State Consumer Disputes Redressal Commission
Shri Ram Transport Finance Co.Ltd. vs Smt.Sukhraj Kour on 27 February, 2018
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miHkksDrk fookn Áfrrks"k.k vk;ksx] iaMjh] jk;iqj vihy Øekad% FA/2017/911 lafLFkr fnukad: 05.01.2018.
1- Jhjke VªkaliksVZ QkbZusal daiuh fyfeVsM]
}kjk&dk;Zdkjh vf/kdkjh]
'kk[kk dk;kZy; vkWfQl] pkSgku Iyktk]
Pkanzk&ekS;kZ VkWdht ds ikl] lqisyk] fHkykbZ] ftyk nqxZ ¼N-x-½ 2- Jhjke VªkaliksVZ QkbZusal daiuh fyfeVsM] }kjk&dk;Zdkjh vf/kdkjh] jftLVMZ vkWfQl] eksckfydk dkEiysDl] ¶yksj ua-&4] ysMh fnf'kdk jksM] E;ykiksj] psUubZ&600004-
3- Jhjke VªkaliksVZ QkbZusal daiuh fyfeVsM]
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Ckh foax] f'ko psEclZ] lsDVj&11] Lkh- ch- Mh- csykiqj] Ukoh eqEcbZ&400614 [email protected]
fo:) Jherh lq[kjkt dkSj ifRu lqjthr flag] mez&49 o"kZ] lkfdu&edku ua- 87] ckcknhi flag uxj] oS'kkyh uxj] Fkkuk&lqisyk fHkykbZ] ftyk&nqxZ ¼N-x-½ ---------------mRrjokfnuh@ifjokfnuh- le{k% ekuuh; U;k;ewfrZ Jh vkj- ,l-'kekZ] v/;{k-
ekuuh; Jh Mh- ds- iksn~nkj] lnL;-
ekuuh; Jh ujsanz xqIrk] lnL;-
i{kdkjksa ds vf/koDrk vihykFkhZx.k dh vksj ls Jh jkts'k ik.Ms;] vf/koDrkA mRrjoknh dh vksj ls Jh egsUnz oS".ko] vf/koDrkA vkns'k fnukad% 27@02@2018 }kjk%&ekuuh; U;k;ewfrZ Jh vkj- ,l- 'kekZ] v/;{k [email protected] us ;g vihy /kkjk&15 miHkksDrk laj{k.k vf/kfu;e] 1986] ds rgr ftyk miHkksDrk fookn izfrrks"k.k Qksje] // 2 // nqxZ ¼N-x-½ ¼ftls vkxs laf{kIr esa **ftyk Qksje** lacksf/kr fd;k tk,xk½ ds ifjokn izdj.k dzekad&lh-lh-@16@605 Jherh lq[kjkt dkSj fo:} Jhjke VªkaliksVZ QkbZusal daiuh fyfeVsM] }kjk&dk;Zdkjh vf/kdkjh ,oa nks vU; esa ikfjr vkns'k fnukad&30 vDVwcj 2017 ftlds }kjk ifjokfnuh ds ifjokn dks vkaf'kd :Ik ls Lohdkj djrs gq, ;g vknsf'kr fd;k x;k gS fd vkns'k fnukad ls ,d ekg dh vof/k ds Hkhrj%& **1- vukosndx.k la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks vfHkdfFkr _.k [kkrs ds laca/k esa ,u- vks- lh-
iznku djsaxsA
2- vukosndx.k la;qDr ,oa vyx&vyx :Ik ls]
ifjoknh dks _.k [kkrs esa vfrfjDr izkIr dh xbZ
jkf'k&24]889@&¼pkSchl gtkj vkB lkS uoklh :Ik;s½ vnk djsaxsA 3- vukosndx.k la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks mDr jkf'k ij ifjokn izLrqfr fnukad&30-07- 2016 ls vafre Hkqxrku frfFk rd 09 izfr'kr okf"kZd nj ls C;kt vnk djsaxsA 4- vukosndx.k la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks ekufld d"V ds ,ot esa {kfriwfrZ Lo:i 1]00]000@&¼,d yk[k :Ik;s½ vnk djsaxsA 5- vukosndx.k la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks okn O;; ds :Ik esa 10]000@&¼nl gtkj :Ik;s½ Hkh vnk djsaxsA** ls nqf[kr gksdj izLrqr fd;k gSA 02- mRrjoknh@ifjokfnuh dk ifjokn ftyk Qksje ds le{k laf{kIr esa bl++ izdkj jgk gS fd ifjokfnuh VªkaliksfVZax dk dk;Z dj viuk // 3 // thfodksiktZu djrh gS rFkk vukosndx.k ds }kjk okgu Qk;usal ,oa vU;
dk;Z fd;k tkrk gSA ifjokfnuh }kjk fnukad&05-11-2010 dks okgu Vªd dzekad&lh-th- 07 bZ@4202 vukosndx.k ls Qk;usal djk;k Fkk ftldk yksu jkf'k&17]93]561@&¼l=g yk[k frjkucs gtkj ikap lkS bdlB :Ik;s½ ,oa Qk;usal pktZ 6]31]187@&¼N% yk[k bdrhl gtkj ,d lkS lrklh :Ik;s½ Fkk rFkk yksu dh vof/k 59 ekg fd;k x;k FkkA mDr Qk;usal esa xkjs.Vj txnso flag gS rFkk ifjokfnuh }kjk izfrekg okgu ds fd'r dh vnk;xh fd;k x;k gSA ifjokfnuh }kjk mDr okgu dh chek vof/k fnukad&08-10-2010 ls 07-10-2011] 03-10-2011 ls 02-10-2012] 03- 10-2012 ls 02-10-2013] 03-10-2013 ls 02-10-2014] 03-10-2014 ls 02-10- 2015 rd ds fy, chek dh izhfe;e jkf'k fn U;w bafM;k ,';ksjsal daiuh fyfeVsM esa Lo;a ds }kjk uxn tek dj chek ikWfylh izkIr dj chek ikWfylh dh dkih vukosnd dz-1 ds ikl tek fd;k gS] fdUrq ifjokfnuh }kjk vukosnd dz-1 ds dk;kZy; ls mijksDr okgu dk ,dkÅ.V LVsVesaV dh dkih fnukad&20-05-2016 dks izkIr fd;k rc ekywe gqvk fd vukosndx.k }kjk fnukad&11-10-2011 ds chek dh jkf'k&37]458@&¼lSarhl gtkj pkj lkS vaBkou :Ik;s½ o fnukad&05-11- 2012 ds chek dh jkf'k&35]354@&¼iSarhl gtkj rhu lkS pkSou :Ik;s½ dk 36 izfr'kr okf"kZd C;kt dks tksM+dj yksu jkf'k esa tksM+dj izfro"kZ mldk C;kt tksM+k x;k gS tcfd ifjokfnuh }kjk okgu dk chek ikap o"kZ dk Lo;a djk;k x;k gSA vukosndx.k }kjk ifjokfnuh dks 24]24]748@&¼pkSchl yk[k pkSchl gtkj lkr lkS vM+rkyhl :Ik;s½ dk // 4 // Qk;usal fd;k Fkk ftlesa ifjokfnuh }kjk 24]49]637@&¼pkSchl yk[k mupkl gtkj N% lkS lSarhl :Ik;s½ dk Hkqxrku vukosndx.k dks fd;k tk pqdk gS] fdUrq vukosndx.k }kjk ifjokfnuh ls 24]889@&¼pkSchl gtkj vkB lkS uoklh :Ik;s½ dh jkf'k vf/kd ys fy;k x;k gSA ifjokfnuh }kjk okgu Qk;usal dh laiw.kZ jkf'k tek djus ds ckn mDr okgu ds ,u-
