AIROnline 2021 SC 143

Supreme Court Of India

Hon'ble Judge(s): Dhananjaya Y. Chandrachud, M. R. Shah , JJ

(A) Consumer Protection Act (68 of 1986) , S.21— Consumer Protection Act (35 of 2019) , S.107, S.24— General Clauses Act (10 of 1897) , S.6— Consumer complaint - Repeal and savings - Pecuniary jurisdiction of fora, after enforcement of Act of 2019 - Consumer complaints filed before coming into effect of Consumer Protection Act, 2019, should continue in fora in which they were filed as per pecuniary jurisdiction under previous Consumer Protection Act of 1986. (Para 71) Consumer case was instituted under provisions of the erstwhile legislation, Consumer Protection Act 1986 . The National Consumer Disputes Redressal Commission (NCDRC) dismissed consumer case on ground that after the enforcement of the Act of 2019, its pecuniary jurisdiction has been enhanced from rupees one crore to rupees ten crores. Complainant paid amount of Rs. 53.84 lacs for residential unit in a real-estate project . Total consideration was fixed at Rs.56.45 lacs and possession was intended to be conveyed within a period of 42 months from execution of the agreement of the provisional allotment letter. On 13 June 2017 and 27 April 2020, the complainant sought a refund of the consideration together with interest at 18 per cent. Section 6 of the General Clauses Act provides governing principles with regard t....