PERCY DOCTOR Vs. SONA DEVELOPERS

JUDGEMENT

(1.) THE matter is listed on our today s board for admission hearing.

(2.) THE complainants numbering 11 are flat purchaser of respective flats from the O.P. Builder and they have filed consolidated complaint which is permissible under Section 12 of Consumer Protection Act, 1986 , having identical claims.

(3.) ON page No. 16 of the complaint the complainants have furnished particulars of their respective claims where from it is noticed that consideration of each of the flats involved therein is to the extent of Rs. 4 lakhs. The complainants have approached this Commission on the basis of consolidation of the consideration of the 11 flat purchasers to the extent of Rs. 44 lakhs.