vks- lh- dh ekax vukosnd dz-1 ls mlh fnukad xokg lqjthr flag o txnso flag ds le{k fd;k rc vukosnd dz-1 }kjk cdk;k jkf'k&1]89]713@&¼,d yk[k uoklh gtkj lkr lkS rsjg :Ik;s½ dk Hkqxrku djus ij ,u- vks- lh- nsus gsrq dgk x;k tcfd ifjokfnuh }kjk Qk;usal jkf'k ls vf/kd jkf'k tek fd;k tk pqdk gSA ifjokfnuh }kjk vius vf/koDrk ds ek/;e ls vukosndx.k dks uksfVl izsf"kr fd;k ftldk vukosndx.k }kjk dksbZ tokc ugha fn;k x;k vkSj uk gh ,u- vks- lh-
iznku fd;k x;kA ifjokfnuh }kjk Qk;usal daiuh esa yksu o C;kt jkf'k ls vf/kd jkf'k dk Hkqxrku dj pqdk gS ftlds ckotwn vukosndx.k }kjk okgu dh chek ikWfylh dks Lo;a }kjk fd;k tkuk crkdj xyr LVsVesaV crkdj voS/k :Ik ls vf/kd jde olwyus dh fu;r ls chek dh jkf'k dks yksu esa lek;ksftr dj izfrekg C;kt tksM+k x;k gS tks fd vukosndx.k dh lsok esa deh dks nf'kZr djrk gS ftlls ifjokfnuh dks vkfFkZd o ekufld {kfr gqvk gS ftlds dkj.k ifjokfnuh dks ;g ifjokn ykus dh vko';drk iM+h gSA vr% ifjokn&i= esa of.kZr vuqlkj vuqrks"k fnykbZ tkosA // 5 // 03- [email protected] dh vksj ls ftyk Qksje ds le{k fyf[kr dFku izLrqr djrs gq, ;g vkifRr fd;k x;k gS fd ifjokfnuh ds ifr lqjthr flag ds }kjk VªkaliksfVZax dk O;olk; fd;k tkrk gS rFkk lqjthr flag ds }kjk ,d vU; okgu ¼Vªd½ ds laca/k esa Qksje ds le{k ,d vU; izdj.k lqjthr flag fo:} Jhjke VªkaliksVZ Qk;usal daiuh fyfeVsM] izdj.k dzekad&lh-lh-@16@604 izLrqr fd;k x;k gSA ifjokfnuh ,oa mlds ifjtuksa }kjk o`gn :Ik ls VªkaliksfVZax dk cM+k dk;Z fd;k tkrk gS rFkk mDr dk;Z gsrq ifjokfnuh }kjk vusd Mªk;ojksa] daMsDVjksa ,oa vU; O;fDr;ksa dks ukSdjh ij j[kk x;k gS rFkk ifjokfnuh }kjk 3]00]000@&¼rhu yk[k :Ik;s½ vkfFkZd gkfu dh Hkh ekax dh xbZ gSA bl izdkj Li"V gS fd ifjokfnuh }kjk okgu dz; djus ,oa Qk;usal djkus dk ,d ek= O;kolkf;d mn~ns'; vf/kd ek=k esa ykHk vftZr djuk Fkk ftlds fy, ifjokfnuh }kjk Mªk;ojksa] daMsDVjksa ,oa vU;
O;fDr;ksa dks dk;Z ij j[kk x;k gS blfy, ifjokfnuh **miHkksDrk** dh Js.kh esa ugha vkrh gSA vr% ifjokn fujLr fd;s tkus ;ksX; gSA ifjokfnuh }kjk vukosndx.k ls Vªd okgu dz- lh- th- 07 bZ@4202 dks dz; djus gsrq 17]93]561@&¼l=g yk[k frjkucs gtkj ikap lkS bdlB :Ik;s½ dk Qk;usal djk;k x;k Fkk vkSj mDr jkf'k ds lkFk 6]31]187@&¼N% yk[k bdrhl gtkj ,d lkS lrklh :Ik;s½ dk Qk;usal pktZ dk Hkqxrku ifjokfnuh }kjk 59 fd'rksa esa fd;k tkuk FkkA ifjokfnuh }kjk ekg vizSy 2012 rd izfrekg fd'rksa dh fu;fer vnk;xh dh xbZ rFkk mlds Ik'pkr~ ifjokfnuh }kjk fd'rksa dh fu;fer vnk;xh ugha dh xbZ ftlds // 6 // dkj.k ifjokfnuh ij vksOgjM~;w pktsZl ,oa vU; jkf'k;ka vf/kjksfir dh xbZA vukosndx.k }kjk ifjokfnuh dks Li"V cryk fn;k x;k Fkk fd Vªd [kjhnus gsrq 17]93]561@&¼l=g yk[k frjkucs gtkj ikap lkS bdlB :Ik;s½ Qk;usal fd;k x;k gS rFkk ,xzhesaV dh 'krksZa ds rgr okgu dk chek djk;k tkuk vko';d gS vkSj ifjokfnuh }kjk ba';ksjsal vof/k iw.kZ gksus ds igys uohu chek djkus laca/kh tkudkjh vukosndx.k dks fyf[kr esa ugha nsus ,oa uohu chek ikWfylh izLrqr ugha djus ij vukosndx.k }kjk _.k dh jkf'k dh lqj{kk gsrq okgu dk chek Loeso djk fn;k tkosxkA fnukad&03-10-2011 ls 02-10-2012] dh vof/k gsrq ifjokfnuh }kjk okgu dk chek djk;s tkus dh tkudkjh vukosndx.k dks ugha nsus ij vukosndx.k }kjk Lo;a ifjokfnuh ds okgu dk chek djk;k x;k ftldk chek ikWfylh dz-&10003@31@12@306693 Fkk ftldh izhfe;e jkf'k&37]458@&¼lSarhl gtkj pkj lkS vaBkou :Ik;s½ vukosndx.k }kjk ifjokfnuh dh vksj Hkqxrku dh xbZ rFkk ewy che ikWfylh ifjokfnuh dks miyC/k djkbZ FkhA blh izdkj fnukad&03-10-2012 ls 02-10-2013 dh vof/k gsrq ifjokfnuh }kjk okgu dk chek djk;s tkus dh tkudkjh vukosndx.k dks ugha nsus ij vukosndx.k }kjk Lo;a ifjokfnuh ds okgu dk chek djk;k x;k ftldk chek ikWfylh dz-&10003@31@13@390658 Fkk ftldh izhfe;e jkf'k&35]354@&¼iSarhl