PALA RAM Vs. AMIT CEMENT STORE

JUDGEMENT

(1.) THIS appeal is directed against the order dated 6.1.2006 passed by the District Consumer Disputes Redressal Forum, Kurukshetra whereby the complaint filed by the appellant -complainant against the respondent -opposite parties has been dismissed.

(2.) PUT shortly the facts of the case as can be gathered from the record are that the complainant had purchased initially 55 bags of J.K. Cement from opposite party on 25.2.2004 vide receipt No. 401 for the construction of his house. The said cement was used for lintel purpose. Thereafter, the complainant purchased further cement J.K. brand for Rs. 24,541 for the purpose of plaster and flooring of the house, on different dates for which receipts were obtained by the complainant. The area of the house covered under plaster was 1600 sq. feet. The complainant had incurred Rs. 20,000 as labour charges for plaster and flooring etc. and another Rs. 20,000 for related material and Rs. 20,000 for removal of the defective plaster and flooring etc. because of the sub -standard cement supplied by the opposite parties. He claimed Rs. 2,45,541 inclusive of expenses incurred and damages from the opposite parties. The opposite parties refused to pay any amount to him. Alleging deficiency of service on the part of the opposite parties, the complainant instituted the present complaint seeking directions against the opposite parties to pay a sum of Rs. 1,45,541 alongwith interst @ 12% p.a. from the date of purchase of the cement till realization and Rs. 1,00,000 on account of mental agony and harassment suffered by him.

(3.) THE District Forum on scrutiny of the pleadings of the parties and evidence on record, found no substance in the complaint and dismissed the same as per order dated 6.1.2006. It is against this order the present complaint has been filed.