated 12.08.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

241) First Appeal No.06 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Narinder Singh S/o Chanchal Singh R/o Flat No.506, Block-B, New Generation Ext. Appt Zirakpur Mohali.

.....Appellant/complainant Versus First Appeal No.249 of 2014 153 M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

242) First Appeal No.47 of 2015 Date of Institution: 14.11.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Narinder Singh S/o Sh. Chanchal Singh R/o Flat No.506, Block-B, New Generation Ext. Apartments Zirakpur SAS Nagar (Mohali).

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 154 ................................................

243) First Appeal No.07 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Davinder Singh Madaan S/o Sh. Ram Pal Singh R/o House No.17/150, Sector-7, Rohini New Delhi.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

244) First Appeal No.55 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Davinder Singh Madaan S/o Sh. Ram Pal Singh R/o House No.17/150, Sector-7, Rohini, New Delhi.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District First Appeal No.249 of 2014 155 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

245) First Appeal No.08 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Neelam Kumari W/o Sh. D.R. Kochhar R/o # 375, Phase-I, SAS Nagar, Mohali.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

246) First Appeal No.54 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 156

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Neelam Kumari W/o Sh. D.R. Kochhar R/o # 375, Phase-I, SAS Nagar, Mohali-160055.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

247) First Appeal No.09 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Jaswant Singh Chahal S/o Sh. Mitha Singh R/o #21514 Power House Road Gali No. 6/3, Bathinda, Pb.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 157 For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

248) First Appeal No.59 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jaswant Singh Chahal S/o Sh. Mitha Singh, 21514, Power House Road, Gali No. 6/3, Bathinda-151001.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

249) First Appeal No.10 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Bhavesh Kumar R/o # 153, Ward No.9, Ahmedgarh Pb.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District First Appeal No.249 of 2014 158 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

250) First Appeal No.58 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bhavesh Kumar H.No. 153, Ward No.9, Ahmedgarh, Punjab.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

251) First Appeal No.11 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Kuldip Singh R/o # QTR No.9/2, Near CRS Kasauli, Distt. Solan, HP.

.....Appellant/complainant Versus First Appeal No.249 of 2014 159 M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

252) First Appeal No.49 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kuldip Singh R/o # QTR No.9/2, Near CRS Kasauli, Distt. Solan, HP.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 160 ................................................

253) First Appeal No.12 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Surindra Kumar Loath S/o Sh. Bansi Lal R/o # 2338 Jal Vayu Vihar Sector-67, Mohali.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

254) First Appeal No.57 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Surendra Kumar Loth S/o Sh. Bansi Lal, 2338 Jal Vayu Vihar Sector- 67, Mohali.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 161

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

255) First Appeal No.13 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Himmat Singh S/o Sh. Bakhshish Singh R/o Village Adhrera PO Kurali, Tehsil Kharar, Distt. Ropar, Pb.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

256) First Appeal No.51 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 162 Himmat Singh S/o Sh. Bakhshish Singh Village Adhrera PO Kurali, Tehsil Kharar, Distt. Ropar, Punjab .....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

257) First Appeal No.14 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Vijay Kumar Mohal S/o Vidya Sagar R/o #5548/3, Modern Residential Complex Manimajra, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

258) First Appeal No.53 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015 First Appeal No.249 of 2014 163

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vijay Kumar Mohal S/o Vidya Sagar 5548/3, Modern Residential Complex Manimajra, Chandigarh-160101 .....Respondent/complainant First Appeal against order dated 31.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

259) First Appeal No.15 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Labh Singh S/o Sh. Mota Singh R/o #98-C, Kitchlu Nagar, Ludhiana- 141001, Pb.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 164 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

260) First Appeal No.56 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Labh Singh S/o Sh. Mota Singh, 98-C, Kitchlu Nagar, Ludhiana- 141001, Punjab.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

261) First Appeal No.16 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Harbans Singh S/o Sh. Dhani Ram R/o #1223-B, Sector 41-B,Audit Colony, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal No.249 of 2014 165 First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

262) First Appeal No.50 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Harbans Singh S/o Sh. Dhani Ram 1223-B, Sector 41-B, Audit Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

263) First Appeal No.17 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 First Appeal No.249 of 2014 166 Baldev Krishan Salwan S/o Salamat Rai Salwan R/o #128-F, Sector 7-B, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

264) First Appeal No.48 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Baldev Krishan Salwan S/o Salamat Rai Salwan, H.No.128-F, Sector 7B, Chandigarh-160009.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 167 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

265) First Appeal No.18 of 2015 Date of Institution: 05.01.2015 Date of Decision :17.12.2015 Amolak Singh S/o Sh. Gurdev Singh R/o #1539, Sector 20-B, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

266) First Appeal No.52 of 2015 Date of Institution: 14.01.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amolak Singh S/o Sh. Gurdev Singh, House No.1539, Sector 20 B, Chandigarh-160020.

.....Respondent/complainant First Appeal No.249 of 2014 168 First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

267) First Appeal No.158 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Ashutosh Rattan R/o House No.204, Sector-30, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum,SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

268) First Appeal No.192 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO. First Appeal No.249 of 2014 169

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ashutosh Rattan R/o House No.204, Sector 30-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

269) First Appeal No.159 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Ritu Kapoor R/o House No.1007, Sector 23-B, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 170 ................................................

270) First Appeal No.194 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ritu Kapoor R/o House No.1007, Sector 23-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

271) First Appeal No.160 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Mulkh Raj Sharma R/o 32, Garden Colony Batala Road, Amritsar.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 171 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

272) First Appeal No.191 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Mulkh Raj Sharma R/o 32, Garden Colony Batala Road, Amritsar.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

273) First Appeal No.161 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Rakesh Kumar Gupta R/o House No.1058, Sector 7-B, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal No.249 of 2014 172 First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

274) First Appeal No.187 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rakesh Kumar Gupta R/o House No.1058, Sector 7-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

275) First Appeal No.162 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 First Appeal No.249 of 2014 173 Balraj Singh Duggal R/o # 55, Garden Colony GTB Nagar, Model Town Jallandhar City.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

276) First Appeal No.193 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Balraj Singh Duggal R/o # 55, Garden Colony GTB Nagar, Model Town, Jallandhar City 144003.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 174 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

277) First Appeal No.163 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Pardeep Kumar Sharma R/o House No.1231/F, Sector 7-B, Chandigarh.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

278) First Appeal No.195 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pardeep Kumar Sharma R/o House No.1231/F, Sector 7-B, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 175 First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

279) First Appeal No.164 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Gurdev Singh Saini R/o House No.C-54, Shalimar Enclave PO- Dhakoli NAC Zirakpur.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

280) First Appeal No.196 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 176

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Gurdev Singh Saini R/o House No.C-54, Shalimar Enclave P.O. Dhakoli, NAC Zirakpur.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

281) First Appeal No.165 of 2015 Date of Institution: 10.02.2015 Date of Decision :17.12.2015 Sunil Kumar Bhatia R/o #69, Nehru Nagar, Tehsil Town Panipat, Haryana.

.....Appellant/complainant Versus M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi - 110001, through its CEO.

.....Respondent/opposite party First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 177 For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

282) First Appeal No.188 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sunil Kumar Bhatia R/o #69, Nehru Nagar, Tehsil Town Panipat, Haryana-132103.

.....Respondent/complainant First Appeal against order dated 11.11.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

283) First Appeal No.351 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Subodh Chander Sud S/o Lt. Bansi Dhar Sud, C-2A/19B, Janakpuri, New Delhi 110058.

.....Respondent/complainant First Appeal No.249 of 2014 178 First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

284) First Appeal No.352 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Raj Mohinder Singh Brar S/o Bhupinder Singh Brar, Commissioner of Police, Surat City, Nanpura, Surat-395 001 (Gujrat).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

285) First Appeal No.358 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 179

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dev Kumar S/o Psering Paljor, Block L QRT No.15, Andrew Ganj Extn., New Delhi 110 049 .....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

286) First Appeal No.189 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Baldev Raj S/o Sh. Dina Nath Wadhwa, Ward No.13, House No.761, Sahaj Colony, Moga, Punjab.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 180 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

287) First Appeal No.190 of 2015 Date of Institution: 16.02.2015 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Deepak Kumar Khanna S/o Sh. Yash Paul Khanna, House No.261, Sector 15-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 30.10.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

J.S KLAR, PRESIDING JUDICIAL MEMBER :-

Since the common facts and common questions of law are involved in the above referred appeals, therefore, they are being disposed of together by means of this common judgment. The order First Appeal No.249 of 2014 181 shall be pronounced by us in main first appeal no.249 of 2014 titled as "CGEWHO Vs. Nasib Singh".

First Appeal No.249 of 2014 and First Appeal No.277 of 2014

2. The appellants of first appeal no.249 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services. Whereas, First appeal no.277 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

3. The complainant has filed the complaint under Section 12 of the Consumer Protection Act, 1986 (in short, "the Act") against the OPs on the averments that OPs floated a scheme for allotment of residential flats under the name and style of "Kendriya Vihar, Mohali". The OP organization is a registered society under the Societies Registration Act of 1860 and it is established to promote, control and coordinate the development of housing schemes at selected places, all over India and further to provide welfare housing services of qualities to the Central Government employees and certain other defined persons. It has been further averred in the First Appeal No.249 of 2014 182 complaint that OPs intended to allot four categories of flats, A, B, C and D and eligibility therefor was laid down under the rules and the cost of respective dwelling units was projected as Rs.10.12 lakhs, Rs.16.50 lakhs, Rs.23 lakhs and Rs.27.60 lakhs respectively. It has been further pleaded that OPs started promoting its scheme in the year 2006 and the last date for submission of applications was fixed as 29.12.2006. It has been further averred that OPs announced their project much before its approval and licensing just to collect money from the gullible public and in this way, OPs seldom invested their own money in the risk-ridden projects. The complainant applied for the residential flat, as he was in urgent need of residential flat in a developed area. The complainant gave a cheque for the booking amount of the flat (type B) to the OPs as per his entitlement. OPs finally sent an allotment letter in March, 2007 to complainant and he acquired the status of beneficiary under the Scheme. The installments were to be requisitioned upon the commencing of the construction by the OPs. It has been further averred that second installment was called, vide letter dated 31.08.2007 by the OP. The complainant received a circular dated 15.12.2008 from OP regarding technical details and approval of the said project by the Local Mohali Authority and regarding the appointment of Technical Consultant thereto. The OPs did not adhere to their obligation of completing the construction within the promised time of 30 months, but rather kept on demanding installments through call notices from time to time.

The OPs issued circular dated 22.06.2011, in which, they had given First Appeal No.249 of 2014 183 vague reasons for the delay, which were not legally tenable. It has been further averred that as per the scheme brochure, construction was to start from mid of 2007 and was to complete in 30 months, which expired in December 2009, whereas it was stated in the brochure that construction was likely to commence around mid of 2007 on approval of plans by Statutory Authorities and plan was not completed within 30 months. The OPs then represented that project would be completed in the month of October 2010 and then again on January 2011 and thereafter OPs changed the date of completion to March 2012. The OPs held a meeting of the Project Monitoring Committee at its site office in Mohali on 19.03.0212 and also held a draw at their site office in Mohali for the allotment of specific flat/floor and car parking on 30th/31st May 2013. It has been further averred that complainant continued to deposit the due installments, as per schedule and demand of the OPs. The complainant finally received final call-up letter dated 18.09.2013 regarding offer of its possession. The OPs demanded certain amounts which were not payable. The cost of dwelling unit has been wrongly worked out, because the OPs added the cost/expenses occurring due to the delay on their part in the name of escalation charges. The calculations related to escalation were erroneous and excessive. It has been further averred that at present, the project has not been completed or became habitable by the OP, which stood proved by the letter of OPs. The OPs represented to the complainant that the electricity would be provided through DG sets to the bare minimum extents and First Appeal No.249 of 2014 184 ACs, Geysers, Heaters would not be able to be used. It has been further averred in the complaint that the OPs represented to complainant that possession would be given by the Project Manager at Mohali by 31st January, 2014 or within one month from energization of transformers by PSPCL, whichever was earlier by betaking that date of possession was indefinite and could be very late. The OPs are still forcing the complainant to pay the amount in an illegal manner, when possession is not yet as complete on their part for its delivery to complainant. It has been further averred in the complaint that beneficiaries had to incur expenses and rent for their living even after December 2009, when the possession of the scheme flats was to be given. Even the OPs failed to remove the high tension wires passing just above the allotted flats, which caused greater risk to the life of beneficiaries. Since the flats are situated at Mohali and draw of lots was held at Mohali and OPs have project office at Mohali and possession thereof was to be given to the complainant at Mohali and hence the case has been filed before District Forum Mohali by the complainant. The complainant has, thus, prayed that OPs be directed to put on hold the demand raised, vide final call-up letter dated 18.09.2013, till the grant of permanent electricity connection by the PSPCL and grant of occupation certificate by the relevant authority, to withdraw all demands of money which are illegal and not as per the allotment letter, to pay a sum of Rs.5 lakhs to compensate to the complainant for the monetary loss and mental and physical harassment caused to him First Appeal No.249 of 2014 185 and OPs be further directed to pay amounts deposited by the complainant till the date of grant of occupation certificate of the said flats by the Local Authority, besides Rs.1 lakh as damages for adopting various unfair trade practices and to pay Rs.1 lakh as punitive damages and the amount be ordered to be released in favour of the UT State Legal Services Authority and Rs.22,000/- as costs of litigation to complainant.