gtkj rhu lkS pkSou :Ik;s½ vukosndx.k }kjk ifjokfnuh dh vksj Hkqxrku dh xbZ rFkk ewy chek ikWfylh ifjokfnuh dks miyC/k djkbZ FkhA ifjokfnuh dks ikWfylh iznku djrs le; izFke ckj ifjokfnuh }kjk vukosndx.k dks ;g cryk;k x;k // 7 // Fkk fd mlds }kjk o"kZ 2012&13 dk chek djk fy;k x;k gS rc vukosndx.k }kjk ifjokfnuh dh bPNkuqlkj chek ikWfylh fujLr djkus rFkk vfuok;Z dVkSrh Ik'pkr~ chek daiuh ls izkIr jkf'k&27]534@& ¼lRrkbZl gtkj ikap lkS pkSarhl :Ik;s½ fnukad&05-01-2013 dks ifjokfnuh ds _.k [kkrs esa tek dj fn;k x;kA ifjokfnuh }kjk Qk;usal dh laiw.kZ jkf'k dh vnk;xh fd, cxSj ,u- vks- lh- dh ekax dh xbZ gS tks fd iw.kZr% voS/kkfud ,oa Qk;usal ,xzhesaV dh 'krksZa ds foijhr gSA ifjokfnuh }kjk nqHkkZoukiwoZd Qk;usal jkf'k dh vnk;xh ls cpus ds fy, nqjk'k; ls ifjokn izLrqr fd;k x;k gSA yksu LVsVesaV fnukad&24-10-2016 ds vuqlkj vukosndx.k dks ifjokfnuh ls 2]14]643@&¼nks yk[k pkSng gtkj N% lkS frjkyhl :Ik;s½ ysuk 'ks"k gS fdUrq ifjokfnuh }kjk mDr jkf'k ds Hkqxrku ls cpus ,oa vukosndx.k dks vkfFkZd ,oa ekufld {kfr igaqpkus ds mn~ns'; ls >wBk dFku djrs gq, ifjokn izLrqr fd;k x;k gSA vukosndx.k }kjk lsok esa dksbZ deh ugha dh xbZ gSA ifjokfnuh] vukosndx.k 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 lfVZfQdsV vkWQ jftLVsª'ku dh Nk;kizfr ¼izn'kZ ih&1½] LVsVesaV vkWQ ,dkÅ.V dh Nk;kizfr ¼izn'kZ ih&2½] chek ikWfylh dh Nk;kizfr ¼izn'kZ ih&3 ls ih&7½] vf/koDrk uksfVl fnukad&25-05-2016 dh Nk;kizfr ¼izn'kZ ih&8½] iksLVy jlhn fnukad&25-05-2016 dh Nk;kizfr // 8 // ¼izn'kZ ih&9½ rFkk izkfIr Lohd`fr jlhn dh Nk;kizfr ¼izn'kZ ih&10½ izLrqr dh gSA 05- [email protected] dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k LVsVesaV vkWQ ,dkÅ.V dh Nk;kizfr ¼,usD'pj ,u,&1 ls ,u,&5½ rFkk chek ikWfylh dh Nk;kizfr ¼,usD'pj ,u,&6 ls ,u,&8½ izLrqr fd;k gSA 06- mHk;i{k dh vksj ls izLrqr vfHkopu ,oa nLrkosth lk{;ksa ds ifj'khyu Ik'pkr~ ftyk Qksje us vkns'k ikfjr djrs gq, ifjokfnuh ds ifjokn dks vkaf'kd :Ik ls Lohdkj djrs gq, Åij dafMdk&1 esa of.kZr vuqlkj vuqrks"k iznku fd;k gS ftldss fo:} ;g vihy gSA 07- [email protected] dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh jkts'k ik.Ms; dk rdZ gS fd bl izdj.k esa ifjokfnuh Jherh lq[kjkt dkSj vkSj mlds ifr lqjthr flag ds ikl vyx&vyx Vªd gS vkSj os vR;f/kd o`gn ek=k esa ifjogu dk O;olk; djrs gSa vkSj blfy, bl Vªd dks Hkh ifjokfnuh us O;kolkf;d iz;kstu ds fy, dz;
fd;k gS vkSj blfy, ifjokfnuh /kkjk&2 ¼1½ ¼Mh½ miHkksDrk laj{k.k vf/kfu;e] 1986 ds varxZr **miHkksDrk** dh Js.kh esa ugha vkrh gSA ifjokfnuh }kjk Vªd okgu dzekad&lh-th- 07 bZ-@4202 dks dz; djus gsrq 17]93]561@&¼l=g yk[k frjkucs gtkj ikap lkS bdlB :Ik;s½ dk Qk;usal vukosndx.k ls djkbZ Fkh vkSj mDr jkf'k ds lkFk // 9 // 6]31]187@&¼N% yk[k bdrhl gtkj ,d lkS lrklh :Ik;s½ Qk;usal pktZ dk Hkqxrku ifjokfnuh }kjk 59 fd'rksa esa fd;k tkuk FkkA ifjokfnuh us ekg vizSy 2012 rd izfrekg fd'rksa dh fu;fer vnk;xh dh xbZ vkSj mlds ckn fu;fer fd'rksa dh vnk;xh ugha dh xbZ vkSj bl dkj.k ls _.k vuqca/k ds rgr ifjokfnuh ij vksOgj M~;wt pktZsl ,oa vU; jkf'k;ka vf/kjksfir dh xbZ gS vkSj ifjokfnuh ds ifr lqjthr flag us Hkh blh vk/kkj ij ifjokn lafLFkr fd;k gS vkSj ftlesa vkfFkZd {kfr dh ekax dh xbZ gS tks fd bl ckr dk |ksrd gS fd ifjokfnuh }kjk O;kolkf;d iz;kstu gsrq okgu dk mi;ksx fd;k tk jgk gS vkSj fu;fer fd'r vnk;xh ugha fd;k x;k gSA ifjokfnuh }kjk ;fn fu;fer fd'r vnk;xh fd;k tkrk rks mldk 59 fd'r fnukad&05-09-2015 rd fd'r vnk;xh gksuk pkfg, Fkk ijUrq tks LVsVesaV vkWQ ,dkÅ.V gS mlds ifj'khyu ls Li"V gS fd ifjoknh }kjk fnukad&20-05-2016 rd jkf'k dk Hkqxrku fd;k x;k gS tks bl ckr dk |ksrd gS fd ifjokfnuh us fu/kkZfjr vof/k esa jkf'k dk Hkqxrku ugha fd;k gS vkSj blfy, vfrfjDr C;kt dh jkf'k mlls fy;k x;k gS vkSj ftyk Qksje us tks ;g vknsf'kr fd;k gS fd ifjokfnuh ls vukosndx.k us 24]889@&¼pkSchl gtkj vkB lkS uoklh :Ik;s½ vfrfjDr jkf'k fy;k gS og =qfViw.kZ gS vkSj ftyk Qksje us vuko';d :Ik ls ekufld {kfr gsrq jkf'k Hkh fnyk;k gSA ftyk Qksje dk vkns'k fof/k foijhr gSA vr% vukosndx.k dh vihy Lohdkj fd;k tkosA ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr fd;k tkos vkSj