State Consumer Disputes Redressal Commission
Adhyaksha Kelo Bihar Gov.Employee Grih ... vs Miss Shashi Bhatt on 7 September, 2018
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i{kdkjksa ds vf/koDrk vihykFkhZ dh vksj ls Jh rks"ku vxzoky] vf/koDrkA mRrjokfnuh dh vksj ls Jh lw;Zdkar 'kekZ] vf/koDrkA vkns'k fnukad% 07@09@2018 }kjk%&ekuuh; U;k;ewfrZ Jh vkj- ,l- 'kekZ] v/;{k vihykFkhZ@vukosnd us ;g vihy /kkjk&15 miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr ftyk miHkksDrk fookn izfrrks"k.k Qksje] jk;x<+ ¼N-x-½ ¼ftls vkxs laf{kIr esa ^^ftyk Qksje** lacksf/kr fd;k tk,xk½ ds ifjokn izdj.k dzekad&52@2015 dqekjh 'kf'k HkV~V fo:} izHkkjh vf/kdkjh@v/;{k] dsyks fogkj 'kkldh; deZpkjh x`g fuekZ.k lgdkjh laLFkk e;kZfnr jk;x<+ esa ikfjr vkns'k fnukad&01-02-2018 ftlds }kjk ifjokfnuh ds ifjokn dks Lohdkj djrs gq, ;g vknsf'kr fd;k x;k gS fd%& // 2 // **v- vukosnd] vkosfndk dks mlds }kjk vkoafCr 2400 oxZQhV Hkw[k.M ,d ekg ds Hkhrj miyC/k djkdj dCtk iznku djsA c- vukosnd] vkosfndk dks ekufld {kfriwfrZ 10]000@&¼nl gtkj :Ik;s½ rFkk okn O;; 2]000@&¼nks gtkj :Ik;s½ ,d ekg ds Hkhrj Hkqxrku djsA** ls nqf[kr gksdj izLrqr fd;k gSA 02- mRrjokfnuh@ifjokfnuh dk ifjokn ftyk Qksje ds le{k laf{kIr esa bl izdkj jgk gS fd vukosnd laLFkk dsyks fogkj 'kkldh; deZpkjh x`g fuekZ.k lgdkjh laLFkk e;kZfnr 'kk[kk jk;x<+ ds uke ls lapkfyr gksdj xzkgdksa ls ,d fuf'pr jkf'k izkIr dj Hkwfe fodz; dj muds uke ls Hkwfe vkcaVu djus dk laO;ogkj djrh gSA xzkgdksa dks mDr Hkwfe ds ,ot esa fd'rksa dh jde vnk;xh fd;k tkuk gksrk gS ftlls xzkgdksa dks fd'r ds ek/;e ls jkf'k dk Hkqxrku djus gsrq vukosnd laLFkk lqfo/kk iznku djrh gSA ifjokfnuh dks 1500 oxZQqV Hkwfe vukosnd ds }kjk ykWVjh i}fr ls fnukad&19-07-1991 dks fn;k x;k Fkk ftldk i= dz-& 104 gSA mDr Hkwfe dk vf/kdkj&i= fnukad&27-07-1991 dks ftyk v/;{k ds ek/;e ls fn;k x;k Fkk ftldk i= dz-&33 gSA ifjokfnuh ds }kjk fnukad&08-05-1996 ,oa fnukad&06-02-1997 dks 2400 oxZ QqV Hkwfe ds laca/k esa fodYi ds :Ik esa ekax dh xbZ rc vukosnd ds }kjk fnukad&05- 08-1999 dks i= dz-17@1999 ds ek/;e ls ifjokfnuh dks lwpuk nh xbZ fd 2400 oxZQqV vkdkj dh Hkwfe ftldk dz-&97 gS] dks vkcafVr fd;k x;k gS rFkk jkf'k dh Hkh ekax vukosnd }kjk dh xbZA vukosnd ds }kjk // 3 // ifjokfnuh ls fnukad&31-01-1997 ,oa 01-10-1999 dks i= dz-&339@97 ds ek/;e ls jkf'k 12]150@&¼ckjg gtkj ,d lkS ipkl :Ik;s½ ,oa 13]150@&¼rsjg gtkj ,d lkS ipkl :Ik;s½ ,d ekg ,oa fnukad&15-10- 1999 rd tek djus ds laca/k esa lwpuk nh xbZA ifjokfnuh ds }kjk vukosnd dks mldh ekax dh xbZ jkf'k izFke ,oa f}rh; fd'r ds :Ik esa 1]500@&¼,d gtkj ikap lkS :Ik;s½ ,oa 1]350@&¼,d gtkj rhu lkS pkl :Ik;s½ uxn i= dz-&104 fnukad&19-07-1991 ,oa rhljh ,oa pkSFkh fd'r 550@&¼ikap lkS ipkl :Ik;s½ ,oa 25@&¼iPphl :Ik;s½ fnukad&07-09-1993] ikapoha fd'r 4]000@&¼pkj gtkj :Ik;s½ fnukad&22- 11-1997 cSadlZ psd ds ek/;e ls] NBoha fd'r 5]000@&¼ikap gtkj :Ik;s½ fnukad&07-05-199 cSadlZ psd ds ek/;e ls ,oa lkroha fd'r 12]150@&¼ckjg gtkj ,d lkS ipkl :Ik;s½ fnukad&24-05-2011 ,oa 150@&¼,d lkS ipkl :Ik;s½ fnukad&24-05-2001 dks uD'kk vkfn ds en esa jlhn dz-&105 ds ek/;e ls Hkqxrku fd;k x;k gSA bl izdkj ifjokfnuh }kjk vukosnd dks laiw.kZ jkf'k dk Hkqxrku dj fn;k x;k gSA ifjokfnuh] vukosnd laLFkk ls lnL;rk ysus ds mijkar fd'rksa dh jkf'k tek djus ds Ik'pkr~ larq"V gks xbZ Fkh fd mlds uke ij IykWV vkcafVr gks tk;sxk vkSj mDr IykWV ij ifjokfnuh Hkou fuekZ.k dj ldsxhA ifjokfnuh is'ks ls 'kkldh; efgyk egkfo|ky; esa lgk;d xzsM&2 gS vkSj viuh 'kkldh; esgur ls