AMARJIT SINGH Vs. HIMMAT SINGH

JUDGEMENT

(1.) Taken up in physical hearing.

(2.) The matter relates to a dispute between the complainant (the respondent herein) and the contractor (the petitioner herein) who had constructed his house.

(3.) The complainant went before the District Forum on 02.11.2011. The District Forum passed its Order dated 12.11.2012 on contest. It arrived at findings of deficiency in service on the part of the contractor, and awarded compensation of Rs. 3,00,000/-, to be made good within one month, failing which it will carry interest at the rate of 9% per annum from the date of institution of the complaint till the date of actual payment, as well as Rs. 10,000/- as cost of litigation.