(1.) These three appeals arise out of common judgment and order dated 12.11.2002 passed by District Forum, Udham Singh Nagar. Therefore, all the three appeals have been taken together for disposal.
(2.) The brief facts of the case are that the complainant Smt. Pravesh Sharma filed a complainat against Uttar Pradesh Avas Vikas Parishad, No.2 Sahayak Abhiyanta, Kumaon Jal Sansthan and No.3 Chairman, Nagar Palika, Kashipur for the grant of compensation for the construction of Nali and repair of road and also for mental harassment.
(3.) She has pruchased a house No. C-598. She has paid the instalments and became the owner of the house. On 27.12.1995 she got a map passed for construction of first floor and purchased materials for construction. But at the time of construction, the Reta, Bajri, Surkhi, Chunna from the walls started to come down and the floor went down by 2 or 3 inches. Several letters were written, but no action was taken. The material worth Rs.4,000/- of the complainants was destroyed and stolen. The water supply in the house was not given and the opposite party No.1 told that for supply of water, the matter has been handed over to Kumaon Jal Sansthan. The complainant has deposited a sum of Rs.502/- with the opposite party No.1 before one year and 10 months. It is alleged that the PVC line for water supply is below 8 ft. It is leaking and there is no water supply. There is a big ditch like a tank in front of the house of the complainant, which is dangerous for the complainant. The complainant wrote several letters, but the ditch has not been repaired. There is 3 mtr. wide and 8 ft. deep ditch in front of the house of the complainant. The road and Nali of the house has damaged and it is difficult for the complainant to go on the road. It is alleged that in 1997 the opposite party No.2 laid a new pipe line, but the ditch is still there. There is water in the walls and the painting, etc. has become useless. The opposite party No.1 informed that the services has been transferred to Nagar Palika, Kashipur. The complainant spent Rs.500/- in filling the ditch and also got the Nali repaired.