LAXMICOMPLAINA Vs. SATBIR

JUDGEMENT

(1.) BRIEFLY stated the facts are that the respondent is doing the business of sale of cement. The complainant purchased 250 bags of cement up to 15/5/1999 from the respondent for the construction of his farm house and respondent used to send the same to his farm house on his carrier at Kalwan and he also paid carriage charges to him. However, respondent did not issue any receipt except one simple receipt for the purchase of cement.

(2.) IT was further averred that after the entire construction was over, he found that the plaster on the building was of inferior quality and was falling by mere touch and rubbing with the thumb as the same was lacking binding force and was of sub-grade.

(3.) IT was next averred that he got the building examined from the building expert Sh. Kalyan Singh who also reported that the cement supplied was of poor and sub-standard quality.