- (1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 ( the Act ) directed against the order passed by the District Consumer Forum, Bilaspur (hereinafter referred to as the "District Forum" for brevity) on 6.6.2006 in complaint No. 64/2002.
(2.) THE District Forum allowing the complaint has directed the O.P. 1 to pay Rs. 30,000 as compensation with interest at 9% per annum from the date of complaint and Rs. 1,000 as cost of the complaint to the complainant.
(3.) COMPLAINANT has averred that the O.P. 1 is a coloniser builder and developer who developed Geetanjli Nagar, Phase II. Complainant contacted the O.P. 1 regarding the colony and construction of a house. Complainant was informed through a brochure that the O.P. 1 will provide wide, WBM road, and drains, community water supply and also instal a transformer. It is averred that the complainant also paid the necessary amount towards cost of land and construction. It is alleged that the O.P. 1 provided a road with a width of only 20 feet as against 25 feet as shown in the sale deed. Necessary electrical installation and transformer also was not provided and, therefore, the complainant had to obtain a temporary electric connection entailing billing at much higher rates. It is prayed that the O.P. 1 was deficient in service in not providing community water supply, transformer and a narrow 20 feet wide road as against a 25 feet wide road as promised and, therefore, a compensation of Rs. 83,300 be awarded.;