GULMOHAR ACE PUBLIC SCHOOL Vs. PIONEER BUILDERS

JUDGEMENT

(1.) This appeal has been filed by the appellant, Gulmohar Ace Public School, against the order dated 1.10.2014 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission'), passed in Consumer Complaint No. 13 of 2012.

(2.) The facts relevant for disposal of the present case are that the complaint was filed by the appellant against the opposite parties stating that construction was not completed as per the agreement entered between the parties and that the material used by the opposite parties was not good. The complaint was resisted by the opposite parties. After hearing the submissions of both the parties, the State Commission dismissed the complaint vide its order dated 1.10.2014.

(3.) Hence the present appeal by the complainant.