LAWS(NCD)-2015-10-204

MANPREET SINGH Vs. SUBHASH KUMAR AND COMPANY

Decided On October 12, 2015
MANPREET SINGH Appellant
V/S
Subhash Kumar And Company Respondents

JUDGEMENT

(1.) This revision is directed against the order of the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, "the State Commission") dated 12.9.2014 in first appeal No.1208/2014 whereby the State Commission dismissed the appeal preferred by the petitioner against the order of the District Forum, Barnala in CC/160/2012.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the petitioner who is an Advocate filed a consumer complaint against respondent/opposite party alleging that he had purchased sand from the respondent/opposite party during the period 31st July to 11th September, 2011. It is the case of the petitioner that the sand was of inferior quality as a result of which the strength of building constructed by the complainant has been compromised resulting in damage to the petitioner/complainant. The petitioner, thus, claimed compensation of Rs.10 Lakh on account of supply of defective sand, besides Rs.1,50,000/- as compensation for harassment and Rs.5,000/- as litigation expenses.

(3.) The complaint was contested by the opposite party wherein the allegations were denied.