izkIr vftZr /ku ls vukosnd laLFkk dks 24]725@&¼pkSchl gtkj lkr lkS iphl :Ik;s½ vnk dh xbZ gSA ifjokfnuh us vukosnd laLFkk ls 25 o"kZ ls tqM+dj laiw.kZ fd'rksa dk // 4 // Hkqxrku dh Fkh fQj Hkh vukosnd ds }kjk dksbZ Hkh dk;Zokgh ifjokfnuh ds i{k esa ugha fd;k x;kA ifjokfnuh }kjk fnukad&10-11-2014 dks vukosnd dks fyf[kr esa vkosnu izsf"kr dj mDr Hkw[k.M ds laca/k esa ekax dh xbZ ftldk dksbZ tokc ugha fn;k x;kA vukosnd }kjk ifjokfnuh ds 24]725@&¼pkSchl gtkj lkr lkS iPphl :Ik;s½ dks gte dj ifjokfnuh ds }kjk Hkwfe vkcaVu laca/kh fuosnu ij pqIih lk/ks gq;s gS ftlls izdV gksrk gS fd vukosnd }kjk dsoy lCtckx fn[kkdj xzkgdksa ds lkFk vuqfpr O;kikj izFkk dj jgk gSA vukosnd ds ikl fodYi ds :Ik esa Hkwfe vkcaVu ds fy, izkph fogkj Hkh gS fdUrq vukosnd ds }kjk tku&cw>dj ifjokfnuh dks ijs'kku djus dh fu;r ls izkph fogkj o dsyks fogkj dh Hkwfe dks vkcafVr ugha fd;k tk jgk gSA orZeku esa jk;x<+ 'kgj esa ,d 'kkldh; deZpkjh dks py Hkwfe dz; djus esa vius thou Hkj dh iawth yxkuh iM+ ldrh gS blfy, ifjokfnuh vukosnd ds ikl fd'rksa esa jde tek dj 2400 oxZ QqV tehu dks izkIr dj viuh lsok fuo`fRr ds Ik'pkr~ dk thou lq[ke;iwoZd O;rhr djuk pkgrh gS ftlds dkj.k ifjokfnuh dks ;g ifjokn ykus dh vko';drk iM+h gSA vr% ifjokfnuh dks ifjokn&i= esa of.kZr vuqlkj vuqrks"k fnykbZ tkosA 03- vihykFkhZ@vukosnd dh vksj ls ftyk Qksje ds le{k fyf[kr dFku izLrqr djrs gq, ;g vfHkopu fd;k x;k gS fd vukosnd lgdkjh laLFkk ,d iathd`r laLFkk gS ftldk iath;u dzekad&Mhvkjvkj@869 fnukad&06-07-1993 gSA vukosnd laLFkk xzkgdksa ls ,d fuf'pr jde izkIr dj Hkwfe fodz; djus dk dksbZ laO;ogkj ugha djrk gSA bl izdkj // 5 // vukosnd ,oa ifjoknh ds e/; dksbZ **miHkksDrk** ,oa O;olk;h dk laca/k ugha gSA jk;x<+ ds rRdkyhu dysDVj Jh g"kZeanj ds }kjk 'kkldh; deZpkfj;ksa ds fy, vkokl ;kstuk vkjaHk fd;k x;k Fkk vkSj ifjokfnuh Lo;a us fnukad&04-06-1991 dks dysDVj] jk;x<+ ds le{k Hkw[k.M vkcaVu gsrq vkosnu izLrqr dh FkhA ifjokfnuh ds }kjk fnukad&19-07-1991 dks 1]500@&¼,d gtkj ikap lkS :Ik;s½ dysDVj] jk;x<+ ds dk;kZy; esa tek dh Fkh vkSj dysDVj] jk;x<+ ds }kjk gh fnukad&27-07-1991 dks Hkw[k.M vf/kdkj&i= ifjokfnuh ds uke ls 1500 oxZQhV dk Hkw[k.M dzekad&102 oxZ f'kfj"k vkcafVr fd;k x;k Fkk vkSj ml le; vukosnd laLFkk vfLrRo esa ugha FkkA ifjokfnuh }kjk 1]350@&¼,d gtkj rhu lkS ipkl :Ik;s½ Hkh fnukad&12-05-1992 dks dysDVj] jk;x<+ ds dk;kZy; esa tek fd;k x;k FkkA rRdkyhu dysDVj jk;x<+ Jh g"kZeanj ds rcknys ds ckn LFkkukarj.k ij vk;s dysDVj us mDr x`g fuekZ.k laca/kh leLr dk;Z fd;s tkus gsrq 'kkldh; deZpkfj;ksa dks x`g fuekZ.k lgdkjh laLFkk cukus dk funsZ'k fn;k ftlds ckn gh vukosnd lfefr dk iath;u mi iath;d] jk;x<+ ds }kjk lgdkjh lfefr;ka vf/kfu;e ds rgr fnukad&06-07-1993 dks iathc} fd;k x;k vkSj vukosnd lfefr ds vfLrRo esa vkus ds ckn ifjokfnuh ds }kjk lfefr ds v/;{k dks fnukad&06-02-1997 dks ,d vkosnu&i= nsrs gq, mls vkcafVr 1500 oxZQhV Hkw[k.M ds cnys 2400 oxZQhV ;k 1800 oxZQhV Hkw[k.M ds vkcaVu dk fuosnu fd;k x;k ftls Lohd`r djrs gq, vukosnd lfefr ds Ik= dz-&dsfojk@17@99 fnukad&05-08-1999 ds vuqlkj 2400 oxZQhV // 6 // vkdkj dk Hkw[k.M dz-&97 vkcafVr fd;k x;k ,oa Hkw[k.M dh 'ks"k jkf'k vfoyac tek djus ,oa vkokl fuekZ.k vkjaHk djus dks dgk x;kA ifjokfnuh us iwoZ esa fnukad&22-11-1997 dks 4]000@&¼pkj gtkj :Ik;s½] fnukad&07-05-1999 dks 5]000@&¼ikap gtkj :Ik;s½ ,oa fnukad&24-05- 2001 dks 12]150@&¼ckjg gtkj ,d lkS ipkl :Ik;s½ dh jkf'k tek dh xbZA bl izdkj ifjokfnuh us 2400 oxZQhV Hkw[k.M dh dher izfr 10@&¼nl :Ik;s½ ds fglkc ls 