JUDGEMENT
K.SAMPATH, J. -
(1.) The complainants in COP No.195/98 on the file of the District Consumer
Disputes Redressal Forum, Coimbatore are the appellants herein. Their
case was as follows :- They had entered into an arrangement with the
opposite parties to supply and fix superior quality mosaic tiles in green
colour for their building and had paid Rs.46,100/- between 19/9/1996 and
19/2/1997 ; that in May, June 1997 the opposite party fixed and laid
green colour mosaic tiles. Even during the laying the colour began to
fade and this was due to bad quality of the tiles. This was brought to
the notice of the opposite party. They accepted that there was
manufacturing defect due to defective oxide in the tiles; that there was
error or mistake in laying and doing polishing and agreed to replace them
with fresh tiles at their cost. This they did not do. The cost of
construction of the whole building was Rs.10 lakhs. Since the mosaic
tiles were not of good quality and were irksome, the family people were
not prepared to live or reside in the house. The conduct of the opposite
party amounted to deficiency in service causing mental agony etc. There
was a notice issued on 5/2/98. A reply was sent by the opposite party
containing untenable contentions. In these circumstances, the complaint
came to be filed for a direction to the opposite party to remove the
mosaic tiles fixed and fix high quality green colour mosaic tiles at
their cost and to pay Rs.2 lakhs as compensation for mental agony besides
costs of the complaint.
(2.) The opposite parties contested the complaint contending inter-alia as
follows: - The mosaic tiles supplied were of good quality. The opposite
parties never accepted the stand of the complainants that due to
defective oxide in the process of manufacturing the mosaic tiles were of
inferior quality which resulted in change of colour. The opposite parties
had supplied high quality mosaic tiles. If as contended by the
complainants the mosaic supplied was of very poor quality, they would not
have made part payments. One year after the laying the complainants had
come forward with false and frivolous allegations. Even conceding that
the complainants case was true, it would be only because of the
complainants mismanagement of the mosaic flooring. The mosaic tiles
had no colour changing character and only if low quality cleaning
chemicals were used for cleaning the mosaic tiles in daily use which
would have resulted in such a problem. Only very few tiles in the kitchen
room, pathway of one room and the balcony were affected and that too by
the complainants mismanagement. The complaint was liable to be
dismissed.
(3.) Before the District Forum on the side of the complainants Exs.A-1 to
A-12 were marked while on the side of the opposite parties no document
was marked. There was an Advocate Commissioner appointed who inspected
the property and submitted a report along with a plan which were marked
as Exs.C-1 and C-2.;
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