DILIP LALCHAND BACHHAV ROW Vs. PRAKASH KHANDERAO GHADGE

JUDGEMENT

(1.) THESE appeals Nos.936, 937, 938, 940, 941, 950 and 951/2010 are disposed of by common order since they involved common question of law based upon common facts.

(2.) APPELLANTS /org. complainants in their respective consumer complaints purchased a plot from the Layout as per their Sale Deed. It is allegation of the complainants that the seller, as per the Sale Deed, division of plot was not bifurcated and mutated in their name in the 7/12 Extract. Consumer complaints were filed accordingly and same stood dismissed and feeling aggrieved thereby, these appeals are filed.

(3.) LOOKING to the nature of the transaction, it is a simple transaction to purchase immovable property i.e. plot or land. Obligation in respect of effecting division of the property and mutation has nothing to do with the housing construction. Therefore, basically, it is not a consumer complaint and appellants/org. complainants are not consumers within meaning of Consumer Protection Act, 1986.