TAJJUDDIN Vs. LUXMI KAPOOR

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 10.8.1993 whereby the complaint of the opposite party was allowed.

(2.) The brief facts of the case are that Smt. Luxmi Kapoor had given a Thekha to the appellant for the construction of the house. The appellant constructed the house but with certain defects. The roof was leaking. It was not properly laid down. It has again to be reconstructed. It was alleged that the complainant will have to spend a sum of Rs.6,072/- for the re-construction of the roof. It was further alleged that the floor was not properly constructed, white cement was not used and for its re-construction a sum of Rs.11,504/- were to be spent. It was alleged that for bringing the house up to standard a sum of Rs.80,976/- has to be spent by the complainant.

(3.) The opposite party filed objections and alleged that the complainant is not a consumer. Her materials were properly used and the house has been constructed and there is no deficiency in the service of the contractor.