THANKACHAN Vs. R D PANICKER

JUDGEMENT

(1.) This appeal has been filed by the opposite party against the order of the District Forum, Kottayam in O. P No.372/1997.

(2.) Briefly the facts are that the complainant, entrusted the work of frunishing his house which included fixing of ceramic tiles, wash basins, comodes, etc. with the opposite party who undertook to complete the work within one month from April, 1996. But, he failed to complete the work within the period and the careless manner of work made the bathrooms unsuitable for use.

(3.) Opposite party entered appearance and filed version claiming that the works were carried out by him and other labourers on daily wages basis and due to the non-payment of arrear wages they had to discontinue the work.