ifjokfnuh dk ifjokn fujLr fd;k tkosA // 10 // 08- mRrjokfnuh@ifjokfnuh dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh egsanz oS".ko dk rdZ gS fd ifjokfnuh us vius thfodksiktZu ds fy, Vªd dks dz; fd;k Fkk vkSj ifjokfnuh }kjk chek dh jkf'k Lo;a vnk djrs jgh gS vkSj fnukad&02-10-2015 dh vof/k rd ds fy, chek dh izhfe;e jkf'k fn U;w bafM;k ,';ksjsal daiuh fyfeVsM dks ifjokfnuh us Hkqxrku fd;k gS] ijUrq tks LVsVesaV vkWQ ,dkÅ.V dh dkih ifjokfnuh dks iznku fd;k x;k mlds ifj'khyu ls Li"V :Ik ls izrhr gksrk gS fd chek dh jkf'k dks 36 izfr'kr okf"kZd C;kt tksM+dj yksu jkf'k esa tksM+k x;k gS vkSj mls ifjokfnuh ls olwyk x;k gS vkSj bl izdkj ifjokfnuh ls vukosndx.k us 24]889@&¼pkSchl gtkj vkB lkS uoklh :Ik;s½ vf/kd fy;k gS tks fd O;kolkf;d dnkpj.k dks n'kkZrk gS] tcfd fu;ekuqlkj ifjokfnuh }kjk _.k dk Hkqxrku dj fn;k x;k Fkk blfy, vukosndx.k dks vukifRr izek.k&i= ¼,u- vks- lh-½ tkjh fd;k tkuk pkfg, Fkk vkSj izek.k&i= tkjh ugha fd;k x;k ftlls fuf'pr gh ifjokfnuh dks ekufld ,oa vkfFkZd {kfr gqvk gSA mls ns[krs gq, ftyk Qksje us tks vkns'k ikfjr fd;k gS og iw.kZr% mfpr gS vkSj mlesa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gSA vr% vukosndx.k dh vihy fujLr fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k ;Fkkor~ j[kk tkosA 09- 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 // 11 // 10- ;g Lohd`r gS fd ifjokfnuh okgu dzekad&lh-th-07bZ-@4202 dh iathd`r Lokfeuh gS vkSj ifjokfnuh us vukosndx.k ls mDr okgu dz;
djus gsrq _.k izkIr fd;k FkkA ;g Hkh Lohd`r gS fd mDr _.k dks 59 ekfld fd'rksa esa tek djuk FkkA 11- vukosndx.k dh vksj ls loZizFke ;g vk{ksi fd;k x;k gS fd ifjokfnuh vkSj mlds ifr lqjthr flag ds ikl dbZ Vªd gS vkSj lqjthr flag us Hkh ,d ifjokn izdj.k dzekad&lh-lh-@2016@604 lafLFkr fd;k gS tks bl ckr dk |ksrd gS fd ifjokfnuh us O;kolkf;d iz;kstu ds fy, Vªd dks dz; fd;k gS vkSj blfy, og **miHkksDrk** ugha gSA blh vk;ksx ds le{k vukosndx.k us bl izdj.k dh ifjokfnuh lq[kjkt dkSj ds laca/k esa vihy dzekad&,Q,@2017@911 lafLFkr fd;k gS rFkk ,d vU; vihy dzekad&,Q,@2017@910 ifjokn izdj.k dzeakd&lh-lh-
@2016@604 lqjthr flag fo:} Jhjke VªkaliksVZ QkbZusal daiuh fyfeVsM ,oa nks vU; vkns'k fnukad&30 vDVwcj 2017 ds laca/k esa lafLFkr fd;k gSA bl izdkj ;g Li"V gS fd ifjokfnuh vkSj mlds ifr nksuksa ds uke ij Vªd gS vkSj nksuksa us vukosndx.k ls _.k lqfo/kk izkIr dj Vªd dks dz; fd;k gS vkSj ifr&ifRu nksuksa }kjk Vªd dz; djuk vkSj mlds ifjpkyu ds fy, pkyd ,oa ifjpkyd fu;qDr djuk bl ckr dk |ksrd gS fd okgu dks O;kolkf;d iz;kstu ds fy, gh dz; fd;k x;k gS vkSj pwafd ifjokfnuh ,oa mlds ifr ds ikl i`Fkd&i`Fkd Vªd gS vkSj ,slh fLFkfr esa ;g mi/kkj.kk ugha dh tk ldrh fd ifjokfnuh us vius // 12 // Lo;a ds thfodksiktZu ds fy, Vªd dks dz; fd;k gS] vfirq izdj.k dh ifjfLFkfr dks ns[krs gq, ;g Li"V gS fd mDr okgu ykHk izkIr djus ,oa ifjogu O;olk; djus ds iz;kstu ls gh dz; fd;k x;k gS vkSj blfy, ifjokfnuh dk ;g vfHkopu fd ifjokfnuh us Lo;a ds fu;kstu ds fy, Vªd dks dz; fd;k gS] Lohdkj ;ksX; ugha gSA tcfd ifjokfnuh us vius ifjokn&i= dh dafMdk&1 esa gh ;g vfHkopu fd;k gS fd ifjokfnuh VªkaliksfVZax dk dk;Z djrh gSA gkykafd vkxs ;g crkus dk iz;kl fd;k gS fd og thfodksiktZu ds fy, VªkaliksfVaZx dk dk;Z djrh gS vkSj ,d ls vf/kd Vªd j[kuk bl ckr dk |ksrd gS fd mDr VªkaliksfVaZx dk dk;Z ykHk vftZr djus ,oa O;kolkf;d iz;kstu ds fy, gSA 12- U.P. State Industrial Development Corporation (UPSIDC) vs. Smt. Shyama Rani, 2013 (1) CPR 258 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Complainant has nowhere mentioned in complaint that complainant prayed for allotment of industrial plot for earning her livelihood by means of self-employment - Complainant does not fall within purview of consumer and on this count also complaint was liable to be dismissed."
13. M/s. Max Infra (India) Ltd., Rep. by its Chairman, Dr. M.S. Phani Kumar vs. M/s. Ashok Leyland Ltd. & Ors., 2014 (2) CPR 691 (NC); esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "9. In another case, Shika Birla v. DLF Retailers Developers Ltd., Consumer Complaint No.183 of 2012, decided by this Bench, on 01.02.2013, found that Shikha Birla was not a consumer. An SLP was filed before the Hon'ble Apex Court. The Hon'ble Apex Court in Civil // 13 // Appeal No.5458 of 2013, passed a detailed order, observing as under
