PARESH DAS Vs. U.K. SINGH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The present revision petition has been filed against the order dated 06.04.2023 of the State Consumer Disputes Redressal Commission Uttar Pradesh passed in first appeal No.2228/2021 whereby the appeal filed by the petitioner was dismissed.

(3.) The complainants/respondents gave a contract to the petitioner for construction of a flat. According to them there were several defects in the construction like switchboards were not branded; doors and windows were of sub-standard quality; low grade building material was used, due to which there were cracks in the walls; termite treatment was also not done; and the floor of the house was crooked. Alleging deficiency in service, the complainants filed consumer complaint in the District Consumer Disputes Redressal Commission, which was partly allowed with the direction to the opposite party to pay compensation of Rs.3 lakhs and Rs.5,000/- as litigation cost. Aggrieved by the order of the District Forum, the opposite party filed first appeal in the State Commission. The complainants also filed an appeal for enhancement of compensation. The State Commission, vide order dated 11.10.2017 dismissed both the appeals.