MANDAL RAM REDDY Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This is an appeal filed by the complainant before the District Forum assailing the order passed by the District Forum.

(2.) The facts of the case are briefly as follows:

(3.) The complainant, an agriculturist, raised sugar cane crop in his land bearing survey Nos.560, 566 to an extent of Ac.2-20 guntas and has electric connection bearing No.SC.No.121 to his agricultural well through low tension wires. On 22-12-2006 at about 3.30 p.m. a fire accident occurred to his sugar cane crop due to electric short circuit. The incident occurred due to LT and HT line electric wires going through the fields of the complainant crossing each other. The complainant filed a complaint before MRO, Pegadapally and upon that Revenue authorities conducted Panchanama. The complainant further submitted that prior to the above said fire accident some incident had occurred on 22-12-2006 at about 4.00 p.m. and the complainant filed a complaint before the Forum vide C.D.No.170/2006. Even after the said complaint also the opposite parties did not rectify and pending CD.No.170/2006 an Advocate Commissioner was appointed for conducting spot inspection and the Commissioner submitted his report and as per the said report, it is clear that the opposite parties rectified the electrical line in the morning hours of the visit of the Commissioner. The complainant submitted that there was negligence in rectifying the electric lines which amounts to deficiency. He further submitted that due to the influence of the opposite parties, the Revenue authorities estimated the crop damage approximately at Rs.35,000/- but it was actually Rs.1,50,000/-.