AIR 1999 SUPREME COURT 3665 ::1999 AIR SCW 3690 ::1999 (7) ADSC 918 ::2000 (1) UJ (SC) 503 ::2000 UJ(SC) 1 503 ::(2000) 2 CivLJ 712 ::1999 (8) SCC 588 ::(1999) 5 Scale 480 ::2000 (1) All CJ 369 ::(1999) 3 AndhWR 142 ::1999 (4) All WC 2765 ::2000 (1) BLJ 352 ::1999 (3) CPR 50 ::1999 (3) CPJ 3 ::2000 (2) MadLW 124 ::2000 (1) LandLR 179 ::(1999) 37 All LR 330 ::1999 (4) LRI 791 ::(1999) 8 Supreme 10 ::(1999) 6 AndhLD 34 ::(1999) 6 JT 592 (SC) ::1999 (9) SRJ 374

Supreme Court Of India

Hon'ble Judge(s): S. Saghir Ahmad, D. P. Wadhwa , JJ

Consumer Protection Act (68 of 1986) , S.2(g)— "Deficiency" in service - Housing construction - Claim by complainant, a housing society that there was short- fall in constructed area - However, material on record showing that building was constructed by builder as per sanctioned plan - Each flat has area as given in agreement - Under agreement complainant had agreed not to raise any dispute as to saleable area - Report of architect submitted by complainant was bereft of particulars - Held, complainant's claim was liable to be rejected as there was no "deficiency in service". (Para 5 6)