PUBLIC HEALTH ENGINEERING DEPARTMENT Vs. MADAN LAL

JUDGEMENT

(1.) -HEARD the learned Counsel for the revision petitioner at length.

(2.) IN this case the complainant had alleged that there was leakage in the pipeline laid by the Public Health Engineering Department which resulted in excessive damage to his house. Complainant also had water connection and he was consuming water from the same pipeline. On 21. 8. 1990 the complainant's land and the land in front of his house suffered subsidence, causing fall of the roof. Cracks had developed in the walls of the rooms also. The electricity pole was also titled. He accordingly lodged complaint in the police station. On the complainant's report, employees of the Electricity Department and Water Department came to the spot and found that the pipeline was leaking and because of the leakage, the drainage was clogged. They tried to repair the same.

(3.) THE complainant had also given a complaint to the District Magistrate, Kota, on whose instructions the local Tehsildar inspected the area and found damage to the tune of Rs. 60,000. On the other hand, complainant had claimed Rs. 1,50,000 as he had spent this amount for rectification of the defects. The District Forum after perusing the records and hearing the parties, directed Public Health Engineering Department to pay Rs. 1,50,000 to the complainant with 9% interest from 21. 8. 1990 and Rs. 1,000 as cost.