Judgment
1. The appellants were enrolled as members of Respondent 1, Alaknanda Cooperative Group Housing Society Ltd. They applied for ‘A’ type flats, which were being constructed by Respondent 1. They are said to have deposited the instalments of price between 10-12-1995 and 15-12-2003.
2. The details of the amounts deposited by the appellants are as under:
1. Virender Jain Rs 1,96,000 2. Sudesh Kumar Jain Rs 1,96,100 3. Pankaj Jain Rs 2,96,110 4. Nitin Jain Rs 1,96,100 5. Sudershan Kumar Jain Rs 2,96,100
3. By letters dated 9-2-2004, Respondent 1 returned the amount deposited by the appellants and indirectly terminated their membership on the ground that they had failed to deposit the instalments of the first and the second stage of construction as also the instalment of the cost of land allotted by HUDA. For the sake of reference, the letter sent by Respondent 1 to appellant Virender Jain is reproduced below:
“The Alaknanda Cooperative Group Housing Society, Gurgaon
Plot No. GH-45, Sector 56,
Gurgaon 122002
Ref. No. 7115 Regd. Dated: 9-2-2004
Mr Virender Jain
Sub.: Refund of payment due to persistent default.
The following payments had been demanded by the Society from time to time
(a) 1st construction instalment due on 15-7-2003 Rs 1,00,000 (b) 2nd construction instalment due on 15-7-2003 Rs 1,00,000 (c) Instalment of HUDA land cost due on 15-10-2003 Rs 42,000
But, the abovementioned payments have not yet been received from you by the Society in spite of reminders issued from time to time as indicated in our last Office Letter No. 6878-97 dated 28-12-2003. Further, no communication/representation has been received from you.
The matter was brought to the notice of the Managing Committee. The Managing Committee, in its meeting held on 11-1-2004 has taken a very serious view of your non-compliance and non-response and presumed that you are not interested in the housing project of the Society.
In view of the above, your contribution along with the share money, as per details given below is sent herewith vide Cheque No. 331971 dated 1-2-2004 for Rs 1,82,350.
(a) Share money 100 (b) Contribution 1,95,900 1,96,000
Less instalment on dues of Rs 84,000 of HUDA. Land cost instalment @ 15% p.a from January 2003 to January 2004 (3 months)
(−) 13,650.00 1,82,350”
4. The appellants challenged the aforesaid action of Respondent 1 by filing complaints under Section 12 of the Consumer Protection Act, 1986 (for short “the Act”) and prayed that Respondent 1 may be directed to restore their membership and issue necessary share certificates after receiving the balance cost. They further prayed for award of damages to the tune of Rs 50,000 in each case.
5. On notice, Respondent 1 filed applications under Section 13 of the Act and challenged the jurisdiction of the District Consumer Disputes Redressal Forum, Gurgaon (for short “the District Forum”) to entertain the complaints. Respondent 1 claimed that the complaints were not maintainable because the appellants do not fall within the definition of “consumer”. Respondent 1 also pleaded that the Haryana Cooperative Societies Act, 1984 (hereinafter referred to as “the Cooperative Societies Act”) is a special statute vis-à-vis the Act and the only remedy available to the appellants in the matter of termination of their membership and/or refund of the entire amount deposited by them was to file a petition under the Cooperative Societies Act.
6. By separate orders dated 16-6-2006, the District Forum overruled the objections raised by Respondent 1. The relevant portion of the order passed in Virender Jain is extracted below:
“The remedy provided under the Act is an additional remedy it is not in derogation to remedy provided under the other Acts. It is the choice of the complainant either to avail the remedy under the Consumer Protection Act or any other applicable (sic). In coming to our above conclusion we are guided by Thirumurugan Coop. Agricultural Credit Society v. M. Lalitha (2004) 1 SCC 305, AIR 2004 SC 448 wherein it is held so. The respondent has also relied upon the case law stated to have been reported in B.K Prabha v. Kendriya Upadyarasanga (2004) 1 CPJ 127, (2004) 2 CLT 304 (NC) wherein it is held that merely becoming a member of the Society does not amount to hiring of services of the respondent by the complainant and the dispute does not fall within the definition of the consumer. The above citation has been referred from the subject index only, detailed judgment has not been supplied by the respondent. Besides this, the citation relied upon by the complainant is of the Apex Court, the same, therefore, is of binding nature on all other courts, judicial as well as quasi-judicial.”
