KRISHNARAO CHIRVATKAR & ANR Vs. BASANT KUMAR PALIA & ORS

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 ('the Act') directed against the order passed by the District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter referred to as the 'District Forum') in Complaint Case No. 113/2003 on 27.12.2003 dismissing the complaint.

(2.) IT is averred by the complainant that he wanted to sink a bore well in his agricultural lands for agricultural irrigation. Therefore, he hired the services of the O.Ps. for indicating suitable site so that the bore well succeeds. Gist of grievance of the complainants is against respondent/O.Ps. 1 and 2 is that they are public servants and despite payment of Rs. 600 on 29.12.2001 as charges for underground water survey the complainants did not carry out the survey. It is also alleged that false documents were prepared by the respondents/O.Ps. 1 and 2.

(3.) AS against the respondents/O.Ps. 3 and 4 it is alleged that although an amount of Rs. 551 and Rs. 900 was paid to the respondents/O.Ps. 3 and 4 respectively, they did not show the correct site for digging a bore well.