State Consumer Disputes Redressal Commission
Patil And Sons vs Shri Yogesh Walhe on 3 September, 2013
Daily Order
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Revision
Petition No. RP/13/41
(Arisen out
of Order Dated 19/07/2013 in Case No. 167/2011 of District Pune)
Patil And
Sons
Through its proprietor:-
Mr. Arvind Raghunath Patil,
284, Jyoti Society,
Sahakar Nagar No.1,
Pune - 411009.
...........Appellant(s)
Versus
Shri Yogesh Walhe
H-2/1, Range Hills,
Pune - 411020
...........Respondent(s)
Revision Petition No. RP/13/42 (Arisen out of Order Dated 19/07/2013 in Case No. 168/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009.
...........Appellant(s) Versus Shri Sam Maruti Ovhal Plot No 39, Aundh Road, Ambedkar Nagar Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/43 (Arisen out of Order Dated 19/07/2013 in Case No. 169/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009.
...........Appellant(s) Versus Shri Sachin Shivram Rasal Flat No 12, Bldg. 'A', Sahadeo Heights, Baner Road, Pune 411008 ...........Respondent(s) Revision Petition No. RP/13/44 (Arisen out of Order Dated 19/07/2013 in Case No. 170/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009.
...........Appellant(s) Versus Shri Narsing Nagina Rao 2-6 Patil Complex, 37-A, Aundh Road Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/45 (Arisen out of Order Dated 19/07/2013 in Case No. 171/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009.
...........Appellant(s) Versus Shri Shiju Vergese Flat No.23, Bldg. 3, Patil Complex, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/46 (Arisen out of Order Dated 19/07/2013 in Case No. 172/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Shibabrata Ghosh 210, Raghukulnagari, Aundh Road, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/47 (Arisen out of Order Dated 19/07/2013 in Case No. 173/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Dinesh Khamitkar Flat No.6, Raviraj Classic Bhau Patil Road Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/48 (Arisen out of Order Dated 19/07/2013 in Case No. 174/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Anil M. Kamble 6/7, New 'H' Type, Range Hills, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/49 (Arisen out of Order Dated 19/07/2013 in Case No. 175/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Mujeeb Dilawarhussain Shaikh 3/6, Patil Complex, Aundh Road Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/50 (Arisen out of Order Dated 19/07/2013 in Case No. 176/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Jaiprakash Madhukar Bhosale Room No.20, Police Officers Quarters, Tayabji Road, Mumbai 400 001 ...........Respondent(s) Revision Petition No. RP/13/51 (Arisen out of Order Dated 19/07/2013 in Case No. 177/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Neelanjan Satyanarayan Chakraborty C-32, Mayanagari, Kundan Nagar, Dapodi, Pune 411012 ...........Respondent(s) Revision Petition No. RP/13/52 (Arisen out of Order Dated 03/09/2013 in Case No. 178/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. P. Madhavi Narayanan Kutty Flat No.8, Ashiyana Park, Bhau Patil Road Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/53 (Arisen out of Order Dated 19/07/2013 in Case No. 179/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Soly Mathew Flat No.B/4, Shantatarka Complex, 47, Aundh Road Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/54 (Arisen out of Order Dated 19/07/2013 in Case No. 180/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Anand Vitthal Mandekar Flat No.8 Parasnath, Bopodi, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/55 (Arisen out of Order Dated 19/07/2013 in Case No. 181/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Akhil Moinuddin Inamdar 723, Nana Peth Pune - 411002 ...........Respondent(s) Revision Petition No. RP/13/56 (Arisen out of Order Dated 19/07/2013 in Case No. 182/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Moinuddin Abdul Hamid Shaikh Shop No.3, Shalimar Garden Soc., 29, Aundh Road, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/57 (Arisen out of Order Dated 19/07/2013 in Case No. 183/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Aroopkumar Mondal Flat No.509, Raghukulnagari, Aundh Road, Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/58 (Arisen out of Order Dated 19/07/2013 in Case No. 184/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Pandurang D. Naik Flat No.10, Bldg. No E-3, Shirin Garden, Aundh, Pune - 411007 ...........Respondent(s) Revision Petition No. RP/13/59 (Arisen out of Order Dated 19/07/2013 in Case No. 185/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Priya Lalu Jadhav Sr. No 76 Baner Gaon Main Road, Pune ...........Respondent(s) Revision Petition No. RP/13/60 (Arisen out of Order Dated 19/07/2013 in Case No. 186/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Jagdish D. Pandey Ashirwad Cloth Centre, 162 Gujrathi Soc., Kothrud, Pune - 411038 ...........Respondent(s) Revision Petition No. RP/13/61 (Arisen out of Order Dated 19/07/2013 in Case No. 187/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Sushma Nanasaheb Jagtap Flat No.3, 7-A/6 Siddharth Nagar, Aundh, Pune - 411007 ...........Respondent(s) Revision Petition No. RP/13/62 (Arisen out of Order Dated 19/07/2013 in Case No. 188/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Gajraj Singh, Samgam Nagar, Sr. No 4/2, Old Sangvi, Pune - 411027 Pune Maharashtra ...........Respondent(s) Revision Petition No. RP/13/63 (Arisen out of Order Dated 19/07/2013 in Case No. 189/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Gulabrao Ranganath Bahirat 103, Bahiratwadi, S. B. Road., Pune - 411016 ...........Respondent(s) Revision Petition No. RP/13/64 (Arisen out of Order Dated 19/07/2011 in Case No. 190/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Anand Maruti Sapkal 1/3, New Lakshmi Nagar, Pimple Gurav, Pune - 411027 ...........Respondent(s) Revision Petition No. RP/13/65 (Arisen out of Order Dated 19/07/2011 in Case No. 191/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Deepak Shankarlal Pardeshi Jeevanlal Pardeshi Chawl Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/66 (Arisen out of Order Dated 19/07/2013 in Case No. 192/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Gautam Pandurang Jadhav Flat No.12, 243/3, Samarth Residency D. P. Road, Aundh Pune 411007 ...........Respondent(s) Revision Petition No. RP/13/67 (Arisen out of Order Dated 19/07/2013 in Case No. 193/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Bhavarlal Lakhaji Chaudhary Bhavani Stores, 39 Aundh Road Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/68 (Arisen out of Order Dated 19/07/2013 in Case No. 194/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Pramod D. Naik B-303, Westend Riverview Aundh, Pune 411007 ...........Respondent(s) Revision Petition No. RP/13/69 (Arisen out of Order Dated 19/07/2011 in Case No. 195/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Pramod L. Palange Flat No.6, Krishna Apt., 24 Pune-
Mumbai Road, Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/70 (Arisen out of Order Dated 19/07/2013 in Case No. 196/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Sunita Shashikant Jambale Amol Enclave Bldg., Flat No.7 Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/71 (Arisen out of Order Dated 19/07/2013 in Case No. 197/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri C. Surendran Flat No.10 Patil Complex, Aundh Road, Pune - 411020 ...........Respondent(s) Revision Petition No. RP/13/72 (Arisen out of Order Dated 19/07/2013 in Case No. 198/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Vipin Kant Rishi Flat No.12, Bldg. 'A', Sahdeo Heights, Pune 411008 ...........Respondent(s) Revision Petition No. RP/13/73 (Arisen out of Order Dated 19/07/2013 in Case No. 264/2013 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Chaya B. Patil Dattnagar, Pimple Gurav, Pune - 411027 ...........Respondent(s) Revision Petition No. RP/13/74 (Arisen out of Order Dated 19/07/2013 in Case No. 265/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Ms. Chaya B. Patil Dattnagar, Pimple Gurav, Pune 411027 ...........Respondent(s) Revision Petition No. RP/13/75 (Arisen out of Order Dated 19/07/2013 in Case No. 266/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Manohar Nair B-204, Rohan Nilay (I) Aundh, Pune 411007 ...........Respondent(s) Revision Petition No. RP/13/76 (Arisen out of Order Dated 19/07/2013 in Case No. 267/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Harshawardhan Singh A-203, Devi Orchid, Bhau Patil Road, Pune 411020 ...........Respondent(s) Revision Petition No. RP/13/77 (Arisen out of Order Dated 19/07/2013 in Case No. 268/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Rajkumar H. Pawar F-6 Botanical Garden, Ganeshkhind, Aundh Road Pune - 411007 ...........Respondent(s) Revision Petition No. RP/13/78 (Arisen out of Order Dated 19/07/2013 in Case No. 269/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Shri Sunil Maruti Tikone Flat No.501, 'B'-Wing Mehta Tower Kirkee, Pune 411003 ...........Respondent(s) Revision Petition No. RP/13/79 (Arisen out of Order Dated 19/07/2013 in Case No. 449/2011 of District Pune) Patil And Sons Through its proprietor:-
Mr. Arvind Raghunath Patil, 284, Jyoti Society, Sahakar Nagar No.1, Pune - 411009 ...........Appellant(s) Versus Dr. Waman M. Waghmare C/o. Dr. Yogesh Walhe, H-2/1 Range Hills, Pune - 411020 ...........Respondent(s) BEFORE:
HON'BLE MR. S.R. Khanzode PRESIDING MEMBER HON'ABLE MR. Dhanraj Khamatkar Member PRESENT:
Adv. Milind Manohar Mahajan for the Revisionist Common oral order in RP/13/41 To RP/13/79 Per - Hon'ble Mr. S. R. Khanzode, Presiding Judicial Member Since all these revision petitions involve identical facts and common question of law are heard together for admission and are disposed of by this common order.
