SUDESH RAJ DHAWAN Vs. AGGARWAL MARBLE HOUSE

JUDGEMENT

(1.) This appeal preferred by the partially successful consumer-complainant primarily seeks the enhancement of the compensation amount of Rs.1000/- granted by the District Forum, Ambala. It is, therefore, unnecessary to delve deeply into the facts and the merits.

(2.) Suffice it to mention that the appellant had purchased marble from the respondent concern for laying the flooring of the bath-rooms in his house. It was his case that on use the marble was found to be of inferior quality and there were many holes in its surface and it did not give any shine even after the final grinding and polishing. The complainant obtained the opinion of a civil engineer who whilst giving the same inter-alia stated that the sample of the marble slabs may be sent to some laboratory to get a report for its strength and quality as required. A claim to the tune of Rs.18,000/- for the cost of the marble, its laying and physical and mental torture was raised.

(3.) In defending the complaint, the respondent took up the firm plea that the marble was purchased after due checking and inspection by the complainant from his shop and no assurance about its quality etc. either written or verbal was given. The report of the civil engineer was assailed and allegations of cantankerousness were raised against the complainant.