ASITH Vs. G. MANJUNATH

JUDGEMENT

(1.) Complainant G.Manjunath had filed a consumer complaint against the present respondent, before the District Consumer Disputes Redressal Forum Shimoga. The case of the complainant was that the OP Asith, Proprietor Akshay Enterprises had undertaken, and was paid for, commissioning of a drip irrigation system in 28.28 acres of the complainant's land. The work was executed only to the extent of 18 acres. Due to this under completion of irrigation system, fruit crops planted by the complainant in remaining 10.28 acres suffered heavily. Even the quality of material used was alleged to be inferior to the agreed quality. Due to such incomplete execution of the work and inferior quality, the complainant was also deprived of central subsidy to the extent of the Rs.4.5 lakhs.

(2.) Per contra, the case of the present revision petitioner/OP was that the work had been fully executed as agreed between the parties. There was no under completion. The consumer complaint was alleged to have been filed as a counter-blast to a money claim of the OP against the complainant.

(3.) The District Forum held that the complainant was entitled to receive an amount of Rs.2,40,364/- for the implementation of the drip irrigation system in the remaining area of 10.28 acres, Rs50,000/- towards labour including the cost of the planting material, Rs 15,000/- as compensation and Rs.5,000/- as litigation cost.