EXECUTIVE ENGINEER ELECTRICAL KENDRAPADA Vs. NARAYAN CHANDRA SWAIN

JUDGEMENT

(1.) This is an appeal by the Executive Engineer, Kendrapada Electrical Division No.1 against the judgment of the District Forum, Kendrapada directing payment of compensation and refund of security deposit of Rs.5,652/- along with 18 per cent interest from 24.5.1999 till payment.

(2.) He wanted to avail power supply to his newly installed L. I. Point in his village Dhumat on his land particulars of which have been given in the complaint petition. The appellant granted permission on 20.5.1999 asking the complainant to make the security deposit which the complainant did on 24.5.199. The amount of security was Rs.5,652/-, while is the case of the complainant that in spite of depositing the security amount the matter was delayed for about a year during which period for non-supply of power to the L. I. Point crops grown by him were destroyed and he suffered loss, it is the case of the department that though the complainant deposited the security amount he did not come forward to execute the agreement for which the power supply could not be given.

(3.) Heard Mr. B. K. Nayak, the learned Counsel for the appellant Executive Engineer and Mr. P. K. Routray, the learned Counsel for the complainant. Perused the impugned order and materials on record.