[2] Heard Adv. Milind Manohar Mahajan on behalf of the Revisionist in all these revision petitions.
[3] In the instant case, a consumer complaint was filed against the Revisionist/Opponent No.2, as a Builder/Developer, for getting the possession of the flat/apartment as per the agreement executed by the Revisionist/Opponent No.2 with each of the Respondent/Complainant. There is a civil litigation pending between the Revisionist/Opponent No.2, who is a Builder/Developer, on one part and the land-owners of the building of which development rights were procured by the Revisionist/Opponent No.2. As informed at the Bar, necessary plea in the written version covering this civil dispute is already taken by the Revisionist/Opponent No.2 while contesting the consumer dispute. Therefore, necessarily, that issue would be decided by the Consumer Forum on merits after hearing the parties to the complaint proceedings. Pending civil suit or connected proceedings, supra, necessarily does not result into staying the proceeding of the consumer complaint. Useful reference on the point can also be made to the ratio decidendi in the matter of M/s. Hindustan Motors Ltd. Vs. Amardeep Singh Wirk & Others ~ AIR-2009-Delhi-122.
[4] Another aspect that is strongly pleaded on behalf of the Revisionist is that in view of the directions in the appeal in the civil suit, they cannot hand-over possession of the flats since they were prevented from making any construction. That may be a relevant aspect for considering the relief of grant of possession or alternative relief of compensation by way of removal of deficiency in service in not handing over the possession of the flat. Those aspects are to be considered on merits during the trial of the consumer complaint for which it may not be necessary to stay the proceedings of consumer complaints. Similarly, the District Forum will have to consider as to the aspects related to frustration or immediate impossibility to perform the contract. What-ever it may be, we find that grant of stay itself was rather unwarranted. However, these are our observations relevant only for the purpose these revisions petitions and shall not affect the merits of complaint.
[5] It is the Revisionist/Opponent No.2 who sought a stay order from the District Forum and now, he is coming before the State Commission not objecting grant of stay but he is objecting the condition imposed as a condition of stay, to deposit an amount of `10,00,000/- in each complaint proceeding. We find that such a condition of grant of stay is neither penal nor unwarranted. It is not a case where it is prima-facie evident that the Forum has exercised its judicial discretion improperly, arbitrarily and/or in a capricious manner. It may be pointed out that the registered agreements with the flat/apartment purchasers were executed during the pendency of above-referred Civil Suit viz. Special Civil Suit No.396 of 1996. For instance in Revision Application No.41 of 2013 which is related to Consumer Complaint No.167 of 2011, agreement with the flat/apartment purchaser is dated 2/6/2005 and agreed consideration was of `11,89,700/-. Substantial amounts have been paid to the Revisionist by the respective flat/apartment purchasers after incurring home loan and they are required to pay EMIs to the Bank and also to incur expenditure for living in rented premises. More than eight years have been already passed from the agreements. Hence, consumer complaints need to be decided at an early date. But at the instance of the Revisionist stay is granted. Therefore, to safeguard the interests of the flat-purchasers/consumers and considering soaring prices of the flats/apartments, if the Forum thought it fit to make it conditional by asking the Revisionist to deposit the amount of `10,00,000/-, it cannot be said that the judicial discretion used by the Forum is improperly exercised. Thus, we find that all these revision petitions are misconceived and devoid of substance and it is not a fit case to invoke revisional jurisdiction of this Commission as per provisions of Section-17(1)(b) of the Consumer Protection Act, 1986. For the reasons stated, we hold accordingly and pass the following order:-
ORDER Revision Petitions bearing Nos.41 of 2013 to 79 of 2013 are not admitted and stands rejected in limine.
No order as to costs.
Pronounced and dictated on 03rd September, 2013 [HON'BLE MR.
S.R. Khanzode] PRESIDING MEMBER [HON'ABLE MR.
Dhanraj Khamatkar] Member kvs