4. Upon notice, the OPs appeared and filed written reply raising preliminary objections that Central Government Employees Welfare Housing Organization (CGEWHO) (the OP) was established to promote, control and coordinate the development of houses at selected places, across India, on no profit- no loss basis as a welfare measure and it is a registered body under the Societies Registration Act, 1860 and operates from its headquarter at Janpath Bhavan, Janpath New Delhi. It has been further pleaded by the OPs in written reply that their aim is to provide quality welfare service to Central Government Employees for housing, both serving and retired, and spouses of deceased Central Government Employees by inter-alia promoting the construction of houses. The members of Governing Council of CGEWHO are ex-officio members holding responsible positions in various Ministries/Corporations of Government of India and one of the members is leader of staff side, National Council (Joint Consultative Machinery). The OP is not in any manner a realtor or developer in the business of profit making or generating funds for Government. The grants received from Government are First Appeal No.249 of 2014 186 utilized towards meeting the expenses in various projects, the benefit of which is availed by the beneficiaries of various schemes. The projects completed by OPs are handed over to the beneficiaries exclusively and maintenance of the common services are handed over by forming apartment owners associations, which takes care of the entire property and answering OP is left with no role except to ensure the compliance to the local laws and regulations by the beneficiaries. The OPs have no capital of their own to be utilized towards the execution of projects and each project is conceived and executed on self-finance basis after conducting a demand survey from the employees and after ascertaining the requisite number of willing employees for having the benefit of any housing project. It has been further pleaded by the OPs that Turnkey Contract Method is applied when land is not made available by the local land allotting authority inspite of clear demand in the station. The complainant has suppressed material fact from the Forum and has not disclosed the brochure of the Housing Scheme and wrongly projected that OP is a profit making organization. It has been further averred that OP has not branch office at Mohali, nor it is a distinct legal entity at Mohali. The flats offered are handed over to those in the waiting list or to eligible officials by way of an open advertisement. Subsequent purchaser is required to pay equalization charges only in payment made due to delayed entry to the scheme. The complaint has also been contested even on merits by the OPs on the above referred grounds. It has been further averred that beneficiaries were fully First Appeal No.249 of 2014 187 aware of the progress of the project, as stated above and delay, if any, is on account of getting requisite approval of local authorities and such delays are beyond the control of OPs. The allotment letters can be issued only after approval of plans, which took time at the end of Local Authorities. It was made clear in Circular dated 15.12.2008 that the area of dwelling unit was modified as per the requirement of the authority competent to approve the plan and the area was increased to some extent alongwith the provision of fully automatic lifts with stand-by power arrangements in the form of DG sets for operation, in case of power failure. There was some upward revision of cost to the reasonable extent. The installments were called for on the basis of originally announced cost with provision for adjustment of increased cost in future installments. The offer was given to the beneficiaries with the effect that each beneficiary can opt for withdrawal from the scheme and if such option is exercised by the date fixed as last date for payment of third installment, no withdrawal charges would be imposed. The OP only gave tentative details and the period of construction was 30 months from the date of commencement of construction and not from mid of 2007, as pleaded by the complainant. It was specifically intimated that the prices shown are excluding escalation, statutory levies, which should be charged extra on final installment and there is escalation clause in the tender allocated to the contractor and the delay has occurred due to time taken by the authorities in granting approval of plans and other unavoidable delays circumstances. It was further averred that First Appeal No.249 of 2014 188 electricity connections are to be applied by the individual beneficiaries to PSPCL and OP has no control over the same. Annexure R-5, the email in this regard has been sent to the beneficiaries, who had taken over the possession to apply for individual electricity connections and also intimated that PSPCL has accepted the Emd/Security Deposit for electricity connection for common areas/properties/ facilities also. It has been further averred that as far as internal work is concerned, nothing is left to be done and power back up facility would be provided through DG sets. The completion certificate of Phase I of the overall project has already been procured by the OP, which means that work regarding the tower/dwelling unit concerned was complete and possession has been offered, vide letter dated 18.09.2013 specifically intimating that all the infrastructural facilities are in place except electricity connection to be given by PSPCL. The completion certificate for Phase I of the project has been given by the Local Authorities by way of partial completion certificate to enable the complainant and others having flats in Phase I to occupy the flats, as subsequent phases are still in progress. The allottees were asked to make the payment towards cost of flats determined, as per the given methodology on actual expenditure basis. Cost escalation also includes additional statutory liability of service tax w.e.f. 01.07.2010. It has been further averred that all the payments and documents have been received at Delhi and operations at the site and site meetings did not imply that branch office of OP is at Mohali. The First Appeal No.249 of 2014 189 OPs controverted the averments of the complainant regarding his entitlement to any compensation and, thus, prayed for the dismissal of the complaint.

5. The complainant tendered in evidence his affidavit Ex.CW-1/1 alongwith documents Ex.C-1 to Ex.C-8 and closed the evidence. As against it, the OPs tendered in evidence affidavit of Manju Arora, AAO (Mohali Project) of OP Ex.OP-1/1 alongwith documents Ex.OP-1 to Ex.OP-7 and closed the evidence. On conclusion of evidence and arguments, the District Forum accepted the complaint of the complainant by directing the OPs to withdraw the final call up letters Ex.C-7 and Ex.C-8 and to issue the fresh letter of offer of possession indicating the details of approval and not to charge any interest on the last demanded amount as per Ex.C-7, to pay a lump sum compensation of Rs.2,25,000/- on account of mental harassment and deprivation of enjoyment of his property, besides Rs.22,000/- as litigation expenses. Dissatisfied with the above order of District Forum, the OPs now the appellants of first appeal no.249 of 2014 directed this appeal against the same. Whereas, the complainant now appellant of first appeal no.277 of 2014 preferred this appeal for enhance of compensation as awarded by the District Forum Mohali.

First Appeal No.359 of 2014 and First Appeal No.408 of 2014

6. The appellants of first appeal no.359 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 190 the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services. Whereas, First appeal no.408 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.360 of 2014 and First Appeal No.406 of 2014

7. The appellants of First appeal no.360 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.406 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.361 of 2014 and First Appeal No.409 of 2014 First Appeal No.249 of 2014 191

8. The appellants of first appeal no.361 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.409 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.363 of 2014 and First Appeal No.413 of 2014

9. The appellants of first appeal no.363 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.413 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 192 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.357 of 2014 and First Appeal No.399 of 2014

10. The appellants of first appeal no.357 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.399 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.356 of 2014 and First Appeal No.412 of 2014

11. The appellants of first appeal no.356 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District First Appeal No.249 of 2014 193 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.412 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.353 of 2014 and First Appeal No.400 of 2014

12. The appellants of first appeal no.353 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.400 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.249 of 2014 194

First Appeal No.354 of 2014 and First Appeal No.401 of 2014

13. The appellants of first appeal no.354 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.401 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.355 of 2014 and First Appeal No.410 of 2014

14. The appellants of first appeal no.355 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First First Appeal No.249 of 2014 195 appeal no.410 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.364 of 2014 and First Appeal No.398 of 2014

15. The appellants of first appeal no.364 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.398 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.365 of 2014 and First Appeal No.407 of 2014

16. The appellants of first appeal no.365 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 196 the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.407 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 13.02.2014.

First Appeal No.598 of 2014 and First Appeal No.731 of 2014

17. The appellants of first appeal no.598 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.731 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 197 compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.599 of 2014 and First Appeal No.709 of 2014

18. The appellants of first appeal no.599 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.709 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.600 of 2014 and First Appeal No.717 of 2014

19. The appellants of first appeal no.600 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 198 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.717 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.601 of 2014 and First Appeal No.660 of 2014

20. The appellants of first appeal no.601 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.660 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.602 of 2014 and First Appeal No.649 of 2014 First Appeal No.249 of 2014 199

21. The appellants of first appeal no.602 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.649 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.603 of 2014 and First Appeal No.656 of 2014

22. The appellants of first appeal no.603 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.656 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 200 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.604 of 2014 and First Appeal No.729 of 2014

23. The appellants of first appeal no.604 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.729 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.605 of 2014 and First Appeal No.650 of 2014

24. The appellants of first appeal no.605 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District First Appeal No.249 of 2014 201 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.650 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.606 of 2014 and First Appeal No.730 of 2014

25. The appellants of first appeal no.606 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.730 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.249 of 2014 202

First Appeal No.607 of 2014 and First Appeal No.657 of 2014

26. The appellants of first appeal no.607 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.657 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.608 of 2014 and First Appeal No.706 of 2014

27. The appellants of first appeal no.608 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First First Appeal No.249 of 2014 203 appeal no.706 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.609 of 2014 and First Appeal No.658 of 2014

28. The appellants of first appeal no.609 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.658 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.610 of 2014 and First Appeal No.659 of 2014

29. The appellants of first appeal no.610 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 204 the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.659 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.611 of 2014 and First Appeal No.655 of 2014

30. The appellants of first appeal no.611 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.655 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 205 compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.612 of 2014 and First Appeal No.662 of 2014

31. The appellants of first appeal no.612 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.662 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.613 of 2014 and First Appeal No.651 of 2014

32. The appellants of first appeal no.613 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 206 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.651 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.614 of 2014 and First Appeal No.654 of 2014

33. The appellants of first appeal no.614 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.654 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.615 of 2014 and First Appeal No.661 of 2014 First Appeal No.249 of 2014 207

34. The appellants of first appeal no.615 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.661 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.616 of 2014 and First Appeal No.663 of 2014

35. The appellants of first appeal no.616 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.663 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 208 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.617 of 2014 and First Appeal No.664 of 2014

36. The appellants of first appeal no.617 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.664 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.618 of 2014 and First Appeal No.725 of 2014

37. The appellants of first appeal no.618 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District First Appeal No.249 of 2014 209 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.725 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.619 of 2014 and First Appeal No.665 of 2014

38. The appellants of first appeal no.619 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.665 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.249 of 2014 210

First Appeal No.620 of 2014 and First Appeal No.653 of 2014

39. The appellants of first appeal no.620 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.653 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.621 of 2014 and First Appeal No.727 of 2014

40. The appellants of first appeal no.621 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First First Appeal No.249 of 2014 211 appeal no.727 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.652 of 2014 and First Appeal No.739 of 2014

41. The appellants of first appeal no.739 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 31.03.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.652 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 31.03.2014.

First Appeal No.705 of 2014 and First Appeal No.917 of 2014

42. The appellants of first appeal no.917 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 212 the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.705 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.707 of 2014 and First Appeal No.740 of 2014

43. The appellants of first appeal no.740 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 10.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.707 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 213 compensation, as awarded by the District Forum, vide order dated 10.04.2014.

First Appeal No.708 of 2014 and First Appeal No.742 of 2014

44. The appellants of first appeal no.742 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 10.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.708 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 10.04.2014.

First Appeal No.710 of 2014 and First Appeal No.896 of 2014

45. The appellants of first appeal no.896 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 10.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 214 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.710 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 10.04.2014.

First Appeal No.711 of 2014 and First Appeal No.903 of 2014

46. The appellants of first appeal no.903 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.711 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.712 of 2014 and First Appeal No.894 of 2014 First Appeal No.249 of 2014 215

47. The appellants of first appeal no.894 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.712 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.713 of 2014 and First Appeal No.898 of 2014

48. The appellants of first appeal no.898 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.713 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 216 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.714 of 2014 and First Appeal No.893 of 2014

49. The appellants of first appeal no.893 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.714 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.715 of 2014 and First Appeal No.919 of 2014

50. The appellants of first appeal no.919 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District First Appeal No.249 of 2014 217 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.715 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.718 of 2014 and First Appeal No.741 of 2014

51. The appellants of first appeal no.741 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 10.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.718 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 10.04.2014.

First Appeal No.249 of 2014 218

First Appeal No.719 of 2014 and First Appeal No.918 of 2014

52. The appellants of first appeal no.918 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.719 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.720 of 2014 and First Appeal No.907 of 2014

53. The appellants of first appeal no.907 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First First Appeal No.249 of 2014 219 appeal no.720 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.721 of 2014 and First Appeal No.891 of 2014

54. The appellants of first appeal no.891 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.721 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.728 of 2014 and First Appeal No.738 of 2014

55. The appellants of first appeal no.738 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 220 the complaint), assailing order dated 10.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.728 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 10.04.2014.

First Appeal No.732 of 2014 and First Appeal No.905 of 2014

56. The appellants of first appeal no.905 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.732 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 221 compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.732 of 2014 and First Appeal No.905 of 2014

57. The appellants of first appeal no.905 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.732 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.733 of 2014 and First Appeal No.914 of 2014

58. The appellants of first appeal no.914 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 222 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, First appeal no.733 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.751 of 2014 and First Appeal No.902 of 2014

59. The appellants of first appeal no.902 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.751 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.752 of 2014 and First Appeal No.901 of 2014 First Appeal No.249 of 2014 223

60. The appellants of first appeal no.901 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.752 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.753 of 2014 and First Appeal No.883 of 2014

61. The appellants of first appeal no.883 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.753 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 224 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.754 of 2014 and First Appeal No.899 of 2014

62. The appellants of first appeal no.899 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.754 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.755 of 2014 and First Appeal No.910 of 2014

63. The appellants of first appeal no.910 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District First Appeal No.249 of 2014 225 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.755 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.756 of 2014 and First Appeal No.886 of 2014

64. The appellants of first appeal no.886 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.756 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.249 of 2014 226

First Appeal No.757 of 2014 and First Appeal No.925 of 2014

65. The appellants of first appeal no.925 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.757 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.758 of 2014 and First Appeal No.908 of 2014

66. The appellants of first appeal no.908 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 227 appeal no.758 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.759 of 2014 and First Appeal No.934 of 2014

67. The appellants of first appeal no.934 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.759 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.785 of 2014 and First Appeal No.888 of 2014

68. The appellants of first appeal no.888 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 228 the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.785 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.787 of 2014 and First Appeal No.900 of 2014

69. The appellants of first appeal no.900 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.787 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 229 compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.786 of 2014 and First Appeal No.909 of 2014

70. The appellants of first appeal no.909 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.786 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.781 of 2014 and First Appeal No.923 of 2014

71. The appellants of first appeal no.923 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 230 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.781 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.767 of 2014 and First Appeal No.930 of 2014

72. The appellants of first appeal no.930 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.767 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.768 of 2014 and First Appeal No.933 of 2014 First Appeal No.249 of 2014 231

73. The appellants of first appeal no.933 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.768 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.769 of 2014 and First Appeal No.929 of 2014

74. The appellants of first appeal no.929 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.769 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 232 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.779 of 2014 and First Appeal No.928 of 2014

75. The appellants of first appeal no.928 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.779 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.780 of 2014 and First Appeal No.885 of 2014

76. The appellants of first appeal no.885 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District First Appeal No.249 of 2014 233 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.780 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.782 of 2014 and First Appeal No.889 of 2014

77. The appellants of first appeal no.889 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.782 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.249 of 2014 234

First Appeal No.783 of 2014 and First Appeal No.924 of 2014

78. The appellants of first appeal no.924 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.783 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.784 of 2014 and First Appeal No.926 of 2014

79. The appellants of first appeal no.926 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 235 appeal no.784 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.788 of 2014 and First Appeal No.927 of 2014

80. The appellants of first appeal no.927 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.788 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.789 of 2014 and First Appeal No.922 of 2014

81. The appellants of first appeal no.922 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 236 the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.789 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.790 of 2014 and First Appeal No.950 of 2014

82. The appellants of first appeal no.950 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.790 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 237 compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.791 of 2014 and First Appeal No.949 of 2014

83. The appellants of first appeal no.949 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.791 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.792 of 2014 and First Appeal No.951 of 2014

84. The appellants of first appeal no.951 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 238 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.792 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.793 of 2014 and First Appeal No.947 of 2014

85. The appellants of first appeal no.947 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.793 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.794 of 2014 and First Appeal No.948 of 2014 First Appeal No.249 of 2014 239

86. The appellants of first appeal no.948 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.794 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.795 of 2014 and First Appeal No.946 of 2014

87. The appellants of first appeal no.946 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.795 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 240 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.802 of 2014 and First Appeal No.913 of 2014

88. The appellants of first appeal no.913 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.802 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.803 of 2014 and First Appeal No.884 of 2014

89. The appellants of first appeal no.884 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District First Appeal No.249 of 2014 241 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.803 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.804 of 2014 and First Appeal No.904 of 2014

90. The appellants of first appeal no.904 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 22.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.804 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 22.05.2014.

