BAL KISHAN Vs. OM PRAKASH

JUDGEMENT

(1.) 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. The District Forum allowed the complaint filed by the respondent and directed the petitioner to pay a sum of Rs. 1,20,000/- which had been given by the respondent in advance along with interest @ 9% from the date of institution of complaint till its realization. Rs. 20,000/- were awarded on account of harassment, mental tension and worries and disappointment suffered by the respondent. Rs. 10,000/- were awarded towards loss of crops which was standing in the field. Rs. 3,000/- were awarded as costs.