ORISSA LIFT IRRIGATION CORP LTD Vs. BIRAKISHORE ROUT

JUDGEMENT

(1.) In appeal No. 65 of 1990 the appellant (Orissa Lift Irrigation Corporation Ltd. & Ors.) have appealed against die order of 6th of August, 1990 of the State Consumer Disputes Redressal Commission, Orissa, Cuttack.

(2.) THE farmers listed as respondents 1 to 39 had entered into an agreement with the appellant for supplying water for irrigation of certain crops from the 9th November, 1989, for the agricultural season then commencing. Water was to be supplied by the Corporation on payment of the water rates specified in the agreement

(3.) THE State Commission came to the conclusion that the Lift Irrigation Corporation had not taken adequate and timely steps to rectify the power breakdown resulting from the transformer being burnt and as such there has been negligence in rendering service to the respondents in terms of the agreement, which caused damage to crops. Consequently it had granted reliefs to the respondent complainants by way of refund of water rates paid by them and also by way of damages at the rate of Rs. 250/ - per area mentioned in the agreement.