24]000@&¼pkSchl gtkj :Ik;s½ tek dh gSA pwafd ifjokfnuh dks vukosnd lfefr }kjk Hkw[k.M dk vkcaVu fnukad&05-08-1999 dks fd;k tk pqdk Fkk vkSj mls 'kh?kz fuekZ.k dk;Z vkjaHk djus dk Hkh funsZ'k fn;k x;k Fkk] bl dkj.k mls lqjf{kr j[kus ,oa ml ij fuekZ.k djus vkfn dh laiw.kZ tokcnkjh ifjokfnuh dh jgh gS uk fd vukosnd lfefr dkA pwafd vukosnd lfefr ds }kjk mDr vuqlkj ifjokfnuh dks Hkw[k.M vkcafVr dh tk pqdh Fkh ftls ifjokfnuh us lqjf{kr ugha j[kk ,oa mlds ckn djhc 15 o"kZ ckn vkosnu&i= fn;s tkus dk dksbZ vkSfpR; ugha gSA vkosnu&i= ,oa uksfVl ds vk/kkj ij dksbZ u;k okn dkj.k ;k dksbZ vuqrks"k dh ;kpuk mDr nf'kZr dkj.kksa ds izdk'k esa ifjokfnuh ugha dj ldrh gSA vukosnd lfefr us fdlh Hkh izdkj ls dksbZ lsok esa deh ugha dh gSA izkph fogkj esa Hkh orZeku le; esa dksbZ Hkw[k.M vukosnd lfefr ds ikl ugha gSA oSls Hkh ifjokfnuh dks tc Hkw[k.M mDr vuqlkj vkcafVr fd;k tk pqdk Fkk tks og izkph fogkj esa Hkw[k.M dh vc ekax ugha dj ldrh gSA orZeku ifjokn dh lquokbZ dk {ks=kf/kdkj Qksje dks ugha gS vkSj ;fn vukosnd lfefr ,oa mlds // 7 // lnL;ksa ds e/; mRiUu fookn ;fn okLro esa dksbZ gS rks blds fy, lgdkjh lfefr vf/kfu;e dh /kkjk&64 ds mica/kksa ds v/khu fookn ds fuiVkjs dk vf/kdkj jftLVªkj vFkok mldh vksj ls izkf/kd`r O;fDr dks gSA ifjokfnuh dk ifjokn vof/k ckf/kr gSA vukosnd }kjk lsok esa dksbZ deh ugha dh xbZ gSA ifjokfnuh] vukosnd ls dksbZ vuqrks"k izkIr djus dh vf/kdkfj.kh ugha gSA vr% ifjokfnuh dk ifjokn lO;; fujLr fd;k tkosA 04- mRrjokfnuh@ifjokfnuh dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k fodYi i= dh Nk;kizfr ¼nLrkost dz-&1½] Hkw[k.M vf/kdkj&i= fnukad&27-07-1991 dh Nk;kizfr ¼nLrkost dz-&2½] lnL;rk gsrq i= fnukad&18-08-1993 dh Nk;kizfr ¼nLrkost dz-&3½] jlhn fnukad&07-09-1993 dh Nk;kizfr ¼nLrkost dz-&4 ,oa 5½] vukosnd }kjk 'ks"k jkf'k tek djus gsrq ifjokfnuh dks izsf"kr i= fnukad&31-01- 1997 dh Nk;kizfr ¼nLrkost dz-&6½] ifjokfnuh }kjk vukosnd dks izsf"kr i= fnukad&06-02-1997 dh Nk;kizfr ¼nLrkost dz-&7½] cSadlZ psd fnukad&22-10-1997 dh Nk;kizfr ¼nLrkost dz-&8½] euh jlhn fnukad&22-11-1997 dh Nk;kizfr ¼nLrkost dz-&9½] ifjokfnuh }kjk jkf'k tek djus gsrq izLrqr i= fnukad&04-05-199 dh Nk;kizfr ¼nLrkost dz-& 10½] tek iphZ dh Nk;kizfr ¼nLrkost dz-&11½] cSadlZ psd fnukad&07-05- 1999 dh Nk;kizfr ¼nLrkost dz-12½] euh jlhn fnukad&24-05-1999 dh Nk;kizfr ¼nLrkost dz-&13½] vukosnd }kjk ifjokfnuh dks izsf"kr i= fnukad&05-08-1999 dh Nk;kizfr ¼nLrkost dz-&14½] vukosnd }kjk // 8 // ifjokfnuh dks fodkl jkf'k tek djus gsrq izsf"kr i= fnukad&01-10-1999 dh Nk;kizfr ¼nLrkost dz-&15½] euh jlhn fnukad&24-05-2001 dh Nk;kizfr ¼nLrkost dz-&16½] euh jlhn fnukad&24-05-2001 dh Nk;kizfr ¼nLrkost dz-&17½] ifjokfnuh }kjk vukosnd dks izsf"kr i= fnukad&10- 11-2014 dh Nk;kizfr ¼nLrkost dz-&18½] izkpk;Z] 'kkldh; efgyk egkfo|ky;] jk;x<+ }kjk dysDVj] jk;x<+ dks izsf"kr i= fnukad&19-07- 1991 ,oa 11-05-1992 dh Nk;kizfr ¼nLrkost dz-&19 ,oa 20½ izLrqr dh gSA 05- ftyk Qksje us mHk;i{k dh vksj ls izLrqr vfHkopu ,oa ifjokfnuh dh vksj ls izLrqr nLrkosth lk{;ksa ds ifj'khyu ds Ik'pkr~ ifjokfnuh ds ifjokn dks Lohdkj djrs gq, Åij dafMdk&1 esa of.kZr vuqlkj vuqrks"k iznku fd;k gS ftlds fo:} ;g vihy gSA 06- vihykFkhZ@vukosnd dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh rks"ku vxzoky dk rdZ gS fd ftyk Qksje us fof/k foijhr vkns'k ikfjr fd;k gSA ifjokfnuh dk ifjokn ifjlhek vof/k ls ckf/kr gS rFkk ifjokfnuh] vukosnd dh **miHkksDrk** ugha gSA jk;x<+ ds rRdkyhu dysDVj Jh g"kZeanj }kjk 'kkldh; deZpkfj;ksa ds