:-
"This appeal filed is directed against order dt. 01.02.2013 of the 2014 (2) CPR (NC) National Consumer Disputes Redressal Commission, New Delhi '(for short, the National Commission') whereby the complaint filed by the appellant under Section 21 of the Consumer Protection Act, 1986 (for short, 'the Act') was dismissed as not maintainable.
We have heard learned counsel for the appellant and carefully perused the record. The averments contained in paragraphs 2(A), 2(G), 2(N), 2(Q) of the complaint and paragraphs 3 to 5 of affidavit filed by her sometime in October, 2012 clearly show that the complainant had taken the disputed site from Mr. Ashwani Bahl who in turn, had purchased the site for business purpose. It was neither the pleaded case of the appellant nor any evidence was produced by her before the National Commission to show that she had taken the site for earning livelihood. The National Commission took cognizance of all the facts and observed :
"6. It is thus clear that the complainant is purchasing the said plot for commercial purpose. There is no pleading nor any evidence to show that the shop purchased by her is exclusively for the purpose of her livelihood, by means of self-employment.
7. It must be borne in mind that the complainant has already paid more than Rs.2.00 crores. The total cost of the shop is of about 3.00 crores. The complainant is silent about her occupation. In her affidavit, in para nos.3, 4, 5 & 6, for the first time, she mentions :
"3. That the complainant had purchased the said commercial area being provided respondent for her end use with a view to open a showroom for interior designing in the said area.
// 14 //
4. The complainant is working as an Interior Designer in the firm which is owned by her father in law i.e. Mr. Malik Chand Birla and her husband i.e. Mr. Anurag Birla under the name and style of "M/s Origin Overseas (Queen 10 the Home Affairs)."
5. That with the view to provide a permanent place for the said boutique when the same was shut down in Hauz Khas, the complainant was forced to move to Gurgaon temporarily in the Grand Mall, GS - 122, thereafter the complainant decided to purchase the instant area for her usage.
6. xxx".
10. In Kalpavruksha Charitable Trust v. Toshniwal Brothers (Bombay) Pvt. Ltd. AIR 1999 SC 3356, while placing reliance on Laxmi Engineering Works v. P.S.G. Industrial Institute (1995) 3 SCC 583, the Hon'ble Apex Court was pleased to hold, as under :-
"6. It is, therefore, clear that in spite of the commercial activity, whether a person would fall within the definition of "consumer" or not would be a question of fact in every case. The National Commission had already held on the basis of the evidence on record that the appellant was not a "consumer" as the machinery was installed for "commercial purpose". We have been again referred to various documents, including the "project document", submitted by the appellant itself to the Bank for a loan to enable it to purchase the machinery in question, but we could not persuade ourselves to take a different view.
9. In the instant case, what is to be considered is whether the appellant was a "consumer", within the meaning of the Consumer Protection Act, 1986, and whether the goods in question were obtained by him for "resale" or for any // 15 // "commercial purpose". It is the case of the appellant that every patient who is referred to the Diagnostic Centre of the appellant and who takes advantage of the CT scan, etc., has to pay for it and the service rendered by the appellant is not free. It is also the case of the appellant that only ten percent of the patients are provided free service. That being so, the "goods"
"(machinery") which were obtained by the appellant, were being used for "commercial purpose".
