STATE OF UTTAR PRADESH Vs. DHARAMPAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 22.4.1992 passed by District Consumer Forum, Lakhimpur Kheri in Complaint Case No.53/91.

(2.) The facts of the case stated in brief are that the complainant took a contract from the opposite party, Superintendent Engineer for laying down the Kharanja on an area of 3300 square metres. An agreement was entered into between them on 18.6.1989. The complainant to get a sum of Rs.1,20,450/- on completion of the contract. The complainant completed the work and requested for payment of the amount but the same was not paid and only a sum of Rs.57,213.76 was paid.

(3.) In the written version the opposite party has alleged that the complainant was to get a sum of Rs.1,20,450/- after the completion of the entire work but the complainant did not complete the entire work. He only completed the laying of brick soiling in an area of 1561.40 square metres. The complainant was informed about this fact.