fy, vkokl ;kstuk vkjaHk fd;k x;k Fkk vkSj ifjokfnuh Lo;a us fnuakd&04-06-1991 dks dysDVj jk;x<+ ds le{k Hkw[k.M vkcaVu gsrq vkosnu izLrqr dh Fkh vkSj 1]500@&¼,d gtkj ikap lkS :Ik;s½ dysDVj] jk;x<+ ds dk;kZy; esa tek dh FkhA fnukad&27-07-1991 dks ifjokfnuh ds uke ij 1500 // 9 // oxZQhV dk Hkw[k.M dzekad&102 oxZ f'kfj"k vkcafVr fd;k x;k Fkk] tcfd ml le; vukosnd laLFkk vfLrRo esa ugha FkkA dysDVj Jh g"kZeanj ds LFkkukarj.k ds ckn muds LFkku ij vk;s dysDVj us x`g fuekZ.k laca/kh leLr dk;Z fd;s tkus gsrq 'kkldh; deZpkfj;ksa dks x`g fuekZ.k lgdkjh laLFkk cukus dk funsZ'k fn;k Fkk rc vukosnd laLFkk iathc} gqvk FkkA ifjokfnuh ds }kjk lfefr ds v/;{k dks fnukad&06-02- 1997 dks ,d vkosnu&i= nsrs gq, mls vkcafVr 1500 oxZQhV ds Hkw[k.M ds cnys 2400 oxZQhV ;k 1800 oxZQhV dk Hkw[k.M ds vkcaVu dk fuosnu fd;k x;k ftls Lohdkj djrs gq, vukosnd lfefr }kjk fnukad&05-08-1999 dks 2400 oxZQhV dk Hkw[k.M dzekad&97 vkcafVr fd;k x;k Fkk vkSj ifjokfnuh dks 2400 oxZQhV vkdkj ds Hkw[k.M dh vo'ks"k jkf'k vfoyac tek djus ds fy, funsZf'kr fd;k x;k Fkk rFkk ifjokfnuh dks 'kh?kz fuekZ.k djus ds fy, funsZ'k fn;k x;k Fkk] ijUrq fuekZ.k dk;Z ugha fd;k x;k vkSj ifjokfnuh }kjk Lo;a fuekZ.k dk;Z izkjaHk ugha fd;k x;k vkSj pwafd ;g fookn /kkjk&64 dks&vkWijsfVo lkslk;Vh ,DV ds fookn ds fuiVkjs ds v/khu vkrk gS rFkk flfoy okn yafcr gS vkSj LFkxu vkns'k tkjh fd;k x;k gS blfy, ftyk Qksje dks {ks=kf/kdkj izkIr ugha gSA vr% vukosnd dh vihy Lohdkj fd;k tkosA ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr djrs gq, ifjokfnuh dk ifjokn fujLr fd;k tkosA 07- mRrjokfnuh@ifjokfnuh dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh lw;Zdkar 'kekZ dk rdZ gS fd ifjokfnuh dks vkf/kiR; ugha // 10 // fn;k x;k gS vkSj blfy, fujarj tkjh jgus okyk okndkj.k mRiUu gksrk gS] vr% ifjokfnuh dk ifjokn ifjlhek vof/k ds Hkhrj gSA ifjokfnuh dks Hkw[k.M dk vkcaVu vukosnd }kjk fd;k x;k Fkk vkSj ifjokfnuh }kjk izfrQy dh jkf'k izkIr fd;k x;k gS blfy, ifjokfnuh] vukosnd dh **miHkksDrk** gS vkSj bl izdj.k esa /kkjk&64 dks&vkWijsfVo lkslk;Vh ,DV dk izko/kku vkdf"kZr ugha gksrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k iw.kZr% mfpr gSA vr% vukosnd dh vihy fujLr fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkns'k ;Fkkor~ j[kk tkosA 08- geus mHk;i{k ds fo}ku vf/koDrkx.k dk rdZ Jo.k fd;k rFkk ftyk Qksje ds vfHkys[k ,oa vkyksP; vkns'k dk Hkh ifj'khyu fd;k x;kA 09- loZizFke ;g ns[kuk gS fd D;k /kkjk&64 dks&vkWijsfVo lkslk;Vh ,DV ds izko/kku ds varxZr ;g izdj.k ftyk Qksje ds {ks=kf/kdkj ls ijs gS\ vukosnd us vius fyf[kr dFku esa ;g vfHkopu fd;k gS fd vukosnd lfefr ds vfLrRo esa vkus ds ckn vkosfndk ds }kjk lfefr ds v/;{k dks fnukad&06-02-1997 dks ,d vkosnu nssrs gq, mls vkcafVr 1500 oxZQhV ds Hkw[k.M ds cnys 2400 ;k 1800 oxZQhV Hkw[k.M ds vkcaVu gsrq fuosnu dh Fkh ftls dkykarj esa lfefr ds }kjk Lohdkj djrs gq, vukosnd lfefr ds i= fnukad&05-08-1999 ds vuqlkj 2400 oxZQhV vkdkj dk Hkw[k.M dzekad&97 vkcafVr fd;k x;k Fkk rFkk ifjokfnuh ds }kjk 2400 oxZQhV dh dher izfr oxZQqV 10@&¼nl :Ik;s½ ds fglkc // 11 // ls 24]000@&¼pkSchl gtkj :Ik;s½ tek dh xbZ gSA ifjokfnuh dh vksj ls Hkw[k.M vf/kdkj&i= tks fd dysDVj] jk;iqj Jh g"kZeanj ds }kjk ifjokfnuh dks fy[kk x;k gS rFkk v/;{k] dsyks fogkj 'kkldh; ;deZpkjh x`g fuekZ.k lgdkjh laLFkk e;kZfnr dk i= dzekad&107@ds-fo-@93 fnukad&18-08-1993 ifjokfnuh dks fy[kk x;k gS ftlesa ifjokfnuh dks lnL;rk gsrq vkosnu izLrqr djus dk funsZ'k fn;k x;k gS vkSj ifjokfnuh us 500@&¼ikap lkS :Ik;s½ lnL;rk 