ANKUSH AND ORS. Vs. SUPERINTENDING ENGINEER AND ORS.

JUDGEMENT

(1.) The complainants, namely, Ankush, S/o. Sh. Bhagawanrao Taur, Ms. Sindhu, W/o. Sh. Ankush Taur, Sh. Abhijit and Sh. Amol, Ss/o. Sh. Ankush Taur, are owners of field covering two Hectares, 92 R, situated at Ridhori, Taluk Majalgaon, District Beed, Aurangabad,Maharashtra. They irrigate their fields by taking water from Jaikwadi Dam installed on Godavari river. They have installed electric motor pump at the Banks of Godavari river by taking connection from Opposite Party MSEDCL. A 11KV electric line was passing through the above said field of the complainants. There is one pole between of same electric line in the said field. They planted sugar-cane in the above said field. The said sugar-cane was well-grown and was ready for harvesting.

(2.) Unfortunately, on 27.09.2010, at about 2.30PM, a live electric wire from 11KV line stood broken and by touching the same to another line, there was sparkling and due to sparking, dry leaves of the sugar-cane caught fire and by spreading fire all over the field, entire sugar-cane from the field was burnt putting the complainants at loss in the sum of Rs.8.00 lakhs. Police was informed, Panchnama was prepared. Electrical Inspector also visited the spot. The MSEDCL and their functionaries arrayed as OPs 1 to 5, did not pay heed to the claim made by the complainants.

(3.) Consequently, this complaint was filed before the District Forum, claiming compensation at Rs.8.00 lakhs with interest @ 12% p.a., towards the cost of the damage incurred and further compensation in the sum of Rs.2.00 lakhs towards mental agony.