TAJINDER KUMAR TANEJA Vs. M/S UNIQUE INVESTMENTS

JUDGEMENT

(1.) These two Appeals Nos. FA/1089/2014 and FA/1090/2014 have been filed by Tajinder Kumar Taneja ("Appellant"/ "Complainant") against M/s. Unique Investments & Ors. ("Respondents"/"Opposite Parties - OPs") challenging the Orders dtd. 1/11/2013 in CC/73/2009 and CC/74/2009 respectively wherein the State Consumer Dispute Redressal Commission, Punjab, Chandigarh ("State Commission") dismissed both the Complaints.

(2.) Since the facts and question of law involved in both Appeals are substantially similar, except for minor variations in the dates, events and cheque numbers, these Appeals are being disposed of by this common Order. Nevertheless, for ease of reference, First Appeal No. 1089 of 2014 is being considered as the lead case, and the facts outlined below are derived from Consumer Complaint No. 73/2009.

(3.) As per the Registry report, there is 209 days delay in filing both the Appeals. In view of the facts and circumstances of the case, the delay is condoned. For convenience, the parties in the case are being referred to as stated in the Consumer Complaint before the State Commission.