SHRI GANESH FURNITURE WORKS Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS appeal is directed against the order November 23rd, 2012 passed by District Consumer Disputes Redressal Forum (for short District Forum), Sirsa, whereby the appellant -opposite party was proceeded exparte and order dated November 19th, 2013, whereby the complaint filed by complainant was accepted. For facilitation, the operative part of the order is as under:

(2.) THE respondent filed complaint under Section 12 of the Consumer Protection Act, 1986 alleging that the wood used by the appellant in the work done, was of inferior quality, due to which the wooden doors frames, etc. cracked within seven months. He sought refund of Rs. 2,12,000 along with interest at the rate of 18% per annum from the date of receipt of the total amount till its realization, Rs. 50,000 for mental agony, harassment and Rs. 5,500 as litigation expenses.

(3.) HAVING considered the evidence produced by the respondent -complainant, the District Forum allowed complaint and issued direction to the appellant as noticed in the opening paragraph of this order.