ASS ENG RAJASTHAN STATE ELEC BOARD Vs. PANI

JUDGEMENT

(1.) By this appeal under Sec.15 of the Consumer Protection Act, 1986 ("the Act" herein) the opposite party-before the District Forum, Ajmer questions the correctness and legality of the order dated 18-7-1990 passed in Complaint Case No.222/90. By the order under appeal, the opposite-party-appellant was directed to pay a sum of Rs.4,000/- as compensation to the complainant. The facts leading to this appeal lie in a narrow compass.

(2.) The complainant-respondent filed a complaint under Sec.12 of the Act before the District Forum, Ajmer on 15-9-1989 alleging that her buffalo died on 8-7-1989 on account of touching D. P. in kilechowk, Fatehgarh, Panchayat Samiti Area, District Ajmer. It is stated by the complainant that the buffalo had died for non-providing of the safety measures by the opposite party-appellant as there was no compound wall to the transformer and, no sign of danger was there. On account of the negligence of the opposite party appellant, the complainant claimed a sum of Rs.8,000/- from the opposite party.

(3.) The opposite party filed a version of the case contesting the complaint. It was stated in it that no buffalo as alleged or otherwise had died. The claim for compensation was also denied.