However, the District Forum did not find merit in the grievance made by the appellants and dismissed the complaints vide orders dated 17-11-2006 by observing that there was no deficiency in service on the part of Respondent 1.
7. The appeals and the revisions filed by the appellants under Sections 17 and 21 of the Act were dismissed by the State Commission and the National Commission Revision Petition No. 4209 of 2008 respectively solely on the ground that the appellants cannot be treated as consumer within the meaning of Section 2(1)(d) of the Act.
8. Shri S.B Sanyal, Senior Advocate appearing for the appellants relied upon the judgment of this Court in LDA v. M.K Gupta (1994) 1 SCC 243 and argued that the impugned order as also the orders passed by the State Commission are liable to be set aside because the view expressed by the two consumer forums on the issue of maintainability of the complaints is ex facie erroneous and is contrary to the law laid down by this Court. Shri Neeraj Kumar Jain, Senior Advocate appearing for Respondent 1 supported the impugned order Revision Petition No. 4209 of 2008 and argued that the appellants cannot be treated as a consumer because Respondent 1 was not providing any service to them.
9. We have considered the respective arguments. Section 2(1)(d) of the Act, which defines the term “consumer” reads as under:
“2. (1)(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 obtains such goods for resale or for any commercial purpose; or
(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 and partly promised, or under any system of deferred payment, when such services are availed of with the approval of the first mentioned person but does not include a person who avails of such services for commercial purpose.
Explanation.—For the purposes of this clause, ‘commercial purpose’ does not include use by a person of goods bought and used by him and services availed by him exclusively for the purposes of earning his livelihood by means of self-employment;”
10. The abovequoted definition was interpreted by this Court in M.K Gupta case (1994) 1 SCC 243. After analysing the definition of “consumer”, this Court observed:
“6. The provisions in the Acts, namely, Lucknow Development Act, Delhi Development Act or Bangalore Development Act clearly provide for preparing plan, development of land, and framing of scheme, etc. Therefore if such authority undertakes to construct building or allot houses or building sites to citizens of the State either as amenity or as benefit then it amounts to rendering of service and will be covered in the expression ‘service made available to potential users’. A person who applies for allotment of a building site or for a flat constructed by the development authority or enters into an agreement with a builder or a contractor is a potential user and nature of transaction is covered in the expression ‘service of any description’. It further indicates that the definition is not exhaustive. The inclusive clause succeeded in widening its scope but not exhausting the services which could be covered in earlier part. So any service except when it is free of charge or under a constraint of personal service is included in it. Since housing activity is a service it was covered in the clause as it stood before 1993.”
(emphasis supplied)
11. The ratio of the aforementioned judgment was reiterated in Chandigarh Housing Board v. Avtar Singh (2010) 10 SCC 194. The questions considered in that case were whether members of the cooperative house building societies, who would have been benefited by allotment of land under the scheme framed by the Chandigarh Administration could be treated as “consumer” within the meaning of Section 2(1)(d) and whether the District Forum had the jurisdiction to entertain the complaints filed by them for refund of 10% earnest money forfeited by the Chandigarh Housing Board. After noticing the relevant passages from the judgment in M.K Gupta case (1994) 1 SCC 243, this Court observed: (Avtar Singh case (2010) 10 SCC 194)“41
. From what we have noted above, it is crystal clear that even though the 1991 Scheme was ostensibly framed for allotment of land to the Societies for construction of multi-storeyed structures (dwelling units/flats) for their members, but the provisions contained therein not only regulated the relationship of the Societies with their members, but also made them jointly and severally responsible for payment of the earnest money, etc. The Finance Secretary and the Board issued directions from time to time for payment of the earnest money and interest by the members of the Societies. If the Scheme had nothing to do with the members of the Societies, then it would not have contained provisions to regulate their eligibility and entitlement to get dwelling units to be constructed on the land allotted by the Board and made them jointly and severally responsible for payment of the premium, etc. and the Finance Secretary would not have issued directions vide Memos dated 9-6-1993 and 9-3-2000 in the matter of refund of earnest money and interest. The Board too would not have entertained the request made by the members of the Societies for refund of the earnest money and remitted the amount to the Societies after deducting 10%.
