- (1.) THIS is an appeal filed under Section 15 of Consumer Protection Act, 1986, feeling aggrieved by the order dated4.6.2008, passed in Complaint Case No. 113/07, by District Forum, Rajnandgaon, whereby appellant was directed to pay Rs. 10,100 to the respondent -complainant, by way of compensation on account of deficiency in service, committedbyhim in constructing house of the respondent.
(2.) UNDISPUTEDLY , a contract for construction of house, was given by the respondent -complainant to the present appellant for Rs. 81,000 and as per terms of the contract, the house was to be constructed within a stipulated period.
(3.) THE grievance of complainant before District Forum was that construction was not completed by the appellant/O.P. within stipulated period, and the work was left unfinished. The construction which was carried out by appellant was also of inferior quality, and there were many crakes in the roof and walls of the house, which was noticed after rainy season when, rain water started coming inside the house through such cracks. Then the rapairing and unfinished work was got completed by giving contract to another contractor, and damages were demanded from appellant/OP for unfinished work as well as for poor quality of construction work by the appellant, and thereby committing deficiency in service. P. in his written versionbefore District Forum, has submitted that the work was completed as per agreement, but full amount was not paid by the complainant to the appellant/O.P. Ithasbeen also stated that there was no contract for construction of boundary wall and Rs. 1,100 were remained to be paid by the complainant to the appellant/OP. Just to save money and to give trouble, she filed complaint, for which compensatory cost has also been demanded.;