RAM NIHORE Vs. KASHYAP BOREWELLS

JUDGEMENT

(1.) This appeal, under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 18.6.2002 in Complaint No.146/2001 by District Consumer Disputes Forum, Bilaspur (hereinafter called the 'distt. Forum' for convenience), dismissing the complaint of the appellant.

(2.) Undisputably, the complainants have an agricultural field at Village Kachar. Since the complainants desired that a 5 H. P. pump for irrigation of the said field be installed in the said field, they had entrusted the said work to the respondent M/s. Kashyap Borewells. It was agreed that 5 H. P. pump would be installed by the respondent after boring to the required depth and casing pipe of 6" diameter would be laid.

(3.) According to the complainants, the above work was to be executed by the respondent on payment of Rs.60,000/- to the respondents. It is not in dispute that Rs.40,000/- have been paid to the respondent towards the execution of the said work.