JAIN IRRIGATION SYSTEM LTD Vs. RANJIT SINGH JAMWAL

JUDGEMENT

(1.) APPELLANTS are aggrieved by the order dated 21.11.2011, of learned District Consumer Disputes Redressal Forum, Kangra at Dharamshala, whereby a complaint, under Section 12 of the Consumer Protection Act, 1986, filed against them, by respondent Ranjit Singh, has been allowed and they have been ordered to complete the construction of poly -house within 30 days and also to pay Rs.20,000/ - as compensation for actual damage caused to baby plants, Rs.10,000/ - on account of compensation for mental pain, harassment, inconvenience etc. and Rs.5,000/ -, as litigation expenses.

(2.) RESPONDENT Ranjit Singh, in accordance with a scheme of Dep\ment of Agriculture of Himachal Pradesh, wanted to construct a poly house. He submitted project report to the department concerned. His project was approved and the appellants, who were one of the selected agencies, for execution of the scheme, were required by the department to construct the poly -house for the respondent, who thereafter paid a sum of Rs.43,250/ - to the appellants, in accordance with the scheme.

(3.) APPELLANTS contested the complaint and pleaded that the site for construction of poly -house had been made available by the respondent much after the execution of the agreement, due to which construction started late. Also, it was stated that the site, which was handed over, was joint of the respondent and his brothers, with regard to which a civil suit had been filed against the respondent by his brothers, and this litigation was another reason for delay in the completion of construction.