First Appeal No.249 of 2014 242

First Appeal No.805 of 2014 and First Appeal No.912 of 2014

91. The appellants of first appeal no.912 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.805 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.806 of 2014 and First Appeal No.916 of 2014

92. The appellants of first appeal no.916 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 243 appeal no.806 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.726 of 2014 and First Appeal No.915 of 2014

93. The appellants of first appeal no.915 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.726 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.760 of 2014 and First Appeal No.931 of 2014

94. The appellants of first appeal no.931 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 244 the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.760 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.761 of 2014 and First Appeal No.920 of 2014

95. The appellants of first appeal no.920 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.761 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 245 compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.762 of 2014 and First Appeal No.932 of 2014

96. The appellants of first appeal no.932 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.762 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.763 of 2014 and First Appeal No.895 of 2014

97. The appellants of first appeal no.895 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 246 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.763 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.764 of 2014 and First Appeal No.887 of 2014

98. The appellants of first appeal no.887 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.764 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.765 of 2014 and First Appeal No.921 of 2014 First Appeal No.249 of 2014 247

99. The appellants of first appeal no.921 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.765 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.766 of 2014 and First Appeal No.911 of 2014

100. The appellants of first appeal no.911 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.05.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.766 of 2014 has been filed by the appellant of this appeal First Appeal No.249 of 2014 248 (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.05.2014.

First Appeal No.722 of 2014 and First Appeal No.890 of 2014

101. The appellants of first appeal no.890 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.722 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.723 of 2014 and First Appeal No.892 of 2014

102. The appellants of first appeal no.892 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District First Appeal No.249 of 2014 249 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.722 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.724 of 2014 and First Appeal No.906 of 2014

103. The appellants of first appeal no.906 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 28.04.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.724 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 28.04.2014.

First Appeal No.249 of 2014 250

First Appeal No.967 of 2014 and First Appeal No.1027 of 2014

104. The appellants of first appeal no.1027 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.967 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.968 of 2014 and First Appeal No.1028 of 2014

105. The appellants of first appeal no.1028 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 251 appeal no.968 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.969 of 2014 and First Appeal No.1029 of 2014

106. The appellants of first appeal no.1029 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.969 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.970 of 2014 and First Appeal No.1025 of 2014

107. The appellants of first appeal no.1025 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 252 the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.970 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.971 of 2014 and First Appeal No.1030 of 2014

108. The appellants of first appeal no.1030 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.971 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of First Appeal No.249 of 2014 253 compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.972 of 2014 and First Appeal No.1026 of 2014

109. The appellants of first appeal no.1026 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 24.06.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.972 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 24.06.2014.

First Appeal No.1016 of 2014 and First Appeal No.1119 of 2014

110. The appellants of first appeal no.1119 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 254 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1016 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1017 of 2014 and First Appeal No.1109 of 2014

111. The appellants of first appeal no.1109 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1017 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1018 of 2014 and First Appeal No.1116 of 2014 First Appeal No.249 of 2014 255

112. The appellants of first appeal no.1116 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1018 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1019 of 2014 and First Appeal No.1115 of 2014

113. The appellants of first appeal no.1115 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1019 of 2014 has been filed by the appellant of this First Appeal No.249 of 2014 256 appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1020 of 2014 and First Appeal No.1113 of 2014

114. The appellants of first appeal no.1113 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1020 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1021 of 2014 and First Appeal No.1108 of 2014

115. The appellants of first appeal no.1108 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District First Appeal No.249 of 2014 257 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1021 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1022 of 2014 and First Appeal No.1110 of 2014

116. The appellants of first appeal no.1110 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1022 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.249 of 2014 258

First Appeal No.1023 of 2014 and First Appeal No.1117 of 2014

117. The appellants of first appeal no.1117 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 09.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1023 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondents herein (the opposite parties in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 09.07.2014.

First Appeal No.1098 of 2014 and First Appeal No.1118 of 2014

118. The appellants of first appeal no.1118 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 17.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 259 appeal no.1098 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 17.07.2014.

First Appeal No.1099 of 2014 and First Appeal No.1112 of 2014

119. The appellants of first appeal no.1112 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 17.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1098 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 17.07.2014.

First Appeal No.1100 of 2014 and First Appeal No.1111 of 2014

120. The appellants of first appeal no.1111 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 260 the complaint), assailing order dated 17.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1100 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 17.07.2014.

First Appeal No.1101 of 2014 and First Appeal No.1114 of 2014

121. The appellants of first appeal no.1114 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 17.07.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1101 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of First Appeal No.249 of 2014 261 amount of compensation, as awarded by the District Forum, vide order dated 17.07.2014.

First Appeal No.1641 of 2014 and First Appeal No.22 of 2015

122. The appellants of first appeal no.1641 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.22 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.10.2014.

First Appeal No.1642 of 2014 and First Appeal No.20 of 2015

123. The appellants of first appeal no.1642 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 262 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.20 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.10.2014.

First Appeal No.1643 of 2014 and First Appeal No.19 of 2015

124. The appellants of first appeal no.1643 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 21.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.19 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 21.10.2014.

First Appeal No.1400 of 2014 and First Appeal No.1363 of 2014 First Appeal No.249 of 2014 263

125. The appellants of first appeal no.1400 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 12.08.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.1363 of 2014 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 12.08.2014.

First Appeal No.47 of 2015 and First Appeal No.06 of 2015

126. The appellants of first appeal no.47 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.06 of 2015 has been filed by the appellant of this appeal First Appeal No.249 of 2014 264 (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.55 of 2015 and First Appeal No.07 of 2015

127. The appellants of first appeal no.55 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.07 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.54 of 2015 and First Appeal No.08 of 2015

128. The appellants of first appeal no.54 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District First Appeal No.249 of 2014 265 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.08 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.59 of 2015 and First Appeal No.09 of 2015

129. The appellants of first appeal no.59 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.09 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.249 of 2014 266

First Appeal No.58 of 2015 and First Appeal No.10 of 2015

130. The appellants of first appeal no.58 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.10 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.49 of 2015 and First Appeal No.11 of 2015

131. The appellants of first appeal no.49 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 267 appeal no.11 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.57 of 2015 and First Appeal No.12 of 2015

132. The appellants of first appeal no.57 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.12 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.51 of 2015 and First Appeal No.13 of 2015

133. The appellants of first appeal no.51 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 268 the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.13 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.53 of 2015 and First Appeal No.14 of 2015

134. The appellants of first appeal no.53 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.14 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of First Appeal No.249 of 2014 269 compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.56 of 2015 and First Appeal No.15 of 2015

135. The appellants of first appeal no.56 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.15 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.50 of 2015 and First Appeal No.16 of 2015

136. The appellants of first appeal no.50 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 270 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.16 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.48 of 2015 and First Appeal No.17 of 2015

137. The appellants of first appeal no.48 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.17 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.52 of 2015 and First Appeal No.18 of 2015 First Appeal No.249 of 2014 271

138. The appellants of first appeal no.52 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.18 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 30.10.2014.

First Appeal No.192 of 2015 and First Appeal No.158 of 2015

139. The appellants of first appeal no.192 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.158 of 2015 has been filed by the appellant of this appeal First Appeal No.249 of 2014 272 (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.194 of 2015 and First Appeal No.159 of 2015

140. The appellants of first appeal no.194 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.159 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.191 of 2015 and First Appeal No.160 of 2015

141. The appellants of first appeal no.191 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District First Appeal No.249 of 2014 273 Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.160 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.187 of 2015 and First Appeal No.161 of 2015

142. The appellants of first appeal no.187 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.161 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.249 of 2014 274

First Appeal No.193 of 2015 and First Appeal No.162 of 2015

143. The appellants of first appeal no.193 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.162 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.195 of 2015 and First Appeal No.163 of 2015

144. The appellants of first appeal no.195 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first First Appeal No.249 of 2014 275 appeal no.163 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.196 of 2015 and First Appeal No.164 of 2015

145. The appellants of first appeal no.196 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.164 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.188 of 2015 and First Appeal No.165 of 2015

146. The appellants of first appeal no.188 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in First Appeal No.249 of 2014 276 the complaint), assailing order dated 11.11.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. Whereas, first appeal no.165 of 2015 has been filed by the appellant of this appeal (the complainant in the complaint) against the respondent herein (the opposite party in the complaint) for enhancement of amount of compensation, as awarded by the District Forum, vide order dated 11.11.2014.

First Appeal No.351 of 2014

147. The appellants of first appeal no.351 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. First Appeal No.352 of 2014

148. The appellants of first appeal no.352 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed First Appeal No.249 of 2014 277 this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. First Appeal No.358 of 2014

149. The appellants of first appeal no.358 of 2014 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 13.02.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. First Appeal No.189 of 2015

150. The appellants of first appeal no.189 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the First Appeal No.249 of 2014 278 liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant. First Appeal No.190 of 2015

151. The appellants of first appeal no.190 of 2015 (the opposite parties in the complaint [in short the "OPs"]) have directed this appeal against the respondent of this appeal (the complainant in the complaint), assailing order dated 30.10.2014 of District Consumer Disputes Redressal Forum SAS Nagar, Mohali, vide which, the complaint of the complainant was accepted by fixing the liability of OPs for deficient services and by directing the OPs to pay the compensation of Rs.2,25,000/- for mental harassment and Rs.22,000/- as costs of litigation to the complainant.

152. Similarly, in all the connected appeals as fully set out in the head of the appeals, the facts are common except slight variations of dates, amounts of sale transactions and types of flats and names of the parties. The pleas taken by the OPs therein are also the same except slight variations of dates and amounts of sale transactions, types of flats and names of the parties.

153. We have heard learned counsel for the parties at considerable length and have also examined the record of the case. We refer to evidence on the record of main first appeal no.249 of 2014, because the matter involved in all the above referred connected appeals is common. Firstly, we touch the evidence on the First Appeal No.249 of 2014 279 record adduced by the parties in this case. Ex. C-1 is the copy of Announces of Mohali (Phase I) Housing Scheme by the OPs in this case. From perusal of this Scheme, it is evident that the OPs being a registered Society functions under the aegis of Ministry of Housing & Urban Poverty Alleviation. CGEWHO gave the advertisement of Housing Scheme being pronounced by it comprising 650 dwelling units. The details of the dwelling units announced in it has its location at Kharar, Mohali in the Sunny Enclave Area at a distance of 8 KM from Mohali Stadium and 16 KM from Chandigarh Airport and tentative details are re-produced as under:

Type Accommodation Configuration Approx. Application EMD Tentative cost (with lifts) Area in Fee (Rs.) (Rs.) of DU (Rs. In Sq.Ft. Lacs) A One Bedroom, Multi-storied 550 400 25,000 10.12 Drawing/Dining, Kitchen, One Bath, One WC and Balcony B Two Bedrooms, -do- 900 500 10,000 16.50 Drawing/Dining, Kitchen, 2 Toilets and Balcony(ies).

C Three Bedrooms, -do- 1250 600 50,000 23.00 Drawing/Dining, Kitchen, 3 Toilets and Balcony(ies) D Three Bedroom, -do- 1500 700 60,000 27.60 Drawing/Dining Kitchen, 3 Toilets, Balcony(ies) & 2 Servant room with WC In the note appended to it, it is recorded that 1) Types, Areas and Costs, as indicated above, are tentative and subject to revision. The salient features and eligible categories are duly contained in the announcement Ex.C-1. Ex.C-2 is copy of allotment letter-cum-call up notice for payment of first instalment- Mohali (Phase I) Housing Scheme dated 26th March. The tentative payment schedule, First Appeal No.249 of 2014 280 generally applicable for payment of various instalment(s) is given as below:

Instalment Period Percentage Type A Type B Type C Type D 1st By 14.05.2007 30 303600 495000 690000 828000 2nd On commencement of 15 151800 247500 345000 414000 construction 3rd after 4/6 months 20 202400 330000 460000 552000 4th after 4/6 months 15 151800 247500 345000 414000 5th after 4/6 months 20 202400 330000 460000 552000 6th On offer of possession all other charges including escalation, interest, cooperative society charges, contingency fund, stamp duty etc., alongwith cost of Parking(s) (if allotted).

It is recorded in it that the first instalment of 30% minus the earnest money of Rs.50000.00 deposited alongwith the application, amounting to Rs.445000.00 being due for payment on 14.05.2007 was to be paid through Demand Draft to OP. Ex.C-3 is the copy of letter dated 15.12.2008 by the OPs to the beneficiaries of Mohali Phase-I Housing Scheme for different types of flats from Type A to Type D as varying rates. Ex.C-4 is copy of letter dated 22.06.2011 from OP to all the beneficiaries recording that as indicated in the scheme brochure for the project, the construction was likely to commence around mid 2007 on approval of plans by statutory authority. However, the sanction could be received by June 2008 only, hence second instalment was called from the beneficiaries in the month of July 2008. The construction was to start thereafter.

Ex.C-5 is the copy of minutes of PMC meeting for CGEWHO Housing Project, Phase-I, Mohali dated 13.04.2012 from OP to Sh.

