JOGINDER PAL Vs. GUJRAT AMBUJA

JUDGEMENT

(1.) THIS appeal by complainant is directed against the order dated 4.9.2009 passed by District Consumer Forum -I, U.T. Chandigarh whereby his complaint bearing No. 835 of 2009 was dismissed.

(2.) THE parties hereinafter shall be referred to as per their status before the District Consumer Forum.

(3.) IN nutshell, the facts as set out in the complaint are that the complainant with a view to raise construction on his dwelling unit had purchased 85 bags of Ambuja cement from OP No. 3. He used the said cement in constructing one room and kitchen at the first floor of his dwelling unit and due precautions with regard to quality of material and skilled labour were taken at the time of raising construction. However, the complainant noticed that soon after the construction many cracks developed in the entire building including the side wall room ceiling and even on the top roof. The matter was then brought to the notice of OPs, who appointed an engineer. The said engineer inspected the entire building but did not give any satisfactory reply for the redressal of the grievance of the complainant. It was alleged that the cracks in the entire building of the complainant developed because of sub -standard quality of the cement sold by OPs, Which not only caused him great mental tension, physical harassment but also heavy financial loss.