BANGUR CEMENT Vs. RAJINDER KAUR

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. ­ ­ ­21(b) of the Consumer Protection Act, 1986 (the "Act") against the State Consumer Disputes Redressal Commission, Punjab ( 'State Commission') order dtd. 18/4/2017 in FA No.1418/ 2014. In this the Appeal by the Petitioners/ OPs was dismissed, affirming the District Consumer Disputes Redressal Forum, Ludhiana ("District Forum") Order dtd. 21/8/2014 in CC No. 627 of 2013.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) Brief facts of the case, as per the Complainant, are that she purchased 100 bags of Bangur cement on 18/2/2013, raised the RCC lintel using the cement and removed the steel shuttering on 15/4/2013, after proper curing. The lintel collapsed due to the inferior quality of the cement, causing a loss of approximately Rs.2,50,000.00. Er. Jaswinder Singh Toor and Associates confirmed the damages at Rs.2,50,000.00. Guru Nanak Dev Engineering College found the compressive strength and soundness of the cement below the required standards. Despite multiple assurances from the opposite parties' representatives, no compensation was provided. Being aggrieved, the complainant filed a consumer complaint before the District Forum.