'kqYd tek dh gS ftldh jlhn dzekad&4 gSA bl izdkj Li"V gS fd ifjokfnuh] vukosnd laLFkk dh lnL; Fkh vkSj mls vukosnd laLFkk }kjk Hkw[k.M dk vkcaVu fd;k x;k gS rFkk ifjokfnuh }kjk 2400 oxZQhV Hkw[k.M ds vkcaVu ds izfrQy ds :Ik esa 24]000@&¼pkSchl gtkj :Ik;s½ dk Hkqxrku vukosnd dks dh gS vkSj bl izdkj vukosnd }kjk ifjokfnuh ls izfrQy izkIr fd;k x;k gSA 10- /kkjk&3 miHkksDrk laj{k.k vf/kfu;e] 1986] esa crk;k x;k gS fd%& **3- vf/kfu;e dk fdlh vU; fof/k ds vYihdj.k esa u gksuk&bl vf/kfu;e ds miyC/k rRle; izo`Rr fdlh vU; fof/k ds mica/kksa ds vfrfjDr gksaxs u fd mlds vYihdj.k esaA** 11- tgka rd ftyk Qksje ds {ks=kf/kdkj dk laca/k gS] M/s National Seeds Corporation Ltd. vs. M. Madhusudhan Reddy, 2013 (4) CPR 345 (SC), esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "29. The remedy of arbitration is not the only remedy available to a grower. Rather, it is an optional remedy. He can either seek reference to an arbitrator or file a complaint under the Consumer Act. If the grower opts for the remedy of arbitration, then it may be // 12 // possible to say that he cannot, subsequently, filed complaint under the Consumer Act. However, if he chooses to file a complaint in the first instance before the competent Consumer Forum, then he cannot be denied relief by invoking Section 8 of the Arbitration and Conciliation Act, 1996 Act. Moreover, the plain language of Section 3 of the Consumer Act makes it clear that the remedy available in that Act is in addition to and not in derogation of the provisions of any other law for the time being in force. In Fair Air Engineers (P) Ltd. v. N.K. Modi (supra), the 2 - Judge Bench interpreted that section and held as under :-
"the provisions of the Act are to be construed widely to give effect to the object and purpose of the Act. It is seen that Section 3 envisages that the provisions of the Act are in addition to and are not in derogation of any other law in force. It is true, as rightly contended by Shri Suri, that the words "in derogation of the provisions of any other law for the time being in force" would be given proper meaning and effect and if the complaint is not stayed and the parties are not relegated to the arbitration, the Act purports to operate in derogation of the Arbitration Act. Prima facie, the contention appears to be plausible but on construction and conspectus of the provisions of the Act we think that the contention is not well founded. Parliament is aware of the provisions of the Arbitration Act and the Contract Act, 1872 and the consequential remedy available under Section 9 of the Code of Civil Procedure, i.e., to avail of right of civil action in a competent court of civil jurisdiction. Nonetheless, the Act provides the additional remedy. It would, therefore, be clear that the legislature intended to provide a remedy in addition to the consentient arbitration which could be enforced under the Arbitration Act or the civil action in a suit under the provisions of the Code of Civil Procedure. Thereby, as seen, Section 34 of the Act does not confer in automatic right nor create an automatic embargo on the exercise of the power by the judicial authority under the Act. It is a matter of discretion. Considered from this perspective, we hold that though the District Forum, State Commission and National Commission are judicial authorities, for the purpose of Section 34 of the Arbitration Act, in // 13 // view