ZILA MIRZAPUR Vs. NATIONAL DRIVING COMPANY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.8.1998 passed by District Consumer Forum, Sonebhadra in Complaint Case No.355/1998. The facts of the case stated in brief are that the complainant entered into an agreement with the opposite party No.3 for repair of a Dam in which a sum of Rs.3,46,700/- has been spent by the complainant. No payment has been made to the complainant by the opposite party No.3.

(2.) The opposite party filed written version alleging therein that the complainant has not done the repair work satisfactorily and the seepage of water is still there. The complainant was asked to stop this seepage.

(3.) The parties led evidence before the District Forum in support of their respective contentions. The learned District Forum after considering the case of the parties, came to the conclusion that the complainant is entitled to the amount claimed for.