LUCKNOW DEVELOPMENT AUTHORITYA Vs. AKHTAR RIZWAN

JUDGEMENT

(1.) -DETAILED grounds have been urged by Mr. Sunil Sharma challenging the order of the District Forum dated 22. 9. 2004. By the impugned order the District Forum has held that there remains some defects in the construction and, therefore, a sum of Rs. 40,000 by way of compensation, Rs. 5,000 for mental agony and Rs. 1,000 as costs have been awarded. Aggrieved, this appeal has been filed.

(2.) THE respondent has filed objection and it has been alleged that there is no error in the order of the District Forum.

(3.) IT may be added that the District Forum has gone to the issue of examining the documents filed and the architect receipt as also his report which proved expenditure of Rs. 40,000.