SPECIAL OFFICER SASARAM MUNICIPALITY Vs. SARJU PRASAD

JUDGEMENT

(1.) This appeal has been heard ex parte preferred by O. P. (Special Officer, Sasaram Municipality) against the order dated 14.12.1995 whereby and whereunder the appellant was directed to pay compensation of Rs.3,000/- and Rs.1,000/- as cost of litigation.

(2.) The brief fact of the case is that he has a Sattu shop but the road in front of his shop is not being cleaned by the Municipality regularly which is filled up with mud, dirty water and nuisance has been created in the locality which has resulted into loss of his business as the customers do not approach his shop. The Nala in front of his shop has not been cleaned since long in spite of several requests to the authorities.

(3.) On the basis of the allegation complainant filed the case and claimed compensation from the appellant.