BEERUMAL LALWANI Vs. SHATRUHAN SAHU

JUDGEMENT

(1.) Counsel for the petitioner is present. Arguments heard.

(2.) After having lost the case before both the fora below the complainant has filed this revision petition. It is contended that Shatruhan Sahu, the OP, is a contractor for construction of houses. The complainant, for his unfinished shop, entered into a contract with the opposite party for total construction at the rate of Rs.45/- per sq.ft.. The OP started the construction work on 19-11-2010 and upto 19-03-2013, he received a sum of Rs.80,145/- from the complainant.

(3.) It is now alleged by the complainant that the OP has done the work of construction very negligently. Thereafter, both the parties lodged complaint against each other. According to the complainant, the OP had forcibly taken away material worth Rs.15,000/-. The police station did not register the case and asked them to go to the Civil Court alleging that it was a civil matter.