DEEPA ENTERPRISES Vs. ATMARAM SAKHARAM NADKARNI

JUDGEMENT

(1.) The Revision Petitioner / M/s. Deepa Enterprises was listed as O.P.1 in the proceedings before the Consumer Dispute4s Redressal Forum, Sindhudurg. The District Forum allowed the complaint of the respondent/complainant Atmaram Sakharam Nadkarni and some others with a direction to the RP/OP to complete the balance of work. It also awarded compensation and cost. The appeal of the RP/OP has been dismissed by the Maharashtra State Consumer Disputes Redressal Commission in FA No. AA/99/2455 and the appeal filed by the Respondent / Complainant for enhancement of compensation has been allowed. The Commission has awarded compensation of Rs. 4,00,000/- and cost of Rs. 50,000/-. Hence the Revision petition.

(2.) The matter arose out of erection of Drip Irrigation System by the petitioner. The case of the complainant was the work had been completed in about 75% of the area. This has been accepted by both the fora below. On the question of deficiency of service the District Forum has observed:

(3.) In the appeal filed by the RP/OP, challenging the above finding of the District Forum, the State Commission went into greater details of the extent of completion of the work and observed that :