RAGINI PARDHI Vs. RAMAN PACHCHIGAR

JUDGEMENT

(1.) By the order impugned the District Consumer Disputes Redressal Forum, Balaghat has dismissed complaint of the appellant filed against respondent, an architect claiming compensation of Rs.2,87,000/- from the latter.

(2.) Appellant with a view to construct a Nursing Home at Balaghat got a map and drawing for the same, prepared by the respondent working at Gondiya (Maharashtra ). The grievance of the complainant was that the respondent though not qualified to prepare drawings, prepared drawing for a four storeyed (G + 3) building. The complainant also got the foundation of the building laid as per drawing prepared by the respondent. However, later on it was discovered that the foundation so laid was wholly insufficient to construct a four-storeyed building. She was thus required to get the drawing reprepared and demolish the foundation work already carried out. She thus attributed deficiency to the respondent and claimed compensation Rs.2,87,000/- from the latter.

(3.) The complaint was resisted by the respondent and it was contended that the map was got prepared only for two-storeyed (G + 1) building and the drawings were also prepared accordingly. There was no deficiency on his part in preparation of the map and the drawing. The Forum below after taking evidence of the parties dismissed the complaint, thus giving rise to this appeal.