KULDEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Vide this order above-mentioned, two petitions would be disposed of as the point in controversy involved in both the petitions is the same.

(2.) The case of the petitioner, in brief, was that he was an agriculturist by profession and was cultivating 85 Kanals of land, after taking the same on rent/lease from Raj Kumar, Ashok Kumar, Manohar Lal, Ashwani Kumar, sons of Ram Nath, residents of Village Behar Jaswan, P.O. Thathal, Tehsil Amb, District Una and Jagdish Ram, Gurdyal Singh, Des Raj, Gurbachan Singh sons of Jaisi Ram resident of VPO Chak Sarai, Tehsil Amb, District Una. In April, 2018, the crop in the fields was ready for harvesting, but the same got burnt on account of electrical sparking from the high tension wires and an electric pole/tower, which had been installed/erected in the aforesaid land. The crop, which had been damaged/burnt, was worth more than rupees five lacs. Besides the crop, plastic pipes etc., laid for irrigation of the land were also completely burnt in the fire. Hence the petitioner filed the petition seeking compensation to the tune of rupees eight lacs, on account of damages along with interest @ 10% per annum.

(3.) Notice of the petition was issued to the respondents.