MANAGING DIRECTOR, HESCOM Vs. SHANKARAGOUDA

JUDGEMENT

(1.) HESCOM is challenging an award passed by the permanent Lok-Adalat in exercise of its powers under Sec. 22-C of the Legal Services Authority Act 1987.

(2.) The respondent herein initiated proceedings contending that due to low hanging wires running between the electricity poles coming in contact with each other a fire ensured and the respondent lost his entire sugarcane crop which was grown on his land bearing R.S.No.17/1A and R.S.No.17/1B to the extent of 6 acres. He contended that the Chiku trees and mango trees were also damaged and they were entitled for compensation.

(3.) After the written statements were filed by the parties, the permanent Lok-Adalat considered the matter and on appreciation of evidence has recorded a finding that the incident of fire did occur on 29/12/2011 and this had been established by the lodging of a police complaint on the same day to the jurisdictional police and a panchanama had also been drawn up on the following day in which there was a specific reference to the fire and to the loss of the sugarcane crop grown by the petitioner.