- (1.) THIS appeal, under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 16.4.2002 in Complaint No.609/1998 by the District Consumer Disputes Redressal Forum, Raipur (hereinafter called the 'district Forum' for short) whereby the complaint of the appellant herein has been dismissed.
(2.) UNDISPUTABLY the complainant/appellant entered into an agreement with the opposite party/respondent for construction of first floor of his house. The total cost of the construction was agreed to be Rs.2.50 lacs. Written agreement was executed by the parties in the above regard. It is not in dispute that a total sum of Rs.1.50 lacs was paid by the complainant/appellant to the respondent towards cost of construction.
(3.) ACCORDING to the complainant, the respondent did not execute the construction as per agreement and that the work executed by the respondent was only worth Rs.88,000/ - against Rs.1.50 lacs paid by the complainant. The complainant, therefore, prayed that Rs.62,000/ - be directed to be returned by the respondent with interest thereon. The respondent resisted the complaint. According to him other work besides the agreed work of construction was got done from him by the respondent. The complainant has not paid the full amount spent by the respondent in the said construction. It was, therefore, prayed that the complainant was not entitled to any relief.;