M.THANIKACHALAM, J. - (1.) The complainants/appellants, despite the fact, the case was not contested by the opposite party, failed to succeed before the District Forum, resulting this appeal.
(2.) The complainants have entered into an agreement with the opposite party for construction of a house, in their property. The opposite parties had not completed the construction work, as per the terms and conditions of the agreement, resulting issuance of notice, for the shortcomings in the construction, within the span of 5 months. Thus cataloging the defects available in the building, filed the consumer complaint, seeking a sum of Rs.2,50,000/- to complete the unfinished work, as well another sum of Rs.2 lakhs, causing inordinate delay, in addition to recovery of a sum of Rs.1 lakh, with cost.
(3.) The opposite party, denying the averments, though filed written version, contending that there has been no deficiency of service on their part, failed to file proof affidavit, as mandated.;