TUKARAM Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a decision of the National Consumer Disputes Redressal Commission1 dated 6 June 2016 by which compensation of Rs 2,00,000 has been granted to the appellant. The appellant who is an agriculturist holds agricultural land bearing Gat No. 258/1B admeasuring five Hectares and fifteen Ares situated at Mauje Bamkheda Taluka Shahada, District Nandurbar, Maharashtra. The appellant caused a bore well to be dug on the land. He then applied for an electricity connection to the respondent on 26 December 1996 and deposited charges of Rs 2,620. On 31 July 2004, he deposited a further sum of Rs 2,250 towards meter charges.

(3.) The appellant claimed that no electricity connection had been 1 ( "NCDRC ") installed.