JASPAL SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) THESE proceedings were initiated by the complainant under Section 133 Cr.P.C. against the present petitioner alleging that the construction which he had got carried out in his house has resulted in severe damage to the houses of the respondents. The matter was duly looked into by the Sub-Divisional Magistrate, who got the report of various officers including the technical reports and the estimates for the loss which was established to have been caused to the houses of the respondents.

(2.) WHILE disposing of the application under Section 133 Cr.P.C. the Sub-Divisional Magistrate observed as follows :

(3.) NEEDLESS to say the amount of Rs.50,000/- which has been deposited by the petitioner before the court below would be admissible to the petitioner and adjusted to the ultimate costs of renovation to be determined by the said SDO. The SDO shall place the bills of construction from time to time which the petitioner shall be obliged to pay.