MADHIVANAN Vs. P K KUMAR

JUDGEMENT

(1.) This is an appeal by the complainant.

(2.) The complainant entrusted the work of construction of his house to the Opposite Party who was to supply the labour part of the construction. He had so many grievances in the manner the opposite party was performing the work. Aggrieved by the attitude, acts and omissions of the Opposite Party, he filed a complaint asking for a compensation to the tune of Rs. 50,000/-.

(3.) The District Forum, Pondicherry by order dated 23.3.93 rejected the complaint for the reason that summary enquiry may not be sufficient for the determination of the litigious points and that they required elaborate evidence.