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Judgment
THIS appeal has been filed by the complainant against the order of the District Forum-I dated 9.3.92 dismissing the complaint of the complainant. The grievance of the complainant is that the M.C.D. had been supplying impure water to him. As a result of that his health and that of his family members had been deteriorating day by day. He claimed Rs. 75,000/- as damages. The learned District Forum dismissed the complaint. He has come up in appeal against the said order of the State Commission.
THE only question that arises for determination is, whether the water supplied to the complainant was impure water. THE M.C.D. filed an analysis eport according to which the hardness, flourides, chloride contents in the sample water crossed the limits but they are within the injectable limit. It is stated by the Forum in its order dated 27.2.92, that acceding to Indian Standards specification for drinking water which had been produced before it, chloride requirement is 250 but it can be extended upto 1000 in the absence of other sources, while the flouride requirement is 0.6 to 1.2 which can be extended upto 1.5, if better source is not available. Mr. S.C. Jain, Director, Quality Control, Delhi Water Supply appeared before the Court. According to him the hardness, flouride and chloride contents in the water are not beyond the rejectable limits. After taking into consideration the analysis report and the observations of Mr. Jain we do not find any merit in the appeal and consequently dismiss the same with no order as to costs. Appeal dismissed.