A.S. Tanda (PJB1109), E&P (Manager), Labour Bureau, Government of India, Chandigarh. This document is quite significant First Appeal No.249 of 2014 281 in nature to be taken into account. It records that the project is near to completion, now progressing satisfactorily to complete the same by July 2012 except internal electrical work, which was lagging behind. The contractor was asked to put all his efforts for early completion of the project with regard to handing over it to beneficiaries by July 2012. However, in case of any delay in electrical work, electricity would be provided by the contractor through Generators and beneficiaries shifted in the Complex would not face any problem due to electricity amenity. It was intimated that draw would be held in last week of May 2012 and the possession was to be given to the beneficiaries by July 2012. From the minutes of meeting, it is evident that possession was to be given to beneficiaries by July 2012 by the OPs in this case. Ex.C-6 is letter by the OPs asking the beneficiaries to appear for the draw of lots (Manual) for allotment of specific flat/floor and car parking in CGEWHO's Mohali (Phase-I) Housing Scheme. Ex.C-7 is the copy of final call up letter to Nasib Singh complainant/allottee dated 18.09.2013, asking him to deposit the escalation amount. Ex.C-8 is copy of letter dated 18.09.2013 from OP to the beneficiaries of Mohali for offer of possession of their flats. The beneficiaries were directed to make payment by 29.11.2013 and to take the possession of dwelling unit/flat from the Project Manager by 31.01.2014 or within one month from energization of transformers by PSPCL, whichever was later. Cost of dwelling units has been worked out after taking into account escalation and known liability towards payments as on First Appeal No.249 of 2014 282 date, as well as estimated expenditure till completion of the project accounts including the defect liabilities. The beneficiaries placed reliance upon the above referred evidence in this case.

154. The OPs tendered in evidence affidavit of Ms. Anju Arora, AAO (Mohali Project) Central Govt. Employees Welfare Housing Organizations, wherein it is stated that OP has been established to promote, control and coordinate the development of houses at selected places, across India, on no profit- no loss basis as a welfare measure. The OP is a registered body under the Societies Registration Act, 1860. The goal of OP is to provide quality welfare service to Central Government Employees for housing. The project at Mohali wherein the complainant is a beneficiary and it is Turnkey Contract Method, as described in detail on web site for the information of all the beneficiaries. The OPs are not working for gain, but are providing services to the beneficiaries and are not like private builders, who sell for profit alone. It is stated in this affidavit that the construction schedule, as informed in brochure clause 8 shows the period of completion as 30 months, after start of construction on approval of plans by competent authority. This witness further stated that OP is performing on no loss no profit basis and in case, any of its beneficiaries opts for withdrawals, the flats surrendered are offered to those in the waiting list, if any, or are again offered to eligible officials by way of open advertisement. It is further stated in this affidavit that allotment letter can be issued after approval of plans which took time at the end of local authorities. The meeting of First Appeal No.249 of 2014 283 Project Monitoring Committee was held on 19.03.2012 showing that elected representative of apartment owners association was member of monitoring committee which means that there is inclusive participation of the beneficiaries in progress and development of the project. It is further stated in this affidavit that electricity connection was to be applied by the individual beneficiaries to PSPCL and OP has no control over PSPCL, as far as internal project is concerned, nothing is left to be done and power back up facility would be provided through DG sets. She further stated in her affidavit that as the completion certificate of Phase I of the overall project has already been procured by the OP, which means that work regarding the tower/dwelling unit concerned is complete and the possession has been offered, vide letter dated 18.09.2013 specifically intimating that all the infrastructural facilities are in place except electricity connection to be given by PSPCL, for which discussions are going on at highest level of State Power Corporation and individual allottees are required to apply for electric connection for their respective flats. The final call up notice is limited to dwelling unit only and separate notice is to be issued for allotment and payment of car parking. The final call up letter and offer of possession is absolutely in consonance with the law and the averments made by the complainant are baseless and incorrect in terms of fact and law. The jurisdiction has been conferred at Delhi Court only to resolve the dispute as per the agreement executed between the parties. She further stated in this affidavit that high tension wires are not passing First Appeal No.249 of 2014 284 above the flats and are at a distance much more than the specified limit is maintained from the main power line. Ex.OP-1 is the copy of Memorandum of Association of the OP, showing it being registered under the Societies Registration Act of 1860. Ex.OP-2 is the copy of introduction of the OP. Ex.OP-3 is the copy of index to contents, the detailed brochure dealing with this project. The total dwelling units at Mohali were 650. In clause 8 of it, the Construction Schedule:

Construction is likely to commence around mid 2007, on approval of plans by statutory authorities. The project is expected to be completed within 30 months, thereafter. Ex.OP-3/A is the affidavit of complainant Nasib Singh. Ex.OP-4 is the copy of letter dated 22.06.2011 from OP to the beneficiaries to the effect that during execution of the project, however the costs have risen on other counts as below, as given in it. Clause 6 of this letter Ex.OP-4 contained the option for withdrawal stating that if any beneficiary finds the above incompatible and wishes to withdraw from the scheme, he/she may intimate the OP of his/her decision and as a special case, the organization shall not charge any withdrawal charges and the amount deposited by the beneficiary shall be refunded back alongwith an interest @ 6.5% per annum from the date of deposits. Ex.OP-5 is the copy of intimation to the beneficiaries dated 21.12.2013 at 3:03 PM to the effect that they should contact Project Manager of OP at Mohali immediately for individual electricity connections. PSPCL has accepted EMD/security deposit for electricity connection for common areas/properties First Appeal No.249 of 2014 285 /facilities also and OP would like to issue the formal notice to all other beneficiaries about the development shortly. Even from Ex.OP-

5, it is not evident that final clearance by PSPCL to release electricity connection has been ordered. Ex.OP-6 is letter from Executive Officer Municipal Committee Kharar, to OPs with regard to application dated 28.03.2011 indicating that they were bound to take the final completion certificate. This letter is in connection with letter dated 28.03.2013 of OPs to the effect that final completion certificate was not yet issued to the OPs by the Municipal Committee Kharar, but it was a direction to make compliance of the directions and liabilities of the OPs. From Ex.OP-6, we nowhere find that it has been proved that Municipal Committee Kharar has yet issued the completion certificate on 28.03.2013. Ex.OP-6 is letter dated 28.11.2013, which is not fully legible to be read and is after 28.03.2011 and has proved, that even in the year 2013, the completion certificate to OP has not yet been issued by the Municipal Committee Kharar.

155. The submissions of counsel for the OPs now appellants in most of the appeals challenging order of District Forum Mohali as submitted before us during arguments are to the effect that OP launched housing scheme on the basis of no profit no loss basis project for the welfare of the Central Government Employees and District Forum has not appreciated this controversy. The emphasis of counsel for the OPs now appellants Sh. Sunil Chadha, Sr. Advocate in the appeals is that Courts would not interfere even if there is First Appeal No.249 of 2014 286 escalation in the price of flats and District Forum, thus, committed error on this score. It was further urged by Sh. Sunil Chadha, Sr. Advocate that the construction was likely to commence in November 2007 on approval of plans by statutory authorities and was expected to be completed within 30 months thereafter. Plans were approved by the authorities in parts in January, 2008 and February 2008 and construction could be taken up subsequent thereto only after approval of the plans. He further urged that revised date of commencement of construction on payment of second instalment was 21.08.2008 only. The construction was dependent on number of activities like approval of statutory authorities/bodies and so on and delays were, thus, beyond the control of the OPs due to dearth of sand and so on, on account of mining restrictions. He further submitted that partial completion certificate for Site-2 and 3 has been obtained, whereas the flat of the complainant falls in Site-1 indicating that all the dwelling units in the project at Phase-I has been completed. He further stressed that the electricity supply would be provided through DG sets to those who are interested to take possession of dwelling units, free of cost to enable them to do the preparatory works for making the units habitable. The regular power supply shall be made available within two months by the end of December 2013 by PSPCL. On the point of high tension wires, Sh. Sunil Chadha, Sr. Advocate argued that though the high tension wires are passing through the complex, yet the same are located at a safe height and distance as per the electricity norms/guidelines First Appeal No.249 of 2014 287 causing no hazards to any of the beneficiaries regarding the safety of the building. It was emphatically stressed by him that the final cost is lesser than the interim cost. It was forcibly maintained by counsel for the OPs Sh. Sunil Chadha that even in case of offer of withdrawal from the scheme, the deposited amount shall be returned alongwith interest @ 6.5% per annum to the allottees/beneficiaries and as such the order of the District Forum Mohali fixing the liability on the OPs in the above referred cases is arbitrary and perverse and unsustainable.

156. On the other hand, Sh. Ajay Mahajan and Sh. J.S. Kahlon, Advocates for the complainants now appellants in some of the appeals for enhancement of the compensation submitted that the housing construction project was likely to commence by mid 2007 and to be completed within 30 months thereafter assuring timely completion being its salient features. The allotment was made on 23.03.2007 and 30% of the cost of dwelling unit as land cost was called, which was stood paid by 14.05.2007 by the beneficiaries. The second instalment being 15% cost of dwelling unit was to be called only on commencement of construction of the project from the beneficiaries, which was called on 31.08.2007 and stood paid by 12.10.2007. The construction of the project is, thus, deemed to have started on 31.08.2007 as per circular dated 15.12.2008 indicating that plan stood approved by Local Authorities. It was further argued that the dwelling units were to be modified as per the requirement of the plans and increase in cost of the dwelling units was to the tune of First Appeal No.249 of 2014 288 Rs.31.5% of the original cost. The project was to be constructed on Turnkey Contract Method and payment of instalment was construction linked based upon the stage of construction, as maintained by Sh. J.S. Kahlon and Sh. Ajay Mahajan, Advocates for complainants during arguments. It was further contended that as per the OPs case, 80% construction of the flats had completed by December 2009 and 100% estimated cost dependent upon on the type DU units projected as Rs.10 lakhs to 36 lakhs stood already paid. It was forcibly submitted that final call up letter dated 18.09.2013 alongwith offer of possession was received with direction to make payment by November 2013 by OPs and to take possession of flats by 31st January 2014 or within one month from energisation of transformers by the PSPCL, whichever took place earlier. The main argument of the counsel is that the demands raised by the OP are not payable as the cost of dwelling units was wrongly worked out, because OPs are adding cost and expenses amounting to nearly additional 25% cost of the dwelling units due to delay, which solely occurred on their part. They further stressed that offer of possession by OP is merely symbolic and not real because there was no basic facility of electricity of 66 KVA and even the parking areas are not final. The case of the complainants is that OP changed the parking lots which were to be given free alongwith dwelling units to the beneficiaries. It was further canvassed that high tension wires are still passing over the building, which cause a great hazard to the lives of the beneficiaries and the persons to reside there. The high First Appeal No.249 of 2014 289 tension wires are not supposed to be passing through the residential areas and needs to be shifted therefrom. It was forcibly put forth that there was no final or fixed date of giving possession by OPs and as per the letter of possession, it was to be given by Project Manager at Mohali by 31 January 2014 or within one month from the energisation of the transformers by PSPCL, whichever is later. The complainants, thus, submitted that the District Forum has rightly passed the order imposing the liability to pay the compensation to the complainants for the above referred deficiencies on their part. On the point as to whether the OP is a service provider or amenable to the jurisdiction of District Consumer Forum Mohali, it was contended that housing project falls within the category of service under the Act and OPs cannot escape from it. Emphasis was laid on this point that promoter, while floating development scheme must specify the date by which the possession of the apartment be handed over and shall hand over the possession accordingly to the beneficiaries. The complainants further contended that they are required to pay 18% interest to the OPs for the delayed payment and similar interest be awarded for the delayed delivery of possession to the complainants by the OPs in this case.

157. The first point for adjudication before us is as to whether the District Forum Mohali was competent to entertain the above referred complaints under the Act or not. The submission of OPs is that District Forum Mohali had no jurisdiction to entertain and to decide the complaints. It was contended that no part of cause of First Appeal No.249 of 2014 290 action accrued within the domain of District Forum Mohali and hence the orders passed by the District Forum Mohali in the above referred connected appeals are not sustainable being non-est. On the other hand, the argument raised by the counsel for the complainants now appellants of most of the appeals is that cause of action to file the complaint in the area of District Forum Mohali inhered and as such it was duly competent to try and entertain the cases. The next submission of the OPs is that only appropriate Forum of New Delhi was competent to decide the cases, notwithstanding the location of the property, as per brochure Ex.OP-3 and as such the District Forum Mohali lacked the territorial jurisdiction to try the case. We have bestowed our careful attention to these contentions propounded before us by the counsels. The District Forum returned the finding that it has the jurisdiction to entertain and decide the complaints because cause of action arose within its jurisdiction. Section 11(2) of the Act assumes significance in this case. It consists of three points (a), (b) and (c). Point (c) thereof is relevant which is disjunctive of other clauses and specifically lays down that the Consumer Forum has jurisdiction in whose local limits, the cause of action wholly or partly arises. Herein, we hold that the project is located within the jurisdiction of District Forum Mohali and meetings of monitoring committee of the project were also held at Mohali about it. The possession of the flats was to be taken at Mohali after meeting the requirements of demand notices Ex.C-7 and Ex.C-8 by the allottees. Consequently, the cause of action has arisen to the First Appeal No.249 of 2014 291 complainants within the territorial jurisdiction of District Forum Mohali in these cases at Mohali because the project possession whereof was to be given to the complainants is situated at Mohali and payments were made by the complainants at Mohali and draw of lots were also conducted for the above allotments at Mohali. The finding of District Forum Mohali on this point cannot be said to be erroneous in any manner. We are strictly governed by Section 11 of the Act in this regard and the jurisdiction of District Forum cannot be taken away from Mohali and conferred upon Delhi Forum exclusively on the basis of some brochure. The statutory jurisdiction of District Forum Mohali cannot be taken away by means of some agreement between the parties. The Apex Court has held in "Lucknow Development Authority Vs. M.K. Gupta" 1994 (1)CPC-1 that where a Government or semi-Government body or a local authority is as much amendable to the Act as any private body rendering similar service. When any statutory authority develops land or allots a site or constructs a house for the benefits of common man, it is as much a service as by a builder or contractor. If the service is defective, then it would be unfair trade practice, as defined under the Act. Consequently, in view of above authority and Section 11 of the Act, the order of the District Forum holding that it has territorial jurisdiction to try the case is sustainable and is affirmed protanto in this appeal.

158. The next point adjudicated before us by the OPs is that complaints preferred by the complainants under Section 12 of the First Appeal No.249 of 2014 292 Act are not maintainable because OP is a no profit no loss body and the services availed by the complainants are not covered under the definition of services under the Act. We have examined the record of the case and are in agreement with the findings of the District Forum that OPs have not produced any evidence consisting of statements of accounts/balance sheets on the record to prove it. Even otherwise, no profit no loss basis simply cannot take it out of the purview of the Act as per the definition of consumer, given in Section 2(d) of the Act infra.

