BHARAT COKING COALLTD Vs. SARDAR PURAN SINGH

JUDGEMENT

(1.) THIS First Appeal is directed against a judgment and decree dated 1-2-1977 passed by Shri Gopinath Chandra, Subordinate Judge, Ist Court, Dhanbad in Money Suit No. 164 of 1974, whereby and where under the said learned court allowed the suit of the plaintiffs respondents in part.

(2.) THE plaintiffs respondents filed the aforementioned suit for realisation of sum of Rs. 15,000 from the defendants jointly and severally for damages caused to his house allegedly owing to carrying out of underground mining operation in an unscientific manner by the defendants.

(3.) IN the year 1968-69, he constructed a pucca building with bricks and cement consisting of 10 rooms, varandah etc. over the land described in Schedule A of the plaint.