A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party claiming to rectify the various defects in the building and to pay Rs.7,61,879.18 estimated costs of repair and defects, Rs.3 lakhs for deficiency of deficiency in construction, Rs.4 lakhs as compensation for mental agony and to pay Rs.50,000/- as costs.
(3.) The complainant entrusted the construction of his residential building for the payment of Rs.17,95,000/- by consent letter dated 09.05.2002. The complainant paid Rs.21,77,854/- and taken possession in June 2003 and found that the building was constructed with sub-standard materials and developing cracks all over the wall, wood used was also of poor quality and the opposite party failed to rectify the defects in spite of letters given by the complainant on 20.06.2003 and thereby the complainant got the building inspected by a qualified Engineer, who inspected and surveyed the damage due to poor construction, usage of sub-standard materials and other defects, to the value of Rs.7,61,879.18 and thereby the complainant has come forward with this consumer case, claiming the reliefs as above.;