[Emphasis Supplied] 14- Birla Technologies Limited v. Neutral Glass and Allied Industries Limited, (2011) I SCC 525; esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "7. By its order dated 4.3.2004, the State Commission accepted the appellant's preliminary objection and dismissed the complaint. The respondent complainant, therefore filed First Appeal No.218 of 2004 before the National Commission. By its order dated 17.12.2009, which is impugned here, the National Commission reversed the order of the State Commission and held that the "goods" purchased by the respondent from the appellant were being used by the respondent for a commercial purpose and, therefore, the respondent was not a "consumer" within the meaning of Section 2(1)(d)(i) of the Act. However, the National Commission further held that notwithstanding such findings, the respondent was entitled to maintain a complaint under the Act with respect to the deficiency in service during one- year warranty period with respect to the said goods relying on Section 2(1)(d)(ii) of the Act.
10. Shri Siddharth Bhatnagar, learned counsel appearing on behalf of the respondent could not dispute this proposition and fairly accepted that the complaint was in fact filed on 26-6-2003 i.e. much after the amendment to Section 2(1)(ii), by which the following words were added :
"but does not include a person who avails of such services for any commercial purpose".
11. In view of the findings of the National Commission that the goods sold by the appellant to the respondent complainant amounted to "goods"
// 16 // and that such goods were purchased for commercial purpose for earning more profits, there could be no dispute that even the services which were offered had to be for the commercial purpose. Nothing was argued to the contrary.
12. It seems that the whole error has crept in because of the wrong factual observation that the complaint was filed on 1.8.2000. In that view it has to be held that the complaint itself was not maintainable, firstly, on the count that under Section 2(1)(d)(i), the goods have been purchased for commercial purposes and on the second count that the services were hired or availed of for commercial purposes. The matter does not come even under the Explanation which was introduced on the same day i.e. on 15-3-2003 by way of the amendment by the same Amendment Act, as it is nobody's case that the goods bought and used by the respondent herein and the services availed by the respondent were exclusively for the purpose of earning the respondent's livelihood by means of self-employment. In that view, it will have to be held that the complaint itself was not maintainable in toto."
15. Cheema Engineering Services vs. Rajan Singh (1997) 1 Supreme Court Cases 131, esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "6. In other words, the Explanation excludes from the ambit of commercial purpose in sub-clause (1) of Section 2(1)(d), any goods purchased by a consumer and used by him exclusively for the purpose of earning his livelihood by means of self employment. Such purchase of goods is not a commercial purpose. The question, therefore, is whether the respondent has been using the aforesaid machine for self- employment? The word "self-employment" is not defined. Therefore, it is a matter of evidence. Unless there is evidence and on consideration thereof it is concluded that the machine was used only for self-employment to earn his livelihood without a sense of commercial purpose by employing on regular basis the employee or workmen for trade in the manufacture and sale of bricks, it would be for self-employment. Manufacture and sale of bricks in a commercial way may also be to earn livelihood, but "merely earning livelihood in commercial business", does not mean that it is not for commercial // 17 // purpose. Self-employment connotes altogether a different concept, namely, he alone uses the machinery purchased for the purpose of manufacture by employing himself in working out or producing the goods for earning his livelihood. 'He' includes the members of his family. Whether the respondent is using the machine exclusively by himself and the members of his family for preparation, manufacture and sale of bricks or whether he employed any workmen and if so, how many, are matters of evidence. The burden is on the respondent to prove them. Therefore, the Tribunals were not right in concluding that the respondent is using the machine only for self-employment and that, therefore, it is not a commercial purpose. The orders of all Tribunals stand set aside. The matter is remitted back to the District Forum. The District Forum is directed to record the evidence of the parties and dispose of it in accordance with law within a period of six months from the date of the receipt of this order."
16. Rajeev Metal Works and Others v. Mineral & Metal Trading Corporation of India Ltd. (1996) 9 SCC 422, esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "6. Having given our anxious and very careful consideration to the respective contentions, the question emerges whether the appellant firm is a consumer. The word 'consumer' has been defined under Section 2(1)(d)(i) and (ii) thus :
"(d) 'consumer' means any person who, -
(i) 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 goods 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 obtain such goods for resale or for any commercial purpose; or // 18 //
(ii) hires or avails of any services 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 beneficiary of such services other than the person who hires or avails of the services for consideration paid or promised, or partly paid or partly promised, or under any system of deferred payment, when such services are availed of with the approval of the first mentioned person."
7. Clause (i) provides that one 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 goods other than the person who buys such goods for consideration paid or promised or partly paid or partly promise, 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, is a consumer. The admitted case is that this does not apply. The question, therefore, is whether the service of the respondent availed by the appellants is covered under Section 2(1)(d)(ii)? Whether the transaction in the nature of buying the goods for a consideration which has been paid or promised? Whether the transaction in question excludes the person who obtains such goods for resale or for any commercial purpose from the purview of the Act? It is true as contended for the appellants that the definition requires to be interpreted broadly so as to give effect to the legislative intention envisaged under the Act. But when the legislature having defined the term 'consumer' in broader terms, sought to exclude certain transactions from the purview of the Act what could be the meaning that would be assigned to the exclusionary clause, viz., "but does not include a person who obtains such goods for resale or for any commercial purpose". The intention appears to be that when the goods are exchanged between a buyer and the seller for commercial purpose or for resale, the object of the Act appears to be to exclude such commercial transactions from the purview of the Act. Instead, legislature intended to confine the redressal to the services contracted // 19 // or undertaken between the seller and the 'consumer' defined under the Act. It is seen that the appellants admittedly entered their letters of credit with the respondent. The respondent is a statutory authority to act as canalised agency on behalf of the industries to procure required goods on their behalf from the foreign seller and acts in that behalf in terms of the letter of credit and conditions enumerated thereunder. It is seen that the respondent did not undertake any direct responsibility for supply or liability for non-supply of the goods. On the other hand, the appellants had solicited to have the goods supplied to it through the respondent and opened letter of credit in favour of the respondent. After collecting requirement from various industries in the country admittedly a consolidated demand for supply of the required quantity of the G.P. Sheets was indented with foreign sellers so as to procure the required goods for onward supply to the appellant and others. The goods supplied were required for commercial purpose, i.e., for manufacture and resale as finished goods during the course of their commercial business. Under the circumstances, the appellants intended to purchase these goods for commercial purpose, namely to manufacture the tin sheets for resale. It is true that the word 'resale' used in the exclusionary clause of Section 2(1)(d) (i) was used in connection with the purchase of goods defined in the Sale of Goods Act for commercial purpose The ultimate object of the supply of the goods, namely, G.P. sheets to the appellants was manufacture of finished goods for resale. The goods were intended to be used for commercial purpose. Thus, considered, we are of the opinion that the appellants are not consumers by virtue of the exclusionary clause under Section 2(1)(d)(ii). Therefore, they would not come under Section 2(1)(d)(ii) of the Act. Since the object of the supply and purchase of the goods was commercial purpose, it would certainly come within the exclusionary clause of Section 2(1)(d)(ii). Otherwise, if the construction sought to be put up by Mr. Sanghi is given effect to, while foreign sellers are not liable under the Act within the definition of Section 2(1)(d) as they get excluded from the purview of the Act, the canalising agency would be fastened with the liability.
