SANTI NATH SARKAR Vs. ASIT MAITY

JUDGEMENT

(1.) Vide Order dated 3.12.2002 the Forum awarded a sum of Rs.500.00 as compensation in favour of the complainant with the direction to the opposite to pay the same within one month from the date of the order. Aggrieved by this order the complainant has appealed. He submits that the amount of compensation is too inadequate. So he prays for enhancement of the amount of compensation.

(2.) The complainant alleges unfair trade practice on the part of the opposite party. He purchased two coils of PVC pipe for concealed wiring for a sum of Rs.945.00 from the shop of the opposite party on 28.5.2001 and 11.11.2001. The said pipe was laid in the roof and some portion of it was hanging by the walls leading to switchboard. During the inner plaster he noticed that the PVC pipe broke off from the roof dislodging the concealed wiring. He brought it to the notice of the opposite party but to no effect. So he approached the Forum seeking compensation of Rupees one lac for supplying inferior quality of PVC pipe.

(3.) The opposite party contested the case by filing a written version wherein the allegation of supplying inferior quality of PVC pipe was denied. According to him the quality of PVC pipe was according to the equivalent price prevalent at the relevant time. So, he prayed for the dismissal of the case.