"(i) Any person who buys any goods for a consideration which has been paid or promised or partly paid and partly promised, or under any system of deferred payment and includes any user of such good other than the person who buys such goods for consideration paid or promised or partly paid or partly promised, or under any system of deferred payment, when such use is made with the approval of such person, but does not include a person who obtains such goods for resale or for any commercial purpose; or

(ii) [hires or avails of] any services for a consideration which has been paid or promised, or under any system of deferred payment and includes any beneficiary of such services other than the person who [hires or avails of] the services for consideration paid or promised, or partly paid and partly promised, or under any system of deferred payment, when such services are availed of with the approval of the first First Appeal No.249 of 2014 293 mentioned person [but does not include a person who avails of such services for any commercial purpose];

[Explanation - For the purpose of this clause, "commercial purpose" does not include use by a person of goods bought and used by him and services availed by him exclusively for the purpose of earning his livelihood by means of self-employment;] Section 2(o) of Act further comprehends the housing construction as service by virtue of Act No.50 of 1993 enforced with effect from 18.06.1993. The OPs have received the consideration for the flats as per allotment letter Ex.C-2, it cannot be said that complainants are not the consumers of the OPs and contentions raised by the OPs to this effect is repelled by us.

159. Undisputedly, the complainants in above referred cases are the allottees/beneficiaries of the flats of categories, as set out in the brochure. The complainant paid 5th instalment to the OPs on 18.09.2014 in this case. The point falling for adjudication before us is as to whether there is delay in completion of project and handing over the complete possession to the allottees/beneficiaries. Our attention has been drawn to the allotment letters in the above referred cases. 5th instalment has been paid by the allottees/complainants to the OPs, there are certain delays in 3rd, 4th and 5th deposits of instalments with the OPs with regard to the flats of different types, as advertised in the brochure Ex.C-1, for which, there is provision to charge interest from the beneficiaries for late payment. The first instalment of 30% minus the earnest money First Appeal No.249 of 2014 294 of Rs.50,000/- was deposited alongwith application by the allottees. Separate call up notices would be given to the beneficiaries for payment of subsequent instalments, since scheme is self-financed and beneficiaries were advised to pay the due instalments in time. Ex.C-7 is the vital document on the record dated 18.09.2013 for final call up letter to the allottees by the OPs directing them to pay the net amounts which were due from them inclusive the 6th instalment amount with escalated charges. Undisputedly, the project was to be completed within 30 months. The submission of the complainants is that commencing time is 27th May, 2007 and 30 months period would expire on 30.11.2009 and final possessions of the complete flats have not yet been delivered to them. Ex.C-3 is the letter to the beneficiaries to the effect that the project has been approved by the Local Authorities and second instalment has been called up on commencement of the construction work at project site. Dr. B.R. Ambedkar National Institute of Technology (Deemed University) Jalandhar was appointed as technical consultant for the project for checking of structural designs, to provide technical guidance during construction stages of the project. During approval, the plans of the area of dwelling units were modified. We, thus, conclude from Ex.C-3 that for the first time, the OPs gave out to the beneficiaries that project had been approved by the Local Authorities and it is dated 15th December, 2008. Ex.C-3 is demand for payment of second instalment to the allottees by the OPs, because the plans have been approved and the areas of First Appeal No.249 of 2014 295 dwelling units have been modified as per the requirement of the plans by approving authority. There has been commensurate increase in the dwelling units due to increase in the SBA of the same. The configuration of the Multi storied blocks stood finalized and option was given to the beneficiaries to withdraw from the scheme or to make payment separately. Even if we take that the authorities approved the project on 15th December, 2008, as per letter Ex.C-3 of the OPs, the said period of 30 months of construction would expire on 15.06.2011. On 15.06.2011, there was no completion for possession of delivery in the project to the allottees. We are further fortified by the minutes of meeting Ex.C-5 dated 19.03.2012 that the project was only nearing completion and likely to complete by July 2012 except external electrical work. It was further stipulated that in case delay took place, the electricity would be provided by the contractor through generators and beneficiaries were asked to shift to the flats and possession was to be given by July 2012 to them. We find even from perusal of Ex.C-5 that the project was still not complete and certain defects lingered therein, which were required to be set in order by OPs for habitable dwellings thereat. The OPs could only get partial completion certification for Site-2 and Site-3 of the project, vide Ex.C-2. The project was not yet complete and OPs offered to deliver the possession belatedly after expiry of period of 30 months from 15.12.2008 stating that authorities have approved the project. Even if, the date of commencement of construction is counted from 15.12.2008, when the OPs gave out to First Appeal No.249 of 2014 296 the beneficiaries that authorities had approved the plan, even then the construction was not complete within 30 months therefrom and even the project was not completed for delivery of possession to the beneficiaries. Our attention has been drawn to Ex.C-8 as placed on record by the complainant to the effect that there was no permanent electricity connection in the project and electricity was improvisedly to be provided through DG sets except for ACs, heaters and geysers till receipt of permanent electricity connection from PSPCL by OP. The possession for delivery of flats to the beneficiaries was not yet complete as gathered by us from Ex.C-8. We endorse the findings of District Forum on this point that even on 18.09.2013 vide Ex.C-8, the possession was not complete and perfect completion certificate was not yet obtained by the OPs to this project for delivery of possession to the beneficiaries. Vide Ex.OP-5 dated 21th December, 2013 PSPCL accepted the security deposit for electricity connection for common areas/properties/facilities also. The OP would like to issue the formal notice to all other beneficiaries about that development shortly from 21st December, 2013. There was no permanent electricity connection, as security was deposited as per letter Ex.OP- 5 on 21st December, 2013 only. Our attention has been drawn to Ex.OP-6 the letter with reference to letter dated 28.03.2013 regarding issuance of partial completion certificate only. Even from letter Ex.OP-6, there was no entire completion certificate till November 2013. We , thus, confirm this finding of fact, as reached by the District Forum, that the possession will be given to the First Appeal No.249 of 2014 297 beneficiaries by January 2014 or within one month from energisation of the transformer by PSPCL, whichever is later. There was no complete completion certificate for delivery of possession of the flats to the beneficiaries till January 2014. The finding of fact regarding deficient service in late delivery of possession to the beneficiaries, despite charging instalments from them for large amounts stands established on the record. Reference be made to law laid down by the National Commission in "Puneet Malhotra Vs. Parsvnath Developers Ltd." 2015(1)CLT-552/553, wherein it has been held that as per the agreement between the parties, the complainant was required to pay interest @ 24% per annum in the event of delay on his part in making payment to the opposite party- Logically, if the seller is charging interest from the buyer @ 24% per annum, it should have no hesitation in paying the interest at the same rate to him in the event of its failure to complete the construction of the flat within the time frame agreed between the parties. Similarly law laid down by Chandigarh State Consumer Disputes Redressal Commission, UT Chandigarh has been cited in "Yuvraj Shori (Dr.) & others Vs. M/s Premium Acre Infratech Pvt. Ltd. & another"

2015(3) CLT-565, wherein it has been held that buyer agreement would prevail over the brochure once the buyers agreement was executed between the parties. Consequently, findings of the District Forum are affirmed on this count that OPs are deficient in not delivering the possession to the beneficiaries, despite receipt of major amounts of money upto 5th instalment from them. First Appeal No.249 of 2014 298

160. The next point agitated in these appeals is that OPs enhanced the tentative price of the project and have not yet finally concluded it vide Ex.C-8. In the brochure, the cost of flats has been indicated to be tentative. The submission of the complainants is that OPs arbitrary charged the price time and again enhancing it without any valid ground. The main reliance has been put upon Ex.C-8 that actual cost of flats has not yet been concluded by the OPs and they continued enhancing the price repeatedly, which is deficiency in service on their part. We hold as laid down by the National Commission in "Delhi Development Authority Vs. Kamini Chopra" 1996(1) CPC-150/151 that fixation of price is within the domain of the seller and seller has to fix the price. However, seller cannot keep the buyer on tenter-hooks about the same and has to make the same final sooner or later. We have also examined law cited by OPs in "Fuljit Kaur Vs. State of Punjab & other"

2010(3)RCR(Civil)-322/323 (SC) that unless the tentative price is shown to be fixed in an arbitrary manner, the allottee cannot refuse to pay the same. However, the proposition of law laid down by the Apex Court in the above authority is not applicable to the facts of the cases. The matter pertains that the OPs despite charging major amounts upto 5th instalment has not completed the project and issued the call up notice for deposit of 6th instalment without performing their obligation. The seller cannot repeatedly keep the swords hanging over the buyer for eternity over this matter. On the other hand, the submission of the OPs is that there were some First Appeal No.249 of 2014 299 unavoidable circumstances, which intervened and led to the increase in the prices and it cannot be said to be deficiency in service, as developing authority has the right to allot flat at tentative price, which can be fixed keeping in view all the attending circumstances. The final completion certificate has not yet been obtained by the OPs and it is still uncertain as to when it would be obtained by the OPs from the competent authorities to enable the beneficiaries to take the complete and final possession of the flats in the project. We do not dispute this proposition of law laid down by Apex Court in "Bangalore Development Authority Vs. Syndicate Bank" 2007 CTJ-689 (SC), wherein it has been held that relationship between Development Authority and an applicant for allotment is that of a seller and buyer, and therefore governed by law of contracts. The compensation can be awarded to the consumer under the head of mental agony and suffering, by applying the principle of Administrative Law, where the seller being a statutory authority acts negligently, arbitrarily or capriciously. The compensation can be awarded for mental harassment against the seller on this point as laid down by the Apex Court (Supra). The OPs relied upon law laid down in "M/s Eider PWI Communications Limited Vs. M/s Creative Engineering and Construction Company" 1998(1) CPC- 595 by Consumer Disputes Redressal Commission: Union Territory Chandigarh, to the effect that in delay of 221 day in completing the constructions, no affidavit of architect associated with the construction was produced, hence complaint was dismissed. We are First Appeal No.249 of 2014 300 of this view that this authority is distinguishable from the fact situation of this case. As proved on record, the construction started in the year 2008 only and 30 months period has to be counted therefrom. Delay of two years could be acceptable in certain cases, but herein the delay continue till 2014. The OPs relied upon law laid down by the Apex Court in "Commissioner of Customs (Preventive Vs. Aafloat Taxtiles India Pvt. Lt. and others"

2009(11) SCC-18, that it is bounden duty of purchaser to make all necessary inquiries and has to be cautious and on law laid down in "N. Suresh Vs. Indian Bank, MICRO ARM Branch" 2013(3) MLJ- 885 by Madras High Court that purchasers were clearly told to satisfy themselves about the nature of property before purchase. We find that cited authorities are not applicable to cases in hand due to different proposition of facts involved in them.

161. The next bone of contention between the parties pertains to non-removal of high tension wires over the allotted areas for residential purposes. The minutes of meeting dated 19.03.2012 Ex.C-5 have examined by us of this project. Clause 12 of the minutes deals with that PMC members felt that there is disadvantage to beneficiaries in Phase-I because of overhead high tension wire lines passing through Phase-I. The cost would be proportionally divided between Phase-I and Phase-II and cost advantage should be given to beneficiaries of Phase-I. Technical Directorate may examine the case and so far there is nothing on the record brought by the OPs that the high tension wires passing over the allotted flats stood First Appeal No.249 of 2014 301 removed by the OPs. The contention of OPs is that sufficient distance is there between high tension wires and the residential flats, causing no hazard to lives. The OPs have not adduced any sufficient evidence to this effect on the record as to what is exact the distance between the high tension wires and allotted flats. No notification to this effect of PSPCL has been produced on the record as to what minimum distance is required between the location of high tension wires and the residential flats/area. No site plan has been proved on the record by the OPs to this effect that they were within the prescribed limits only under the rules or regulations. There was no question of reference of high tension wires in the minutes, if it was so. We are not unmindful of this fact that high tension wires are always hazardous to the safety of the residents of the area. For want of any evidence on the part of the OPs, they have to suffer the adverse inference in this case on this issue.

162. The next point of dispute between the parties is non- availability/ reduction in number of covered parking facility by OPs to the disadvantage of the beneficiaries. The case of the complainants is that overhead high tension wires still pass over the parking space and due objection in this regard has been raised to the PSPCL, which has not been removed by the OPs as yet. We refer to document Ex.C-8 dated 18.09.2013 on the record to this effect. It is stated in Ex.C-8 that there may be possibility of reduction in number of covered parking area on account of direction from the PSPCL, First Appeal No.249 of 2014 302 which is deficiency in service qua the parking facility to be provided in the project, which was the obligation of the OPs to provide.

163. The next point of for consideration is with regard to lack of permanent electricity connection from PSPCL to the allottees/beneficiaries. The OPs agreed to provide electricity through DG sets, which were meager to run ACs, heaters and geysers unless and until the permanent electricity connection is granted by the PSPCL in the area. The possession is not complete as offered by the OPs to the beneficiaries without complete provision of electricity, which is sine qua non for the living of the residents in the present system. The residents of flats cannot enjoy the amenities without the use of electricity in the shape of ACs, heaters and geysers in the required weather. The complainants have deposited most of the instalments with the OPs and despite the same, they have not yet completed the facilities and proceeded to recover the last remaining 6th instalment amounts from them. The OPs relied upon Ex.OP-5 to the effect that unless and until the permanent electricity connection is granted by the PSPCL, the question of individual electricity to the beneficiaries is just out of consideration. We agree with the findings of the District Forum that without removal of high tension wires passing over the project and non-availability of electricity provision given through PSPCL by the OPs and further reduction in number of covered parking space certainly are acts of deficient service on the part of OPs to the detriment of the beneficiaries.

First Appeal No.249 of 2014 303

164. As a result of our above discussions, we hold that the final call up notice for payment of last 6th instalment and cost of parking without there being any amenities and facilities of electricity, parking space and imminent danger to the lives of the residents of the project, are clearly deficient service on the part of the OPs. The complainants/beneficiaries paid upto the 5th instalments to the OPs and 6th instalment is the last instalment and beneficiaries are willing to pay the same provided complete possession with all amenities and facilities was delivered to them with due approval from the Competent Authorities. Reference be made to law laid down in case "Central Government Employees Welfare Housing Organization Vs. Anil Mishra" 2010(3) CPC.564/565 wherein it has been held by the National Commission that when allotment of DX became available complainant raised his demand contending that enhanced rate of interest could not be demanded from him as his demand was not beyond limitation. District Forum allowed complaint holding that enhanced rate of interest could not be charged. The District Forum termed the final call up demand notice Ex.C-7 and offer of possession Ex.C-8 as non-operative and unjustified without completion certificate of possession with entire amenities.

