A.K.ANNAMALAI, J. - (1.) Unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming for direction to pay Rs.3,00,000/- for deficiency of service and incomplete work of the construction and Rs.2,000/- towards costs and to cancel the agreement for the construction from the opposite party and to permit the complainant to complete the work through some other contractor and for the unfair trade practice Rs.50,000/- as compensation.
(3.) Before the District Forum the opposite party failed to appear and thereby after setting exparte of the opposite party the District Forum on the basis of materials placed before it and on the basis of Advocate Commissioner?s Report Exhibit C1 allowed the complaint and permitted the complainant to undertake construction of the incomplete remaining work through any other engineer/building contractor of his choice and the opposite party was restrained from in any manner interfering disturbing the construction work to be carried out by the 1st complainant otherwise then by due process of law. Further the opposite party is directed to pay a sum of Rs.2,000/- as compensation for mental agony and Rs.1,000/- as costs.;