SANDEEP MARBLES Vs. JAGDEV SINGH

JUDGEMENT

(1.) M /s. Sandeep Marbles, appellant/ opposite party (in short "the appellant") has filed this appeal against the order dated 8.3.2010 passed by the learned District Consumer Disputes Redressal Forum, Faridkot (in short "the District Forum").

(2.) FACTS in brief are that Sh. Jagdev Singh, respondent/complainant (hereinafter called as "the respondent") filed a complaint under Section 12 of the Consumer Protection Act, 1986 (in short, "the Act") against the appellant, making the averments that he started construction of his house in the year 2005 at village Wander Jatana and for the purpose of flooring, he purchased marble from the appellant, measuring 1800 sq.ft. on different dates i.e. 16.3.2005 and 11.4.2007 and the appellant issued the bill and also gave assurance/guarantee of the marble. The respondent paid Rs. 35,000, but the appellant issued the bill for the amount of Rs. 7,222 and Rs. 3,000 only. The appellant committed theft of the excise and the VAT, etc.

(3.) THE flooring of the house of the respondent was done by experienced mason, namely Sh. Gurjant Singh Janta, but after a few days of the flooring, the marble started losing its colour and small holes appeared in the marble fixed in the floor. The appellant supplied the sub -standard marble to the respondent and is guilty of mal -practice and unfair trade practice.