165. Consequently, we hold that the District Forum has rightly directed the OPs to withdraw the final call up letter Ex.C-7 and Ex.C-8 and to issue the fresh letter of offer of possession detailing approvals/sanctions obtained by the OPs from various Authorities dealing with the project and the date of offer of complete possession First Appeal No.249 of 2014 304 letter with all such amenities and approvals and only then to issue fresh letter of possession with the remaining demands of instalments from the allottees. The OPs shall not charge any interest on the last demanded amount as per Ex.C-7 from the beneficiaries till payment in pursuance of the demand notice for the same. The Apex Court held in "Ghaziabad Development Authority Vs. Balbir Singh"

2004(1) CPC-660/661 that when public body is found negligent in its duty and has acted in an arbitrary and capricious manner causing mental agony to the consumer, compensation can be awarded not only for loss of goods but also for causing mental agony due to rendering of deficient service. The Apex Court has also held that there is no question of escalated price of construction when matter relates to a flat as is the case in hand. Reference be made to law laid down in "Tamilnadu Consumer Protection Organization & others Vs. Sahara Prime City Ltd. & other 2015(1)CLT-218/219"

by Tamil Nadu State Consumer Commission, Chennai, wherein it has been held that if there is delay in possession, interest could be awarded @24% per annum for the money paid by the complainant and same is required to be dismissed with punitive damages of Rs.1,00,000/-. The District Forum awarded compensation of Rs.2,25,000/- to the beneficiaries in each case and Rs.22,000/- as costs of litigation. We find that order of the District Forum is reasonable and since this project is of no profit no loss basis, hence we find no ground to enhance the amount of compensation in the First Appeal No.249 of 2014 305 connected cross appeals seeking enhancement of compensation by the beneficiaries.

166. As a result of our above discussions, we find no merit in the above appeals preferred by CGEWHO (OP) and the same are hereby dismissed. The appeals directed by the complainants for enhancement of compensation as awarded by the District Forum Mohali are hereby dismissed being without any merit, as sufficient compensation has been awarded by the District Forum Mohali in the above cases.

167. The appellants of first appeal no.359 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

168. The appellants of first appeal no.360 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

169. The appellants of first appeal no.361 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 306 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

170. The appellants of first appeal no.363 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

171. The appellants of first appeal no.357 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

172. The appellants of first appeal no.356 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 307 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

173. The appellants of first appeal no.353 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

174. The appellants of first appeal no.354 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

175. The appellants of first appeal no.355 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

176. The appellants of first appeal no.364 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 308 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

177. The appellants of first appeal no.365 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

178. The appellants of first appeal no.598 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

179. The appellants of first appeal no.599 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 309 Registry to respondent being complainant by way of a crossed cheque/demand draft after the expiry of 45 days.

180. The appellants of first appeal no.600 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

181. The appellants of first appeal no.601 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

182. The appellants of first appeal no.602 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

183. The appellants of first appeal no.603 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 310 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

184. The appellants of first appeal no.604 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

185. The appellants of first appeal no.605 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

186. The appellants of first appeal no.606 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 311 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

187. The appellants of first appeal no.607 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

188. The appellants of first appeal no.608 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

189. The appellants of first appeal no.609 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 312

190. The appellants of first appeal no.610 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

191. The appellants of first appeal no.611 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

192. The appellants of first appeal no.612 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

193. The appellants of first appeal no.613 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts First Appeal No.249 of 2014 313 alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

194. The appellants of first appeal no.614 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

195. The appellants of first appeal no.615 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

196. The appellants of first appeal no.616 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 314

197. The appellants of first appeal no.617 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

198. The appellants of first appeal no.618 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

199. The appellants of first appeal no.619 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

200. The appellants of first appeal no.620 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of First Appeal No.249 of 2014 315 this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

201. The appellants of first appeal no.621 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

202. The appellants of first appeal no.739 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

203. The appellants of first appeal no.917 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

204. The appellants of first appeal no.740 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 316 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

205. The appellants of first appeal no.742 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

206. The appellants of first appeal no.896 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

207. The appellants of first appeal no.903 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 317 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

208. The appellants of first appeal no.894 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

209. The appellants of first appeal no.893 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

210. The appellants of first appeal no.919 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

211. The appellants of first appeal no.741 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 318 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

212. The appellants of first appeal no.918 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

213. The appellants of first appeal no.907 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

214. The appellants of first appeal no.891 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 319 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

215. The appellants of first appeal no.738 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

216. The appellants of first appeal no.905 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

217. The appellants of first appeal no.914 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

218. The appellants of first appeal no.902 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 320 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

219. The appellants of first appeal no.901 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

220. The appellants of first appeal no.883 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

221. The appellants of first appeal no.899 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 321 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

222. The appellants of first appeal no.910 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

223. The appellants of first appeal no.886 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

224. The appellants of first appeal no.925 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

225. The appellants of first appeal no.908 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 322 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

226. The appellants of first appeal no.934 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

227. The appellants of first appeal no.888 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

228. The appellants of first appeal no.900 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 323 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

229. The appellants of first appeal no.909 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

230. The appellants of first appeal no.923, of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

231. The appellants of first appeal no.930 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

232. The appellants of first appeal no.933 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 324 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

233. The appellants of first appeal no.929 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

234. The appellants of first appeal no.885 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

235. The appellants of first appeal no.928 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 325 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

236. The appellants of first appeal no.889 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

237. The appellants of first appeal no.924 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

238. The appellants of first appeal no.926 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

239. The appellants of first appeal no.927 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 326 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

240. The appellants of first appeal no.922 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

241. The appellants of first appeal no.950 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

242. The appellants of first appeal no.949 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 327 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

243. The appellants of first appeal no.951 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

244. The appellants of first appeal no.947 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

245. The appellants of first appeal no.948 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

246. The appellants of first appeal no.946 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 328 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

247. The appellants of first appeal no.913 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

248. The appellants of first appeal no.884 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

249. The appellants of first appeal no.904 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 329 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

250. The appellants of first appeal no.912 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

251. The appellants of first appeal no.916 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

252. The appellants of first appeal no.915 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

253. The appellants of first appeal no.931 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 330 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

254. The appellants of first appeal no.920 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

255. The appellants of first appeal no.932 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

256. The appellants of first appeal no.895 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 331 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

257. The appellants of first appeal no.887 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

258. The appellants of first appeal no.921 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

259. The appellants of first appeal no.911 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

260. The appellants of first appeal no.890 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 332 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

261. The appellants of first appeal no.892 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

262. The appellants of first appeal no.906 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

263. The appellants of first appeal no.1027 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

First Appeal No.249 of 2014 333

264. The appellants of first appeal no.1028 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

265. The appellants of first appeal no.1029 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

266. The appellants of first appeal no.1025 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

267. The appellants of first appeal no.1030 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

First Appeal No.249 of 2014 334

268. The appellants of first appeal no.1026 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

269. The appellants of first appeal no.1119 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

270. The appellants of first appeal no.1109 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

271. The appellants of first appeal no.1116 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 335 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

272. The appellants of first appeal no.1115 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

273. The appellants of first appeal no.1113 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

274. The appellants of first appeal no.1108 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

275. The appellants of first appeal no.1110 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 336 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

276. The appellants of first appeal no.1117 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

277. The appellants of first appeal no.1118 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

278. The appellants of first appeal no.1112 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the First Appeal No.249 of 2014 337 Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

279. The appellants of first appeal no.1111 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

280. The appellants of first appeal no.1114 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

281. The appellants of first appeal no.1641 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

282. The appellants of first appeal no.1642 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the First Appeal No.249 of 2014 338 time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

283. The appellants of first appeal no.1643 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

284. The appellants of first appeal no.1400 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal. This amount alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

285. The appellants of first appeal no.47 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 339

286. The appellants of first appeal no.55 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

287. The appellants of first appeal no.54 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

288. The appellants of first appeal no.59 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

289. The appellants of first appeal no.58 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts First Appeal No.249 of 2014 340 alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

290. The appellants of first appeal no.49 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

291. The appellants of first appeal no.57 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

292. The appellants of first appeal no.51 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 341

293. The appellants of first appeal no.53 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

294. The appellants of first appeal no.56 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

295. The appellants of first appeal no.50 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

296. The appellants of first appeal no.48 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts First Appeal No.249 of 2014 342 alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

297. The appellants of first appeal no.52 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

298. The appellants of first appeal no.192 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

299. The appellants of first appeal no.194 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 343

300. The appellants of first appeal no.191 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

301. The appellants of first appeal no.187 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

302. The appellants of first appeal no.193 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

303. The appellants of first appeal no.195 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts First Appeal No.249 of 2014 344 alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

304. The appellants of first appeal no.196 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

305. The appellants of first appeal no.188 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

306. The appellants of first appeal no.351 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days. First Appeal No.249 of 2014 345

307. The appellants of first appeal no.352 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

308. The appellants of first appeal no.358 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

309. The appellants of first appeal no.189 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

310. The appellants of first appeal no.190 of 2015 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts First Appeal No.249 of 2014 346 alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

311. The appellants of first appeal no.898 of 2014 had deposited the amount of Rs.25,000/- with this Commission at the time of filing the appeal and further deposited Rs.75,000/- in compliance with order of this Commission. Both these amounts alongwith interest, which accrued thereon, if any, be remitted by the Registry to respondent of this appeal by way of a crossed cheque/demand draft after the expiry of 45 days.

312. Arguments in above referred appeals were heard on 08.12.2015 and the orders were reserved. Copies of the orders be communicated to the parties as per rules.

313. The appeals could not be decided within the statutory period due to heavy pendency of court cases.

(J. S. KLAR) PRESIDING JUDICIAL MEMBER (V.K.GUPTA) MEMBER (H.S.GURAM) MEMBER December 17, 2015 (MM) FIRST ADDITIONAL BENCH STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB SECTOR 37-A, DAKSHIN MARG, CHANDIGARH. First Appeal No.249 of 2014

Date of Institution: 12.03.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellant/Opposite Parties Versus Nasib Singh S/o Tulsa Singh, R/o H.No.147, Durga Nagar, Ambala Cantt.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr.Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. Ajay Mahajan, Advocate ....... ...........................................

2) First Appeal No.277 of 2014

Date of Institution: 19.03.2014 Date of Decision :17.12.2015 Nasib Singh S/o Tulsa Singh, R/o H.No.147, Durga Nagar, Ambala Cantt.

.....Appellant/Complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 2

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/Opposite Parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. Ajay Mahajan, Advocate For the respondents : Sh. Sunil Chadha, Sr.Advocate assisted by Sh. Kanwardeep Singh, Advocate .................................................

3) First Appeal No.359 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 3

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

4) First Appeal No.408 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 S.P. Gupta S/o Late Girdhari Lal Gupta, House No.742, Phase-4, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

5) First Appeal No.360 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 4 Arvind Jaitely S/o Sh. Mansa Ram, House No.153, Sector 20-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

6) First Appeal No.406 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Arvind Jaitely S/o Sh. Mansa Ram, House No.153, Sector 20-A, Chandigarh .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

First Appeal No.249 of 2014 5 7) First Appeal No.361 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Girish Sahni S/o Late Om Prakas Sahni, H.No.E-1, Imtech Housing, Sector 39-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

8) First Appeal No.409 of 2014

Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Dr. Girish Sahni S/o Late Om Prakas Sahni, H.No.E-1, Imtech Housing, Sector 39-A, Chandigarh .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 6 First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

9) First Appeal No.363 of 2014

Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Lt. Col. Swarajinder Singh S/o Capt. Lal Singh, 72, Silver City, Zirakpur, District SAS Nagar (Mohali).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

10) First Appeal No.413 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 7 Lt. Col. Swarajinder Singh S/o Capt. Lal Singh, 72, Silver City, Zirakpur, District SAS Nagar (Mohali) .....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

11) First Appeal No.357 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Mahan Singh Nagra S/o Mohinder Singh, C/o Balwant Singh, Street No.1, Chahal Colony Sangrur-140 001 (Punjab).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 8

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh.J.S. Kahlon, Advocate ................................................

12) First Appeal No.399 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 Mahan Singh Nagra S/o Mohinder Singh, Street No.1, Chahal Colony Sangrur-148 001 (Punjab).

.....Appellant/ complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

13) First Appeal No.356 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 9

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Sushil Kumar Sharma S/o Sh. PR Sharma, House No.303-B, near Anand Market, Old Railway Colony, Ambala Cantt. Haryana 133001.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

14) First Appeal No.412 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Dr. Sushil Kumar Sharma S/o Sh. PR Sharma, House No.303-B, near Anand Market, Old Railway Colony, Ambala Cantt. Haryana 133001.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 10

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

15) First Appeal No.353 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dipak Raj Khanna S/o Radhey Shiam Khanna, 461, Sector 11, Panchkula 134 112.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

16) First Appeal No.400 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 Dipak Raj Khanna S/o Radhey Shiam Khanna, 461, Sector 11, Panchkula 134 112.

.....Appellant/complainant Versus First Appeal No.249 of 2014 11

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

17) First Appeal No.354 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus A.K. Sardana S/o Late Bhoja Ram Sardana, H.No.5, Block No.17, H.B.C. Phase II Saproon, Solan 173 211 (HP).

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 12 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

18) First Appeal No.401 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 A.K. Sardana S/o Late Bhoja Ram Sardana, H.No.5, Block No.17, H.B.C. Phase II Saproon, Solan 173 211 (HP).

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

19) First Appeal No.355 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 13 Sanjay S/o Sh. R.D. Mahajan, H.No.191, Sector 38-A, Chandigarh.

.....Respondents/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

20) First Appeal No.410 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 Sanjay Mahajan S/o Sh. R.D. Mahajan, H.No.191, Sector 38-A, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

21) First Appeal No.364 of 2014 First Appeal No.249 of 2014 14 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus M.S. Sidhu S/o Karnail Singh, Plot No.215, Sector-6, Power House Road, Hanumangarh Junction, Rajasthan.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

22) First Appeal No.398 of 2014 Date of Institution: 07.04.2014 Date of Decision :17.12.2015 M.S. Sidhu S/o Karnail Singh, Plot No.215, Sector-6, Power House Road, Hanumangarh Junction, Rajasthan.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District First Appeal No.249 of 2014 15 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

23) First Appeal No.365 of 2014 Date of Institution: 02.04.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ranbir Singh Kapoor S/o Late Ganga Singh, 743-A, HIG Flat Phase 9, Mohali.

