SUB DIVISIONAL OFFICER PRIVATE UHBVNL Vs. DHARAM PAL

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission, New Delhi (in short the 'Commission'). By the impugned order, the Commission dismissed the revision petition filed in terms of Section 2l of the Consumer Protection Act, 1986 (in short the 'Act').

(3.) Background facts in a nutshell are as follows: The respondent is a consumer of electricity and a meter was installed by the appellant at his factory premises. An inspection was done on 04.07.2000. The Inspecting staff found that there was tampering with the meter and, therefore, a demand of Rs.1, 07, 326/- was made purporting to be charges payable for actual consumption of energy. Questioning the demand, a complaint was filed before the District Consumer Disputes Redressal Forum, Yamuna Nagar, Jagadhiri, Haryana (in short 'District Forum').