S.K. JAIN Vs. DEVINDER PAUL SINGH

JUDGEMENT

(1.) FACTUAL matrix of this case in brief are that Shri Devinder Paul Singh, who is the respondent before us, was the complainant before the District Forum. He hired the services of the petitioner, Shri S.K. Jain of Jain Engineering Consultants for conducting survey of ground water of his fields. On 30th March, 1998, the petitioner conducted the survey and advised the complainant to instal a tubewell upto the depth of 37 metres which will give marginal to sub -marginal quality of water.

(2.) ACCORDING to the petitioner, following the instructions of the petitioner, the complainant installed the tubewell at the depth of 37 metres and on getting the quality of water at that depth tested by the Government Laboratory, Office of the Chief Agriculture Officer, found that it was declared as saline'.

(3.) IT is the allegation of the complainant that he had paid Rs. 2,000 to the petitioner to conduct a survey of ground water at his fields and believing the report, he installed tubewell in his field at the same depth by spending Rs. 22,000. Therefore, he filed a complaint alleging deficiency in service by the petitioner claiming Rs. 22,000 on account of purchase of material and labour charges for installation of tubewell/bore along with Rs. 2,000 as survey fee and interest @ 2% per month from 1.4.1998 till realization along with compensation of Rs. 10,000,