ATMA SINGH BARRING Vs. BALDEV SINGH

JUDGEMENT

(1.) Petitioner/Complainant, being aggrieved by impugned order dated 12.08.2011 passed by State Consumer Disputes Redressal Commission, Punjab, Chandigarh (for short, 'State Commission') in First Appeal No.640 of 2008, had filed present revision petition under Section 21 (b) of the Consumer Protection Act, 1986 (for short, 'Act').

(2.) Brief facts are that Petitioner filed a complaint under Section 12 of Act against Respondent/Opposite Party in District Consumer Disputes Redressal Forum, Sangrur (for short, 'District Forum'). It was averred that petitioner wanted to construct his new house and decided to get the construction work done through contractor. The respondent approached the petitioner for the said purpose and stated that he has experience of more than 20 years as contractor for the construction of new houses and has experienced staff of Masons and labourers and he will be liable for any defect in the work. Trusting the words of the respondent, the petitioner gave the contract for construction of the new house to him and supplied raw material as desired by the respondent, from time to time and incurred about Rs.5.00 lacs on the construction of the house (total covering area 1472 sq.ft).

(3.) After few days, petitioner found the ceiling not in level and plaster of the ceiling wall of lobby was also not in straight level. The glazed tiles in kitchen and near wash-basin were not laid properly. There were so many other defects in the construction and cracks developed. The respondent took some remedial measures to support the wall, but all in vain and the room could collapse any time. All these defects occurred due to the poor quality of the work done by the respondent.