.....Respondent/complainant First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

24) First Appeal No.407 of 2014 Date of Institution: 09.04.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 16 Ranbir Singh Kapoor S/o Late Ganga Singh, 743-A, HIG Flat Phase 9, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 13.02.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

25) First Appeal No.598 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Smt. Sunita Puri wife of Dr. G.D. Puri, resident of H.No.2095, Sector 15-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 17

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

26) First Appeal No.731 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Smt. Sunita Puri wife of Dr. G.D. Puri, resident of H.No.2095, Sector 15-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

27) First Appeal No.599 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 18

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jai Krishan Peer son of late PT. MJ. Peer, Resident of H.No.1405, Sector 35-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

28) First Appeal No.709 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jai Krishan Peer S/o Pt. MJ Peer, R/o H.No.1405, Sector 35-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 19 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondent : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

29) First Appeal No.600 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Saroop Singh son of Sh. Gopal Singh, resident of H.No.1349-A, Sector 41-B, Audit Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

30) First Appeal No.717 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Saroop Singh son of Sh. Gopal Singh, resident of H.No.1349-A, Sector 41, Audit Colony, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 20

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

31) First Appeal No.601 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kapil Gupta son of Late S.P. Gupta, resident of H.No.3092, Sector 24-D, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 21 For the respondent : Sh. J.S. Kahlon, Advocate ................................................

32) First Appeal No.660 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Kapil Gupta S/o S.P. Gupta, R/o # 3092, Sector 24-D, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

33) First Appeal No.602 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Radha Krishna Negi son of Late Pall Singh, resident of H.No.4118-B, Customs Colony, Sector 37-C, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 22 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

34) First Appeal No.649 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Radha Krishna Negi son of Late Parla Singh, resident of H.No.4118- B, Customs Colony, Sector 37-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

35) First Appeal No.603 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 23

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Prem Singh son of Sh. Angrup, C/o Yashodha Neg Asstt. Labour, Dr. YS Parmar, UHF Nauni PO, Nauni Distt. Solan (Himachal Pradesh).

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

36) First Appeal No.656 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Prem Singh son of Sh. Angrup, C/o Yashodha Neg Asstt. Labour, Dr. YS Parmar, UHF Nauni PO, Nauni Distt. Solan (Himachal Pradesh).

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District First Appeal No.249 of 2014 24 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

37) First Appeal No.604 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vijay Kumar Adlakha son of Ved Parkash, resident of H.No.3728, Sector 46-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

38) First Appeal No.729 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Vijay Kumar Adlakha son of Ved Parkash, resident of H.No.3728, Sector 46-C, Chandigarh.

First Appeal No.249 of 2014 25

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

39) First Appeal No.605 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Preeti Bala wife of Sunil Mehra, resident of H.No.1822-F, Customs Colony, Sector 7-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 26 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

40) First Appeal No.650 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Preeti Bala wife of Sunil Mehra, resident of H.No.1822-F, Sector 7-C, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

41) First Appeal No.606 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 27

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manpreet Singh son of Sh. Rajpal Singh, resident of H.No.3040, Ground Floor, Sector 15-D, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

42) First Appeal No.730 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Manpreet Singh son of Sh. Rajpal Singh, resident of H.No.3040, Ground Floor, Sector 15-D, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member First Appeal No.249 of 2014 28 Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

43) First Appeal No.607 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jasbir Singh Kang son of Kadumina Singh, resident of H.No.247/3, Chodhry M.C. Road, Basu Pathana, District Fatehgarh Sahib.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

44) First Appeal No.657 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Jasbir Singh Kang son of Kadumina Singh, resident of H.No.247/3, Chodhry M.C. Road, Basu Pathana, District Fatehgarh Sahib.

.....Appellant/complainant Versus First Appeal No.249 of 2014 29

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

45) First Appeal No.608 of 2015 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manju Malhotra, House No.897, Sector-10, Panchkula.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 30

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

46) First Appeal No.706 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Manju Malhotra, House No.897, Sector-10, Panchkula.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

47) First Appeal No.609 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 31 Chandan Lal Sahota son of Garib Dass, resident of H.No.2664, Sector-125, Sunny Enclave, Kharar, District Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

48) First Appeal No.658 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Chandan Lal Sahota son of Garib Dass, resident of H.No.2664, Sector-125, Sunny Enclave, Kharar, District Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

First Appeal No.249 of 2014 32

49) First Appeal No.610 of 2015 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Negi Hukma Mehta wife of A.K. Negi, Hq. Northern Fronteir, ITBP, Seema Dwar, Dehradun.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

50) First Appeal No.659 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Negi Hukma Mehta wife of A.K. Negi, Hq. Northern Fronteir, ITBP, Seema Dwar, Dehradun UK.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondent/complainant First Appeal No.249 of 2014 33 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

51) First Appeal No.611 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sudharshan Singh Kanwar son of Sh. Bharpur Singh, resident of H.No.803, Sector 38-A, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

52) First Appeal No.655 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 34 Sudharshan Singh Kanwar son of Sh. Bharpur Singh, resident of H.No.803, Sector 38-A, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents :Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

53) First Appeal No.612 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ashok Kumar Madan son of D.R. Madan, resident of H.No.580, Sector-2, Panchkula.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 35

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

54) First Appeal No.662 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Ashok Kumar Madan son of D.R. Madan, resident of H.No.580, Sector-2, Panchkula.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

55) First Appeal No.613 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 36

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bhumi Singh son of Sh. Khazan Singh, resident of Kothy No.385, Phase-6, Mohali-160 055.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

56) First Appeal No.651 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Bhumi Singh son of Sh. Khazan Singh, resident of Kothy No.385, Phase-6, Mohali-160 055.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 37 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

57) First Appeal No.614 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Purnima Wattal Kaul wife of Sh. Ajay Kumar Kaul, resident of H.No.1318, Sector 41-B, Chandigarh-160 036.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

58) First Appeal No.654 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Purnima Wattal Kaul wife of Sh. Ajay Kumar Kaul, resident of H.No.1318, Sector 41-B, Chandigarh-160 036.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 38

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

59) First Appeal No.615 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ajay Sharma son of Late Sh. R.K. Sharma, resident of H.No.1351, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent: Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 39 ................................................

60) First Appeal No.661 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Ajay Sharma, resident of H.No.1351, Sector 41-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

61) First Appeal No.616 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Satinder Pal Singh son of Tara Singh, resident of H.No.23-B, CGO residential Complex, Sector 38-A, Chandigarh.

.....Respondent/complainant First Appeal No.249 of 2014 40 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

62) First Appeal No.663 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Satinder Pal Singh son of Tara Singh, resident of H.No.23-B, CGO residential Complex, Sector 38-B, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

63) First Appeal No.617 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 41

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajinder Singh Chadha son of Gopal Singh, resident of H.No.56, Green City, Dhakoli, Zirakpur.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

64) First Appeal No.664 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Rajinder Singh Chadha son of Gopal Singh, resident of H.No.56, Green City, Dhakoli, Zirakpur.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 42

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

65) First Appeal No.618 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tejbeer Yadav son of Sh. Pam Phul Yadav, JE (Civil), GE (P), AF Gurgaon, Near Atul Kataria Chowk, Gurgaon.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

66) First Appeal No.725 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Tejbeer Singh son of Sh. Pam Phul Yadav, JE (Civil), GE (P), AF Gurgaon, Near Atul Kataria Chowk, Gurgaon .....Appellant/complainant Versus First Appeal No.249 of 2014 43

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

67) First Appeal No.619 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Santosh Kumar Trishal son of Moti Lal Trishal, resident of H.No.407, Panchkula Heights, Peer Mushalla, PO Dhakauli, Zirakpur.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 44 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

68) First Appeal No.665 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Santosh Kumar Trishal son of Moti Lal Trishal, resident of H.No.407, Panchkula Heights, Peer Mushalla, PO Dhakauli, Zirakpur.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

69) First Appeal No.620 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 45 Smt. Monika Bansal wife of Sandeep Kamal, resident of H.No.2189, Ground Floor, Sector 66, Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

70) First Appeal No.653 of 2014 Date of Institution: 04.06.2014 Date of Decision :17.12.2015 Smt. Monika Bansal wife of Sandeep Kamal, resident of H.No.2189, Ground Floor, Sector 66, Mohali.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate First Appeal No.249 of 2014 46 ................................................

71) First Appeal No.621 of 2014 Date of Institution: 26.05.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Charanjit Kaur wife of Sh. Manohar Singh, resident H.No.2970, Sector 42-C, Chandigarh-160 036.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

72) First Appeal No.727 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Charanjit Kaur Bhinder wife of Sh. Manohar Singh, resident H.No.2970, Sector 42, Chandigarh.

.....Appellant/complainant Versus

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 47 First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

73) First Appeal No.652 of 2014 Date of Institution: 02.06.2014 Date of Decision :17.12.2015 Brij Mohan Soni S/o Sh. MM Soni R/o #1017 Sec-79, Mohali.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

74)                    First Appeal No.739 of 2014
                                      Date of Institution: 12.06.2014
                                      Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                            48



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Brij Mohan Soni S/o Sh. MM Soni R/o #1070 Sec-79, Mohali.

.....Respondent/complainant First Appeal against order dated 31.03.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

75) First Appeal No.705 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jasvinder Pal Singh Sehgal S/o G.S. Sehgal R/o#DB-69-F Hari Nagar, LIG Flats (G-8) Area New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 49

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

76)                    First Appeal No.917 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

77) First Appeal No.707 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jagtar Singh S/o Gurmail Singh R/o #Prem Street L-3 Guru Harkrishan Nagar, Malerkotla Road, Khanna Pb.

.....Appellant/complainant Versus First Appeal No.249 of 2014 50

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

78)                 First Appeal No.740 of 2014
                                          Date of Institution: 12.06.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jagtar Singh son of Gurmail Singh R/o Prem Street L-3 Guru Harkrishan Nagar, Malerkotla Road, Khanna.

.....Respondent/complainant First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 51

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

79) First Appeal No.708 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Sadresh Singh Chadha S/o SSS Chadha C/o Kanwaljeet Singh R/o #2308, Sector-66, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

80)                    First Appeal No.742 of 2014
                                         Date of Institution: 12.06.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 52 Sadresh Singh Chadha S/o SSS Chadha C/o Kanwaljeet Singh R/o #2308, Sector-66, Mohali Pb.

.....Respondent/complainant First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

81) First Appeal No.710 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 Ram Nath Bansal S/o Muni Lal Bansal R/o #C-13 Imtech Housing, Sector-39, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

First Appeal No.249 of 2014 53

82)                     First Appeal No.896 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ram Nath Bansal S/o Muni Lal Bansal R/o #C-13 Imtech Housing, Sector-39, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

83) First Appeal No.711 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Navjeet Singh Nayyar S/o Bhagwant S Nayyar R/o #71, Phase-3A, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 54 First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

84)                    First Appeal No.903 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Navjeet Singh Nayyar S/o Bhagwant S Nayyar R/o #71, Phase-3A, Mohali Pb.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

85) First Appeal No.712 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 55 Deepak Bajaj S/o R S Bajaj R/o # Flat No.406, GH-27, Sector-5, MDC Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

86)                    First Appeal No.894 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Deepak Bajaj S/o R S Bajaj R/o # Flat No.406, GH-27, Sector-5, MDC Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 56

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

87) First Appeal No.713 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Virender Paul Singh S/o Kartar Singh R/o #B-56, Vrindavan Appt Plot No.1, Sector-6, Dwarka New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

88)                    First Appeal No.898 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.
 First Appeal No.249 of 2014                                           57

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Virender Paul Singh S/o Kartar Singh R/o #B-56, Vrindavan Appt Plot No.1, Sector-6, Dwarka New Delhi.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

89) First Appeal No.714 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Sandeep Dhir S/o MR Dhir R/o #C-2-D/19-C Janakpuri New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 58 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

90)                    First Appeal No.893 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sandeep Dhir S/o MR Dhir R/o #C-2-D/19-D Janakpuri New Delhi.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

91) First Appeal No.715 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Amarjit Singh Tanda S/o Sohan Singh Labour Bureau Sector-17, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 59

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

92)                    First Appeal No.919 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 60 ................................................

93) First Appeal No.718 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Amarjit Kaur Chopra W/o PS Chopra R/o #267, Urban Estate Phase- II, Jallunder Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

94)                    First Appeal No.741 of 2014
                                          Date of Institution: 12.06.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Amarjit Kaur W/o P.S. Chopra R/o #267, Urban Estate, Phase-II, Jalandher-144022.

.....Respondent/complainant First Appeal No.249 of 2014 61 First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

95) First Appeal No.719 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Dr. Mrs Anneta Brar W/o Dr. SS Brar R/o 3 Sahoke House Harindra Nagar, Kotkapura Road Faridkot Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

96)                    First Appeal No.918 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                           62



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dr. Mrs Anneta Brar W/o Dr. SS Brar R/o 3 Sahoke House Harindra Nagar, Kotkapura Road Faridkot Pb.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

97) First Appeal No.720 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jaidev Singh Sethi S/o Sardar Singh R/o #101/GH33 Sector-20, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 63

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

98)                    First Appeal No.907 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jaidev Singh Sethi S/o Sardar Singh R/o #101/GH33 Sector-20, Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

99) First Appeal No.721 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Jeet Singh Bajwa S/o Dewan Singh R/o #1198-A, Sector-41, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 64

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

100)                  First Appeal No.891 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jeet Singh Bajwa S/o Dewan Singh R/o #1198-A, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 65

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

101) First Appeal No.728 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Harjit Singh S/o Sh. Karam Singh R/o #952, Sector-16, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

102)                  First Appeal No.738 of 2014
                                     Date of Institution: 12.06.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Harjit Singh son of Late Karam Singh R/o H.No.952, Sector-16, Panchkula.

.....Respondent/complainant First Appeal No.249 of 2014 66 First Appeal against order dated 10.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

103) First Appeal No.732 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Gulzar Chand S/o Chhabila Ram R/o #5566/3, Cat-iv Modren Housing Complex Manimajra Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

104)                  First Appeal No.905 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                          67



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

105) First Appeal No.733 of 2014 Date of Institution: 11.06.2014 Date of Decision :17.12.2015 Barkha Gupta W/o Rajeev Gupta R/o # E-1/25 Vikramnagar, DOS Colony Ambli-Bhopal Road Ahmedabad.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 68

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

106)                  First Appeal No.914 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Barkha Gupta W/o Rajeev Gupta R/o # E-1/25 Vikramnagar, DOS Colony Ambli-Bhopal Road Ahmedabad.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

107) First Appeal No.751 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajesh Kumar Chodha R/o #2434, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 69

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

108)                First Appeal No.902 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajesh Kumar Chodha R/o #2434, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 70 ................................................

