S. N. Variava, J. - (1.) These Appeals are directed against the Order of the National Consumer Disputes Redressal Commission dated 21st April, 2003.
(2.) Briefly stated the facts are as follows : 1st Respondent was allotted a house viz. MIG-II/97 at Raddi on 8th October, 1992 for a consideration of Rs. 1,75,866/-. The full amount was paid. On taking possession of the house, he noticed that there were major defects in the construction of the building and material of poor quality had been used. He pointed out the defects, short-comings and construction flaws to the Appellants in various letters. His efforts to get the defects rectified and/or removed met with no success. He therefore filed a complaint before the District Consumer Disputes Redressal Forum, Shimla.
(3.) It must be mentioned that pursuant to the complaint of the 1st Respondent the Appellants had appointed an Architect to visit the place and file a report. The Architect had found that the slab in the drawing room had lifted 6 cms from the centre towards the outer wall. The Architect had also found that the slab in the bedroom had lifted by 4.5 cms towards the outer window wall. The Architect had also found that very poor quality concrete had been used and that the mix could be taken out of the floor with bare fingers. In spite of such glaring defects having been found they had not been rectified by the Appellants.;