N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complainant has approached the District Forum under the following circumstances: The complainant has entered into an agreement with the opposite party for the completion of construction of the house, wherein, rates and total extent of construction have been indicated, apart from the nature of the constructions. According to the complainant, there are several defects in the construction including the change of the construction of the staircase and hence there is a deficiency in service on the part of the opposite party. Accordingly, the complaint is filed seeking the relief as stated therein.
(3.) The opposite party resisted the complaint by contending that the construction is carried out as per the specifications and there is no violation whatsoever and even the alleged violation with regard to the construction of the stair case on a particular direction cannot be made as against the opposite party, since, in the agreement the location of the staircase is not indicated.;