STATE OF RAJASTHAN Vs. DHANPAT SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellants against the order dated 3.5.1996 passed by the District Forum, Sirohi in Complaint Case No : 170/1995 by which the complaint of the respondent was accepted in the manner that the appellants were ordered to maintain the supply of water within three days and further they were ordered to pay Rs. 3,000/ - as compensation and Rs. 500/ - as cost of litigation.

(2.) IT may be stated here that one Shaitan Singh who is said to be the father of Dhanpat Singh filed a complaint before the District Forum, Sirohi showing the name of Dhanpat Singh as complainant inter alia stating that Dhanpat Singh was a consumer as he had water connection. Since the water supply was not proper, therefore, the said complaint was filed.

(3.) AGGRIEVED from that order of the District Forum, Sirohi the appellants have filed this appeal.