BALKISHAN Vs. OM PRAKASH

JUDGEMENT

(1.) ASHOK Bhan President"Petitioner herein who was the Opposite Party before the District Consumer Disputes Redressal Forum, Sirsa (hereinafter referred to as ˜the District Forum for short) has filed the present Revision Petition.

(2.) BAL Kishan and Sohan Lal, sons of Puran Chand, owned land measuring 17 acres in Village Rangrikhera Tehsil Sirsa, Haryana, out of which 11.5 acres of land was given by them to Gulzari Lal, father of the complainant/respondent -Om Prakash on lease for a period of one year on payment of Rs.1,20,000/ - @ Rs.9,600/ - per acre. The total amount of lease was paid by the lessee to Bal Kishan -petitioner herein in advance. Petitioner, owner of the land, had an electric connection on his tubewell and there were outstanding dues of Rs.28,548/ - against the petitioner from the Electricity Department. The petitioner did not deposit the amount and, consequently, electricity connection was disconnected. Respondent could not draw any water due to non -supply of electricity. The crops were badly damaged.

(3.) ON the filing of the complaint before the District Forum, petitioner was directed to deposit 50% of the amount due, to get the electric connection restored, which the petitioner did not do.