R.SREENADHA REDDY Vs. T.DURGA PRASAD

JUDGEMENT

(1.) APPELLANT is the unsuccessful complainant.

(2.) THE case of the complainant in brief is that he is a resident of Chittoor town. He engaged services of the respondent for laying floor and paid Rs. 19,000 in all. However, he did not fix Bethamcherla stones as agreed. On that, he issued a notice on 5.10.2005 directing him to fix the stones, but he did not comply though notice was served on him. Therefore, he got the tiles fixed by spending an amount of Rs. 19,000. Therefore, he filed the complaint claiming the amount together with compensation and costs.

(3.) THE opposite party filed counter resisting the case. He stated that he received Rs. 15,000 for laying tiles and in fact he laid Bethamcherla stones. As against an amount of Rs. 37,200, he received only Rs. 15,000. The complainant had to pay the balance Rs. 22,200. In fact he purchased the said stones from New Ravi Sankar Stones and Minerals, Bethamcherla under invoice, way bill and form -E (Transit Pass). He completed the work with the help of a polish cutter by name Gopal. Despite his repeated requests, the complainant did not pay the amount. In order to get over the payment, he filed the complaint.