// 20 // Thereby, the definition of the word 'consumer' under Section 2(1)(d)(ii) is not attracted.
8. Consequentially, clause (ii) of Section 2(1)(d) does not apply. Considered from this perspective, we are of the opinion that the appellants are not consumer under Section 2(1)(d)(ii) of the Act. Thereby the complaint would not lie under Section 21 of the Act."
17. M/s Rohit Chemical & Allied Industries Pvt. Ltd. National Research Development Corporation, IV (2013) CPJ 87 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "22. In Laxmi Engineering Works v. P.S.G. Industrial Institute, AIR 1995 SC 1428, it was held :-
"12. Now coming back to the definition of the expression 'consumer' in Section 2(d), a consumer means in so far as is relevant for the purpose of this appeal, (i) a person who buys any goods for consideration; it is immaterial whether the consideration is paid or promised, or partly paid and partly promised, or whether the payment of consideration is deferred; (ii) a person who uses such goods with the approval of the person who buys such goods for consideration;
(iii) but does not include a person who buys such goods for resale or for any commercial purpose. The expression 'resale' is clear enough.
Controversy has, however, arisen with respect to meaning of the expression "commercial purpose". It is also not defined in the Act. In the absence of a definition, we have to go by its ordinary meaning. 'Commercial' denotes "pertaining to commerce" (Chamber's Twentieth Century); it means "connected with, or engaged in commerce; mercantile; having profit as the main aim" (Collins English Dictionary) whereas the word 'commerce' means "financial transactions especially buying and selling of merchandise, on a large scale" (Concise Oxford Dictionary). The National Commission appears to have been taken a consistent view that where a person purchases goods 'with a view to using such goods for carrying on any // 21 // activity on a large scale for the purpose of earning profit', he will not be a 'consumer' within the meaning of Section 2(d)(i) of the Act. Broadly affirming the said view and more particularly, with a view to obviate any confusion - the expression 'large scale' is not a very precise expression - Parliament stepped in and added the explanation to Section 2(1)(d) by Ordinance / Amendment Act, 1993. The explanation excludes certain purposes from the purview of the expression 'commercial purpose' - a case of exception to an exception. Let us elaborate : a person who buys a typewriter or a car and uses them for his personal use is certainly a 'consumer' but a person who buys a typewriter or a car for typing others' work, for consideration or for plying the car as a 'taxi', can be said to be using the typewriter / car for a commercial purpose. The explanation however clarifies that in certain situations, purchase of goods for 'commercial purpose' would not yet take the purchaser out of the definition of expression of expression 'consumer'. If the commercial use is by the purchaser himself for the purpose of earning his livelihood by means of 'self employment', such purchaser of goods is yet a 'consumer'. In the illustration given above, if the purchaser himself works on typewriter or plies the car as a taxi himself, , he does not cease to be a consumer. In other words, if the buyer of goods uses them himself, i.e. by self-employment, for earning his livelihood, it would not be treated as a 'commercial purpose' and he does not cease to be a consumer for the purposes of the Act. The explanation reduces the question, what is a 'commercial purpose', to a question of fact to be decided in the facts of each case. It is not the value of the goods that matters but the purpose to which the goods bought are put to. The several words employed in the explanation, viz., 'uses them by himself ', 'exclusively for the purpose of earning his livelihood ' and 'by means of self-employment' make the intention of Parliament abundantly clear, that the goods bought must be used by the buyer himself by employing himself for earning his livelihood. A few more illustrations would serve to emphasise what we say. A person who purchases an auto-rickshaw to ply it himself on hire for earning his livelihood would be a consumer. Similarly, a purchaser of a truck // 22 // who purchases it for plying it as a public carrier by himself would be a consumer. A person who purchases a lathe machine or other machine to operate it himself for earning his livelihood would be a consumer. (In the above illustrations, if such buyer takes the assistance of one or two persons to assist / help him in operating the vehicle or machinery, he does not cease to be consumer). As against this, a person who purchases an auto-rickshaw, a car or a lathe machine or other machine to be plied or operated exclusively by another person, would not be a consumer. This is necessary limitation flowing from the expressions "used by him" and "by means of self- employment in the explanation. The ambiguity in the meaning of the words "for the purpose of earning his livelihood" is explained and clarified by the other two sets of words".
18- pwafd ifjokfnuh ,oa mlds ifr ds ikl nks ls vf/kd Vªd gS vkSj ifjokfnuh ,oa mldk ifr nksuksa VªkaliksfVZax dk dk;Z djrs gSa vkSj ,slh fLFkfr esa ;g ugha dgk tk ldrk fd ifjokfnuh }kjk vius Lo;a ds thfodksiktZu ;k Lo;a ds fu;kstu ds fy, okgu dz; fd;k gSA QyLo:Ik ifjokfnuh /kkjk&2 ¼1½ ¼Mh½ miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr **miHkksDrk** ugha gS vkSj uk gh ;g fookn **miHkksDrk fookn** gSA ,slh fLFkfr esa ;g ifjokn la/kkj.kh; ugha gSA 19- tgka rd xq.k&nks"k dk laca/k gS] ifjokfnuh ds vuqlkj gh _.k dh jkf'k dks 59 fd'rksa esa vnk;xh djuk Fkk vkSj fd'r ekfld FkkA ifjokfnuh dh vksj ls LVsVesasV vkWQ ,dkÅ.V ¼izn'kZ ih&2½ izLrqr fd;k x;k gS tks fd fnukad&20-05-2016 rd dh vof/k dk gS ftldk fooj.k fuEukuqlkj gS%& // 23 // Shriram Transport Finance Company Ltd.
