JAGANNATH MANDAL Vs. SANJOY GHOSH

JUDGEMENT

(1.) This present revision petition is filed against the order dated 10.11.2005 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata (n short, 'the State Commission) in SC Case no. 4/A of 2004.

(2.) A perusal of the record shows that the petitioner has not filed the original complaint before the District Consumer Disputes Redressal Forum, Hooghly (in short, 'the District Forum'). Hence, the facts of the case are reproduced from the orders of the District Forum.

(3.) Shri Jagannath Mondal son of late Ramphal Mondal of Hooghly has alleged that Shri Sanjay Ghosh the respondent herein came to an agreement with him orally that Mr Ghosh would complete his two storied residential building at Chinsurah at the cost of Rs.10,45,738/-. It was a turn-key project i.e., Mr Ghosh will have to complete the building with boundary walls, lime terrace, concrete water tank, marbel setting and bath room, toilets all electrical wiring and fitting, roof treatment etc.