of the object of the Act and by operation of Section 3 thereof, we are of the considered view that it would be appropriate that these forums created under the Act are at liberty to proceed with the matters in accordance with the provisions of the Act rather than relegating the parties to an arbitration proceedings pursuant to a contract entered into between the parties. The reason is that the Act intends to relieve the consumers of the cumbersome arbitration proceedings or civil action unless the forums on their own and on the peculiar facts and circumstances of a particular case, come to the conclusion that the appropriate forum for adjudication of the disputes would be otherwise those given in the Act."
12- Ajmer Urban Cooperative Bank Ltd. Vs. Manish Williams & Ors., I (2018) CPJ 202 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fad;k x;k gS fad%& "Remedy under consumer law was in addition to remedy provided in law, relating to administration of Co-operative Societies- Member of Society can raise consumer dispute against society- Complainant consumer.
13- Smt. Kalawati and Others vs. United Vaish Cooperative Thrift and Credit Society Ltd. 2002 CTJ 477 (CP) (NCDRC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "10............... He can certainly if occasion arises, proceed against the society raising a dispute.. In the case of Neela Vasant Raje v. Amough Industries & Anr. 1993 CTJ 840 (CP) = 1986-95 Consumer 446 this Commission had taken a view that with reference to Section 2(1)(d) of Consumer Protection Act that where a company or a firm invites deposits from the public for the purpose of using money for its business on promise of giving attractive rates of interest with security // 14 // of investment and prompt repayment of the principal after the stipulated term the transaction of such a nature would clearly make the depositor a 'consumer' under Consumer Protection Act. This Commission also observed that the definition of the expression 'service' was couched in the widest possible language and it expressly covered 'service of any description' other than any service rendered 'free of charge' or 'under a contract of personal service.' Thus we hold that complainants were certainly consumers and could maintain their complaints in the District Forum.
14. M.D. Orissa Cooperative Housing Corporation Ltd. vs K.S. Sudarsan, 2002 CTJ 875 (CP) (NCDRC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "5. The question before us is not as to whether the dispute in the present case, is covered under the Orissa Cooperative Societies Act. For the sake of argument, we will assume that the dispute before us also falls within the jurisdiction of the authority provided under the said Cooperative Societies Act. But, considering the provisions of Section 3 of the Consumer Protection Act we find that it has been worded in the widest terms and leaves no one in any doubt about the remedies under the Consumer Protection Act being in addition to and not in derogation of any other law for the time being in force. Therefore, even if any other Act provides for any remedy to a litigant but, does not bar the jurisdiction of the fora under the Act, it will be open to the litigant to go to District Forum or State Commission as the case may be and seek his remedy under this Act. For a under this Act are not civil courts even though they have the trappings of a civil court.
