SUBASH KUMAR JAIN Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) THE District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) has decided a bunch of five consumer complaints bearing Nos. 978 to 982 all of 2002 vide impugned judgment and order dated 7.6.2004 passed in main Complaint Case No. 976 of 2002. All the complaints have been dismissed on the ground that the matter of pricing policy is not a consumer dispute.

(2.) FEELING aggrieved, all the complainants have filed separate first appeals bearing Nos. 79 to 83 all of 2005 against the said order of the District Forum. Upon issuance of notice Mr. Jagdish Marwaha, Advocate appeared for the Chandigarh Housing Board (for short hereinafter to be referred as CHB)/respondent. The records of the complaint cases were summoned and received.

(3.) AFTER hearing the learned Counsel for the appellants Mr. S.P. Thukral, Advocate and going through the impugned judgment and order as also the learned Counsel appearing for the respondent, we find that after noting down the pleadings of the parties and mentioning the rival submissions made before the District Forum including the citation of case laws and without recording the finding of fact on the dispute raised before the District Forum, the District Forum held in the last but one paragraph as under :