101-105, 1st Floor, B. wing, Shiv chambers, Sector-11, C.B.D., Belapur, Navi Mumbai-400614 Phone: 40957575/27580171 Fax: 27580176 Website:WWW.stfc.in CUSTOMER DETAILS GUARANTOR DETAILS Name :SUKHRAJ KAUR Name: JAGDEV SINGH Address: Plot No. 78 Address: Gill Transport Carrier Babadeep Singh Nagar Transport Nagar Hathkhoj Supela Bhilai Supela Bhilai, Bhilai, Chhattisgarh Durg, Chhattisgarh India India 490023 490001 Mobile No. 8109111889 Mobile No. 9893072010 ASSET DETAILS Vehicle No. : CG07E4202 Asset Type: MHCV PRIME Model : ASHOK LEYLAND Manufacturing Year: 2010 Description : AL 3116 H-LP I-Summary of Loans for Vehicles No. CG07CA4202
---------------------------------------------------------------------------------------------- No. Type Loan Date Loan Amount Fin.Charges Tenure 1st Inst. Date Last Inst. Da. Fut. PrinStatusPPM Opt. Dt.
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1. Vehicle BHLA10009290005 30/09/2010 1793561.00 59 05/11/2010 05/09/2015 Mutured
2. WCL BHLA10110110004 11/10/2011 37458.00 12 05/11/2011 05/10/2012 Mutured
3. WCL BHLAI0219980017 08/10/2012 2642.00 12 05/11/2012 05/10/2013 Mutured
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20- mDr LVsVesaV vkWQ ,dkÅ.V ¼izn'kZ ih&2½ ds ifj'khyu ls Li"V gS fd ifjoknh dks vafre fd'r dk Hkqxrku fnukad&05-09-2015 rd fd;k tkuk FkkA vukosndx.k dh vksj ls ;g crk;k x;k gS fd ifjokfnuh us vizSy 2012 rd fu;fer Hkqxrku fd;k gS] mlds ckn Hkqxrku djus esa og fu;fer ugha jgh gS ftldh iqf"V LVsVesaV vkWQ ,dkÅ.V ¼izn'kZ ih&2½ ls gksrk gSA LVsVesaV vkWQ ,dkÅ.V ¼izn'kZ ih&2½ ds ifj'khyu ls Li"V gS fd ifjokfnuh }kjk vafre fd'r dk Hkqxrku fnukad&20-05-2016 dks fd;k x;k gS tcfd fu;ekuqlkj jkf'k dk Hkqxrku // 24 // fnukad&05-09-2015 rd gks tkuk pkfg, FkkA bl izdkj ifjokfnuh us yxHkx 08 ekg foyac ls Hkqxrku fd;k gS rFkk izfof"V ds ifj'khyu ls Hkh ,slk izrhr gksrk gS fd ifjokfnuh }kjk ckn ds Hkqxrku djus esa vfu;ferrk cjrh xbZ gS vkSj ,slh fLFkfr esa vukosndx.k dks fu;fer le; ij Hkqxrku ugha djus ds laca/k esa jkf'k ij C;kt ysus dk vf/kdkj gS vkSj pwafd ifjokfnuh }kjk jkf'k dk fu;fer Hkqxrku ugha fd;k x;k gS vkSj blh vk/kkj ij vukosndx.k us 24]889@&¼pkSchl gtkj vkB lkS uoklh :Ik;s½ izkIr fd;k gS vkSj bl izdkj i{kdkjksa ds e/; tks fookn gS og [kkrs ds fuiVkjs (Settlement of Accounts) ls lacaf/kr fookn gS rFkk ifjokfnuh }kjk ,slk dksbZ Hkh rF; ugha yk;k x;k gS ftlls izdV gks fd ifjokfnuh ls vukosndx.k us vuko';d :Ik ls vf/kd jkf'k izkIr fd;k gS vkSj vukifRr izek.k&i= ¼,u- vks- lh-½ iznku ugha dj lsok esa deh fd;k gSA 21- Mohan Co. Pvt. Ltd. Vs. Santosh Yadav, I (2012) CPJ 335 (NC), Eksa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Complex issues of civil nature like issue regarding identity of person and details of actual payment made after the agreement of sale, the impact of provisions of Urban Ceiling Land Act, limitation to seek specific performance, etc., were involved in proceedings. Such issues has to be decided by Civil Court in regular proceedings and not by Consumer Commission in summary proceedings. Impugned order is destitute of legal reasons, proper appreciation of intricacies of issues involved and facts of matter and so, set aside. State Commission must relegated the complainant to Civil Court in view of complex nature of litigation instead of direction execution of sale deed."
// 25 // 22- mlh izdkj Vishal Roadways Vs. Economic Traders (Gujrat) Ltd.
1998 (3) CPR 28 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& **ifjoknh dk izdj.k [kkrs ds fuiVkjs (Settlement of Accounts) ls lacaf/kr gSA blfy, flfoy U;k;ky; esa okn lafLFkr fd;k tkuk gh mfpr ,oa mi;qDr mipkj gSA** 23- mijksDr foospuk ds ifjizs{; esa ifjokfnuh ;g lkfcr djus esa foQy jgh gS fd ifjokfnuh vkSj vukosndx.k ds e/; tks fookn gS og **miHkksDrk fookn** gS rFkk vukosndx.k us ifjokfnuh ls O;kolkf;d dnkpj.k djrs gq, vf/kd jkf'k dh olwyh fd;k gS vkSj jkf'k dh olwyh ,d izdkj ls [kkrs ds fuiVkjs (Settlement of Accounts) ls lacaf/kr fookn gS vkSj bu nksuksa ifjfLFkfr;ksa esa ifjokfnuh dk ifjokn ftyk Qksje ds le{k la/kkj.kh; ugha gSA 24- mijksDr foospuk ds ifjizs{; esa ftyk Qksje }kjk ikfjr vkyksP;
vkns'k iw.kZr% =qfViw.kZ gS tks fof/k dh n`f"V ls fLFkj j[ks tkus ;ksX; ugha gSA 25- vr% [email protected] dh vksj ls izLrqr vihy Lohdkj fd;k tkrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&30 vDVwcj 2017 fujLr fd;k tkrk gSA ifj.kker% ifjokn fujLr fd;k tkrk gSA bl vihy dk O;; i{kdkj viuk&viuk ogu djsaxsA ¼U;k;ewfrZ vkj-,l-'kekZ½ ¼Mh- ds- iksn~nkj½ ¼ujsanz xqIrk½ v/;{k lnL; lnL;
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