8. This question has come up before this Commission for consideration in the case of 'Smt. Kalawati & Ors. Vs. M/s. United Vaish Cooperative Thrift & Credit Society Ltd., Revision Petition // 15 // Nos.823 to 826 of 2001 reported at 2002 CTJ 477 (CP) wherein after considering the argument of the parties it was held that the fora created under the Consumer Protection Act are not civil court and the jurisdiction was not barred. In the light of that, we feel that the objection to the jurisdiction has no merit and has to be rejected." 15- tgka rd /kkjk&3 miHkksDrk laj{k.k vf/kfu;e] 1986 dk izko/kku gS og vU; fof/k ds mica/kksa ds vfrfjDr gS u fd mlds vYihdj.k esa gS vkSj ,slh fLFkfr esa /kkjk&64 dks&vkWijsfVo lkslk;Vh ,DV ds izko/kku ds vk/kkj ij ftyk Qksje ds {ks=kf/kdkj dks oftZr ugha djrk gSA 16- vukosnd dh vksj ls ;g vk{ksi fd;k x;k gS fd ifjokfnuh dk ifjokn ifjlhek vof/k ls ckf/kr gSA vukosnd dk mDr rdZ Lohdkj fd;s tkus ;ksX; ugha gSA ifjokfnuh us vius ifjokn&i= dh dafMdk&4 esa Li"V :Ik ls ;g vfHkopu dh gS fd og jlhn dzekad&105 ds ek/;e ls laiw.kZ jkf'k dk fof/kor~ Hkqxrku dj nh gS rFkk dafMdk&5 esa ;g crkbZ gS fd vukosnd laLFkk esa 24]725@&¼pkSchl gtkj lkr lkS iPphl :Ik;s½ vnk dh xbZ gS vkSj 25 o"kZ ls tqM+dj laiw.kZ fd'rksa dk Hkqxrku fd;k x;k Fkk vkSj Li"V :Ik ls ;g vfHkopu dh gS fd ifjokfnuh dks vkf/kiR; ugha fn;k x;k gSA vukosnd }kjk ,slk dksbZ Hkh nLrkost izLrqr ugha fd;k x;k gS ftlls ;g izdV gks fd ifjokfnuh dks vkcafVr Hkw[k.M dk vkf/kiR; fn;k x;k gSA 17- Meerut Development Authority Vs. Mukesh Kumar Gupta IV (2012) CPJ 12 (SC) esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& // 16 // "False representation made to public and money collected by promising allotment of plot knowing fully well that land is under litigation- Complaint was rightly not dismissed by District Forum as barred by limitation because he had recurring cause for filing complaint in matter of non delivery of possession of plot." 18- Lata Construction & Ors. Vs. Dr. Rameshchandra Ramniklal Shah & Anr. III (1999) CPJ 46 (SC) esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "4. A perusal of the agreement dated 23rd of February, 1991 would show that it was specifically stipulated there that the rights under the agreement dated 27th of January, 1987 would remain unaffected. It was for this reason that in the claim petition filed before the Commisison, it was clearly mentioned that their rights under the agreement dated 27th of January, 1987 as also those under the agrement dated 23rd of February, 1991 may be enforced. It was also pecifically mentioned in the second agreement that the first agreement of 1987 woulld be treated as terminated only on full payment of the stipulated amount of Rs.9,51,000/- to the respondents. Since the rights under the agreement of 1987 had not been given up and the appellants were constantly under an obligation to provide a flat to the respondents and deliver possession thereof to them, the Commisison rightly treated "cause of action" to be a "continuing cause of action" and came to the right conclusion that the claim was not beyond time."
19- Sangita Singh & Anr. Vs. Unitech Limited II (2018) CPJ 504 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "20. I do not find merit in the above noted plea. As per the builder buyer agreement the opposite party had promised to construct and deliver possession of the subject apartments to the complainants in consideration of they paying the agreed consideration amount. The opposite party till date has not offered possession of the subject // 17 // apartments to the complainants and as also not refused to deliver possession. Thus, this is a clear case of continuing cause of action. Therefore, I am of the view that the complaints filed by the complainants is within limitation. Reliance in this regard may be placed upon the decision of Hon'ble Supreme Court in the matter of Meerut Development Authority v. M. K. Gupta, IV (2012) CPJ 12, Wherein Hon'ble Supreme Court held that in such a case buyer has a recurrent cause for filing a complaint for non-delivery of possession of the plot."
20- Saroj Kharbanda v. Bigjo's Estates Limited & Anr., II (2018) CPJ 146 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986- Sections 24 A, 21 (a) (ii)- Limitation- Continuous cause of action- Delay in execution of project- Deficiency in service alleged- Version given by appellant/complainant that she had deposited about half of consideration money by 2008, has not been denied by respondent/OP Builder- Complainants had option to withdraw their money from them after giving notice for one month, but they never raised any claim against them- OP Builder were not able to meet their commitment for delivery of property to complainant within time Period of limitation under Section 24A of Act starts only, after seller flatly refuses to give possession of property- There is no such refusal to give possession on record- It is a case of continuing cause of action- Even if complainant had failed to deposit further amount with OP Builder, latter had no right fo forfeit amount deposited with Them- Directions issued."
21- krishna Yadav Vs. Unitech Limited II (2018) CPJ 284 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "20. I do not find merit in the above noted plea. As per the builder buyer agreement the opposite party had promised to construct and deliver possession of the subject apartments to the complainants in consideration of they paying the agreed consideration amount. The opposite party till date has not offered possession of the subject // 18 // apartments to the complainants and as also not refused to deliver possession. Thus, this is a clear case of continuing cause of action. Therefore, I am of the view that the complaints filed by the complainants is within limitation. Reliance in this regard may be placed upon the decision of Hon'ble Supreme Court in the matter of Meerut Development Authority v. M. K. Gupta, IV (2012) CPJ 12 (SC), Wherein Hon'ble Supreme Court held that in such a case buyer has a recurrent cause for filing a complaint for non-delivery of possession of the plot."