42. Thus, even though no formal contract had been entered into between the Chandigarh Administration and the Board on the one hand and the members of the Societies on the other hand, the former exercised sufficient degree of control over the latter. By making applications for allotment of land, the Societies will be deemed to have hired or availed the services of the Chandigarh Administration and the Board in relation to housing construction as elucidated and explained in M.K Gupta case4 and Balbir Singh case6. If the Scheme had been faithfully implemented and land had been allotted to the Societies, their members would have been the actual and real beneficiaries. Therefore, they were certainly covered by the definition of ‘consumer’ under Section 2(1)(d)(ii), the second part of which includes any beneficiary of the services hired or availed for consideration which has been paid or promised or partly paid and partly promised. As a sequel to this, it must be held that the members of the Societies had every right to complain against illegal, arbitrary and unjustified forfeiture of 10% earnest money and non-refund of 18% interest and the District Consumer Forum did not commit any jurisdictional error by entertaining the complaints.”
(emphasis supplied)
12. In view of the abovenoted judgments, it must be held that the appellants, who had deposited the instalments of price for the flats being constructed by Respondent 1 are covered by the definition of “consumer” contained in Section 2(1)(d) of the Act and the contrary view expressed by the National Commission in B.K Prabha v. Kendriya Upadyarasanga (2004) 1 CPJ 127, (2004) 2 CLT 304 (NC), which has been reiterated in the impugned order Revision Petition No. 4209 of 2008 is not correct.
13. The other question which needs to be considered is whether the District Forum should not have entertained the complaints filed by the appellants and directed them to avail the statutory remedies available under the Cooperative Societies Act. Shri Neeraj Jain vehemently argued that the forums constituted under the Act cannot grant relief to the appellants because the action taken by Respondent 1 was approved by the authorities constituted under the Cooperative Societies Act, who were not impleaded as parties in the complaints.
14. In our view, there is no merit in the submission of the learned Senior Counsel. In the complaints filed by them, the appellants had primarily challenged the action of Respondent 1 to refund the amounts deposited by them and thereby extinguished their entitlement to get the flats. Therefore, the mere fact that the action taken by Respondent 1 was approved by the Assistant Registrar, Cooperative Societies and higher authorities, cannot deprive the appellants of their legitimate right to seek remedy under the Act, which is in addition to the other remedies available to them under the Cooperative Societies Act. Law on this issue must be treated as settled by the judgments of this Court in Thirumurugan Coop. Agricultural Credit Society v. M. Lalitha (2004) 1 SCC 305, AIR 2004 SC 448, Kishore Lal v. Chairman, Employees' State Insurance Corpn. (2007) 4 SCC 579 and National Seeds Corpn. Ltd. v. M. Madhusudhan Reddy (2012) 2 SCC 506.
15. In the last mentioned judgment, National Seeds Corpn. case (2012) 2 SCC 506, this Court referred to the earlier judgments in Fair Air Engineers (P) Ltd. v. N.K Modi (1996) 6 SCC 385, Thirumurugan Coop. Agricultural Credit Society v. M. Lalitha (2004) 1 SCC 305, AIR 2004 SC 448, Skypak Couriers Ltd. v. Tata Chemicals Ltd. . (2000) 5 SCC 294 and Trans Mediterranean Airways v. Universal Exports (2011) 10 SCC 316 and held that the remedy available under the Act is in addition to the remedies available under other statutes and the availability of alternative remedies is not a bar to the entertaining of a complaint filed under the Act.
16. In the result, the appeals are allowed, the impugned order Revision Petition No. 4209 of 2008 as also the orders passed by the State Commission are set aside and the matters are remanded to the State Commission with the direction that it shall decide the appeals filed by the appellants on merits after giving opportunities of hearing to the parties.
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