109) First Appeal No.752 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Renuka Jassi W/o Shashi Kumar Jassi R/o #1318 Sector-13/17, Panipat Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

110)                  First Appeal No.901 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Renuka Jassi W/o Shashi Kumar Jassi R/o #1318 Sector-13/17, Panipat Haryana.

.....Respondent/complainant First Appeal No.249 of 2014 71 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

111) First Appeal No.753 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Surjit Singh S/o Himmat Singh R/o #3050, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

112)               First Appeal No.883 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
 First Appeal No.249 of 2014                                            72



1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Surjit Singh S/o Himmat Singh R/o #3050, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

113) First Appeal No.754 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajan Kumar Tanwar S/o Anant Ram Tanwar R/o #463-B, Sector- 37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 73

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

114)                  First Appeal No.899 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rajan Kumar Tanwar S/o Anant Ram Tanwar R/o #1463-B, Sector 37-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

115) First Appeal No.755 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Rajesh Kumar S/o Lachhu R/o # B-4, CSIO Campus Sector-30, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 74

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

116)                  First Appeal No.910 of 2014

                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Rakesh Kumar S/o Late Lachhu R/o # B-4, CSIO Campus Sector- 30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 75 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

117) First Appeal No.756 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Ashok Kumar R/o #508, Sector-2, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

118)                  First Appeal No.886 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Ashok Kumar Kalia, H.No.508, Sector-2, Panchkula. First Appeal No.249 of 2014 76

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

119)                  First Appeal No.757 of 2014

                                          Date of Institution: 17.06.2014
                                          Date of Decision :17.12.2015
Anju Sharma       W/o   Devinder     Sharma      R/o   #609,   Sector-7,
Chandigarh.
                                              .....Appellant/complainant
                                Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

120)                  First Appeal No.925 of 2014
 First Appeal No.249 of 2014                                           77



                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Anju Sharma W/o Devinder Sharma R/o #609, Sector-7, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

121) First Appeal No.758 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Harish Kumar S/o Krishan Lal R/o #C-29, CSIO Colony Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District First Appeal No.249 of 2014 78 Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

122)                  First Appeal No.908 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Harish Kumar S/o Krishan Lal R/o #C-29, CSIO Colony Sector-30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

123) First Appeal No.759 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Deepak Kumar S/o Om Parkash R/o #1289, Housing Board, Sector- 15, Hissar Haryana.

First Appeal No.249 of 2014 79

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

124)                  First Appeal No.934 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Deepak Kumar S/o Om Parkash R/o #1289, Housing Board, Sector- 15, Hissar Haryana.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 80 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

125) First Appeal No.785 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Sham Dev S/o Jagdish Ram R/o #5060-A, Sector 38, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

126)                  First Appeal No.888 of 2014
                                         Date of Institution: 02.07.2014
                                         Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties First Appeal No.249 of 2014 81 Versus Sham Dev S/o Jagdish Ram R/o #5060-A, Sector 38 West, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

127) First Appeal No.787 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Nand Lal Chauhan S/o Husnak Ram R/o #1127-B, Sector-46, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 82 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

128)                 First Appeal No.900 of 2014
                                          Date of Institution: 02.07.2014
                                          Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Nand Lal Chauhan S/o Husnak Ram R/o #1127-B, Sector-46, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

129) First Appeal No.786 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Manoj Kumar Sharma S/o Ram Kumar Sharma R/o Vill. & PO Sehri Via Garli Teh. Dera, Distt. Kangra, HP.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 83

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

130)                  First Appeal No.909 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manoj K. Sharma S/o Ram Kumar Sharma R/o Vill. & PO Sehri Via Garli Teh. Dera, Distt. Kangra, HP.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

131) First Appeal No.781 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 84 Tashi Angudi S/o Dorjee R/o #4117, Excise Colony, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

132)                  First Appeal No.923 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tashi Angudi S/o Dorjee R/o #4117, Excise Colony, Sector-37, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 85

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

133) First Appeal No.767 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Jai Prakash Kamal S/o Balvir Singh R/o #766, Sector-29, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

134)                  First Appeal No.930 of 2014
                                     Date of Institution: 02.07.2014
                                     Date of Decision :17.12.2015
1.    Central    Government  Employees      Welfare     Housing
      Organisation    (CGEWHO), 6th Floor, "A" Wing, Janpath
      Bhawan, Janpath,    New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 86

.....Appellants/opposite parties Versus Jai Prakash Kamal S/o Balvir Singh R/o #766, Sector-29, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

135) First Appeal No.768 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Bharat Bhushan S/o Puran Chand R/o #16, Aastha Enclave-II, Gillco City, Kharar, Distt. Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 87 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

136) First Appeal No.933 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bharat Bhushan S/o Late Sh. Puran Chand, R/o H.No.16, Aastha Enclave-II, Gillco Valley Kharar, District Mohali.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

137) First Appeal No.769 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Satya Gupta R/o #D-21, Imtech Housing Sector-39, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 88 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

138) First Appeal No.929 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Satya Gupta R/o #D-21, Imtech Housing Sector-39, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

139) First Appeal No.779 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 89 Kashmiri Lal Gupta S/o Hukam Chand Gupta R/o Flat No.Z-27, Sarojni Nagar, New Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

140) First Appeal No.928 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kashmiri Lal Gupta S/o Hukam Chand Gupta R/o Flat No.Z-27, Sarojni Nagar, New Delhi.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 90

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

141) First Appeal No.780 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Saran Dass S/o Chandu Ram R/o #337-F, Sector-7, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

142) First Appeal No.885 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 91

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Saran Dass S/o Chandu Ram R/o #337-F, Sector-7, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

143) First Appeal No.782 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Gurnam Singh Mann S/o Parhlad Singh R/o #276, New Sant Nagar, Near Cold Storage Ward No.14, Trimu Road, Gurdaspur.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 92 Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

144) First Appeal No.889 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Gurnam Singh Mann S/o Parhlad Singh R/o #276, New Sant Nagar, Near Cold Storage Ward No.14, Trimu Road, Gurdaspur.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

145) First Appeal No.783 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Manreet Rana W/o Lt. Col. Amarjit Singh R/o #3098, Sector 28, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 93

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

146) First Appeal No.924 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Manreet Rana W/o Lt. Col. Amarjit Singh R/o #3098, Sector 28, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 94 ................................................

147) First Appeal No.784 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 K C Soni S/o Amar Nath Soni R/o # MIG Flat No.33, SFNea Y Block Rishi Nagar, Ludhiana Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

148) First Appeal No.926 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Kailash Chander Soni S/o Sh. Amar Nath Soni, R/o MIG Flat No.33SF, Near Y Block, Rishi Nagar, Ludhiana.

.....Respondent/complainant First Appeal No.249 of 2014 95 First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

149) First Appeal No.788 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Jagdish Singh R/o # Gita Enclave Industrial Area Mohobewala Dehradun UK.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

150) First Appeal No.927 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 96

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Jagdish Singh Rauthans Gita Enclave Industrial Area, Mohobewala Dehradun (Uttrakhand).

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

151) First Appeal No.789 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Pushpa Sharma D/o Jagat Ram R/o #A-65, Gyandeep Appartments Mayur Vihar Phase-1, Delhi.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 97

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

152) First Appeal No.922 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pushpa Sharma D/o Jagat Ram R/o A65, Gyandeep Appartments Mayur Vihar Phase-1, Delhi.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

153) First Appeal No.790 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Pawan Kumar Jindal S/o Brij Lal R/o #501, MIG Flats Sector-61, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 98

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

154) First Appeal No.950 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pawan Kumar Jindal S/o Sh. Brij Lal R/o H.No.501, MIG Flats, Sector-61, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

First Appeal No.249 of 2014 99

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

155) First Appeal No.791 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Vikrant Kalia S/o Jagdish Kalia R/o House No.1238-F, Sector-7, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

156) First Appeal No.949 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus First Appeal No.249 of 2014 100 Vikrant Kalia S/o Late Jagdish Kalia R/o H. No.1238-F, Sector-7B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

157) First Appeal No.792 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Tajinderpal Singh R/o House No.2332, Ward No.2, Near Puran Manocha Hospital, Ambala City.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

First Appeal No.249 of 2014 101

158) First Appeal No.951 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Tajinderpal Singh R/o House No.2332, Ward No.2, Near Puran Manocha Hospital, Ambala City.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

159) First Appeal No.793 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Waryam Singh S/o Bhag Singh R/o House No.1562, Phase-3B2, Mohali, Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal No.249 of 2014 102 First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

160) First Appeal No.947 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Waryam Singh Ahuja S/o S. Bhag Singh R/o House No.1562, Phase-3B2, Mohali, Pb.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

161) First Appeal No.794 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 103 Shakti Saran Dass R/o House No.745, Sector-21, Panchkula, Haryana.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

162) First Appeal No.948 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Shakti Saran Dass House No.745, Sector-21, Panchkula.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member First Appeal No.249 of 2014 104 Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

163) First Appeal No.795 of 2014 Date of Institution: 20.06.2014 Date of Decision :17.12.2015 Paramjit Saini S/o Dev Raj Saini R/o House No.15-2C, Rail Vihar, Sector-4, MDC, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

164) First Appeal No.946 of 2014 Date of Institution: 04.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 105

.....Appellants/opposite parties Versus Paramjit Saini S/o Dev Raj Saini R/o House No.15-2C, Rail Vihar, Sector-4, MDC, Panchkula.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

165) First Appeal No.802 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Geeta Bhatia W/o MK Bhatia R/o House No.1375, Sector-25, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 106 For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

166) First Appeal No.913 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Geeta Bhatia W/o MK Bhatia R/o House No.1375, Sector-25, Panchkula.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

167) First Appeal No.803 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Dharam Pal S/o Chhotu Ram R/o House No.A-15, CSIO Campus, Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

First Appeal No.249 of 2014 107

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

168) First Appeal No.884 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dharam Pal Chhachhia S/o Sh. Chhotu Ram R/o House No.A-15, C.S.I.O. Campus, Sector 30-C, Chandigarh.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

169) First Appeal No.804 of 2014 Date of Institution: 24.06.2014 First Appeal No.249 of 2014 108 Date of Decision :17.12.2015 Pritpal Singh R/o House No.539, Phase-2, Mohali Pb.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

170) First Appeal No.904 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pritpal Singh S/o Late Sh. Rattan Singh, R/o Kathy No.529, Phase-2, Mohali.

.....Respondent/complainant First Appeal against order dated 22.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

First Appeal No.249 of 2014 109

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

171) First Appeal No.805 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Pradeep Singh S/o Zila Singh Superindent Geological GSI Plot No.3, Sector-33, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ...............................................

172) First Appeal No.912 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 110

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Pradeep Singh S/o Sh. Zila Singh Superintending Geologist GSI, Plot No.3, Sector-33-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

173) First Appeal No.806 of 2014 Date of Institution: 24.06.2014 Date of Decision :17.12.2015 Inder Singh R/o Kendriya Vihar Flat No.801, Block-1, Sector-125, Sonny Enclave, Kharar.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member First Appeal No.249 of 2014 111 Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

174) First Appeal No.916 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Inder Singh S/o Tulsi Ram Director, GSI Plot No.3, Sector 33-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

175) First Appeal No.726 of 2014 Date of Institution:11.06.2014 Date of Decision :17.12.2015 Vinod Kumar R/o House No.4082-C, Custom Colony, Sector-37, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

First Appeal No.249 of 2014 112

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

176) First Appeal No.915 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Vinod Kumar S/o Late Sh. Nabha Ram, House No.4082 Sector 37- C, Customs Colony, Chandigarh.

.....Respondent/complainant First Appeal against order dated 28.04.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate First Appeal No.249 of 2014 113 ................................................

177) First Appeal No.760 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Narinder Kumar Kalia S/o Somnath Kalia R/o House No.911, Sector- 2, Panchkula.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

178) First Appeal No.931 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Narinder Kumar Kalia S/o Somnath Kalia R/o House No.911, Sector- 2, Panchkula.

.....Respondent/complainant First Appeal No.249 of 2014 114 First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

179) First Appeal No.761 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Dinesh Kumar S/o Jeet Singh Scientist'C' PCRM (Zone-1 TBRL, Sector-30, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

180) First Appeal No.920 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015 First Appeal No.249 of 2014 115

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dinesh Kumar S/o Jeet Singh Scientist'C' PCRM (Zone-1 TBRL, Sector-30, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

181) First Appeal No.762 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Dinesh Singh Rawat S/o Ram Singh R/o House No.1182-A, Sector- 41, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

First Appeal No.249 of 2014 116

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

182) First Appeal No.932 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Dinesh Singh Rawat S/o Sh.Ram Singh R/o House No.1182-A, Sector 41-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

183) First Appeal No.763 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Bharat Bhushan Misri S/o BK Misri R/o House No.1547, Sector-47, Chandigarh.

.....Appellant/complainant Versus First Appeal No.249 of 2014 117

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

184) First Appeal No.895 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Bharat Bhushan Misri S/o BK Misri R/o House No.1547, Sector 47-B, Chandigarh.

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member First Appeal No.249 of 2014 118 Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ................................................

185) First Appeal No.764 of 2014 Date of Institution: 17.06.2014 Date of Decision :17.12.2015 Sunita Harnal R/o House No.654, Sector-20, Chandigarh.

.....Appellant/complainant Versus

1. M/s Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Respondents/opposite parties First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellant : Sh. J.S. Kahlon, Advocate For the respondents: Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate ................................................

186) First Appeal No.887 of 2014 Date of Institution: 02.07.2014 Date of Decision :17.12.2015

1. Central Government Employees Welfare Housing Organisation (CGEWHO), 6th Floor, "A" Wing, Janpath Bhawan, Janpath, New Delhi-110001, through its CEO.

2. CGEWHO Housing Project/Scheme (Phase-1), Sunny Enclave, Sector 125, Khara, Mohali-140301 (Punjab), through its Project Manager, Sh. Bant Singh.

.....Appellants/opposite parties Versus Sunita Harnal, House No.652, Sector 20-A, Chandigarh. First Appeal No.249 of 2014 119

.....Respondent/complainant First Appeal against order dated 21.05.2014 passed by the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member Shri V.K. Gupta, Member Shri. H.S. Guram, Member Present:-

For the appellants : Sh. Sunil Chadha, Sr. Advocate assisted by Sh. Kanwardeep Singh, Advocate For the respondent : Sh. J.S. Kahlon, Advocate ...............................................

187)                  First Appeal No.765 of 2014
                                         Date of Institution: 17.06.2014
                                         Date of Decision :17.12.2015
Siri Ram S/o       Ramlok       R/o   House    No.1440/25,   Sector-29,
Chandigarh.
                                              .....Appellant/complainant
                                Versus