22- Vora Home Makers Pvt. Ltd. & Ors. Vs. Ismail Hasan Damudi III (2018) CPJ 47 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "This is a case of continuing cause of action- Since the Ops/appellant Builders have taken the stand in their reply to the legal notice that the project was abandoned, they should have returned money to complainant at the earliest possible opportunity." 23- Anthony H. Silva Vs. Hermonie Mary Salazar I (2018) CPJ 328 (NC); esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "11. The main issue that arises for our consideration is whether the Consumer Fora had the jurisdiction to deal with the consumer complaint in question. The issue has been discussed in detail in a number of judgments passed by the Hon'ble Supreme Court from time- to-time. In Bunga Daniel Babu v. M/s. Sri Vasudeva Constructions & Ors., VII (2016) SLT 135=III (2016) CPJ 1 (SC), Civil Appeal No. 944/2016, decided on 22-07-2016, the Hon'ble Apex Court brought out clearly that in cases where development is made by a developer on the property provided by the land owner, and in liew of that a certain portion of the developed property is to be provided to the land owner, the Builder does come under the definition of 'service provider' vis-à- vis the land owner and hence, the land-owner. There is only one rider provided in the matter that the land-owner should not be an active // 19 // participant in managing the affairs of the builder. In the present case, it is made out that the complainant along with her siblings made her property available to the OP and she had no role in the management of the affairs of the Builder. Relying upon the judgment of the Hon'ble Apex Court in Bunga Daniel Babu v. M/s. Sri Vasudeva Construvtions & Ors. (Supra), therefore, the complainant does fall under the definition of 'consumer' vis-a-vis the OP Builder. A similar view was earlier expressed in the case, Faqir chand Gulati vs. Uppal Agencies Pvt. Ltd. and Anr. (Supra) as well, as quoted by the learned Counsel for the complainant during his arguments. It is held, therefore, that the complainant is a consumer vis-à-vis OP Builder and hence, the consumer Fora had the jurisdiction to handle the consumer complaint in question.
12. ......This would, therefore, be a case of continuing cause of action till the flat is provided to the complainant as per the agreement between the parties. Even if the complainant failed to file the consumer complaint within a period of 2 years as prescribed under Section 24 A of the Act, she cannot be debarred from filing the same after the expiry of the said period, as she cannot be denied the offer of flat in terms of the agreement. We, therefore, do not agree with the contention of the OP that the complaint was barred by limitation, as it is a case of continuing cause of action."
24- Udam Lal Singla & Anr. Vs. Emaar MGF Land Ltd. & Ors. I (2018) CPJ 376 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986 - Sections 24A, 21(a)(ii) - Limitation
- Continuous cause of action - Non delivery of possession- Alleged deficiency in service- Complainants were aggrived by letter dated 12- 05.2014 wherein additional demand of Rs. 7,55,885 was made by Ops- Cause of action continues until the conbeyance deed is registered and completion certificate is obtained- All development works were not complete as evidenced from statement made in letter dated 28.12.2009 // 20 // as well as in letter dated 16.12.2011 issued by OP- Cause of action arose on basis of bundle of facts including receipt of letter dated 12.05.2014- Additional demand of Rs. 7,55,885 was made which was not justifed according to complainants- Complaint filed on 21.08.2014- Complaint filed within two years of cause of action which started on 12.05.2014 and still continued till date of obtaining completion certificate by OP- State Commission grossly erred in dismissing complaint on ground of limitations." 25- Prema Surendra Vijaykar & Ors. Vs. Jayant Vishanji Dharod & Anr. I (2018) CPJ 420 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "(ii) Consumer Protection Act, 1986 - Sections 24A, 21(b) - Limitation - Continuous cause of action - Complaint was filed for seeking discharge of statutory obligation admitted by petitioner themselves- Once complainant purchased certain property from developer by paying requiste consideration, it is very much his right to get title of that property, and till he is able to obtain that title, his right does not get extinguished by limitation alone." 26- Navin Khanna (Dr.) & Ors. Vs. Unitech Reliable Projects Pvt. Ltd. & Anr. III (2016) CPJ 203 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "(i) Consumer Protection Act, 1986 - Sections 24A, 21(a)(i) - Limitation - Continuous cause of action - Unless or until the complainants gets possession of flats, they have got continuous cause of action."
// 21 // 27- pwafd ifjokfnuh dks iz'uk/khu Hkw[k.M dk vkf/kiRk lkSaik ugha x;k gS] ,slh fLFkfr esa ifjokfnuh ds i{k easa fujarj tkjh jgus okyk okndkj.k mRiUu gS vkSj blfy, ifjokfnuh dk ifjokn ifjlhek vof/k ds Hkhrj gSA 28- vukosnd }kjk ;g crkus dk iz;kl fd;k x;k gS fd flfoy okn yafcr gS vkSj LFkxu vkns'k tkjh fd;k x;k gS] ijUrq vukosnd ds }kjk flfoy U;k;ky; esa okn yafcr jgus ds laca/k esa dksbZ Hkh nLrkost izLrqr ugha fd;k gS vkSj ,slh fLFkfr esa vukosnd dk dsoy ;g dFku fd flfoy okn yafcr gS vkSj LFkxu vkns'k tkjh gqvk gS] Lohdkj ;ksX; ugha gSA 29- mijksDr foospuk ds ifjizs{; esa ftyk Qksje us tks ;g fu"d"kZ fudkyk gS fd vukosnd }kjk ifjokfnuh dks 2400 oxZQhV Hkw[k.M dk dCtk uk nsdj lsok esa deh fd;k gS] og iw.kZr% mfpr gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k esa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gS vkSj uk gh fdlh izdkj ds gLr{ksi dh vko';drk gSA 30- vr% vihykFkhZ@vukosnd dh vksj ls izLrqr vihy lkjghu gksus ls fujLr fd;k tkrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&01-02-2018 dh iqf"V dh tkrh gSA bl vihy dk O;; i{kdkj viuk&viuk ogu djsaxsA ¼U;k;ewfrZ vkj- ,l- 'kekZ½ ¼Mh- ds- iksn~nkj½ ¼Jherh :fp xks;y½ v/;{k lnL; lnL;k 07@09@2018 07@09@2018 07@09@2018