SANTANU SEAL Vs. AVIJIT PANJA

JUDGEMENT

(1.) The present appeal is directed against the Order dated 30.02.12 passed by the Ld. District Consumer Disputes Redressal Forum, Howrah in C.C. Case No. 54 of 2011 whereby the complaint was allowed with direction upon O.P. Nos. 1 and 2 to provide new electric connection in the name of the Complainant through separate meter at his tenanted premises after necessary inspection within 30 days from the date of the order. The complaint case, in brief, was as follows:

(2.) THE Complainant being a tenant in the premises No. 2/5/11 Badan Roy Lane, Howrah -1 under O.P. No.3 , applied to O.P.No.2/Respondent No. 3 for obtaining electric connection through separate meter and deposited service charge, security deposit and earnest money(Rs.1130/ -). On 30.06.2011 though the staff of O.P. No.2/Respondent No.3 went to the tenanted premises of the Complainant/Respondent they 'returned without installing meter and electric installation ' at the tenanted portion, as the O.P. No. 3. objected to the new service connection and accordingly the service connection could not be provided. The Complainant/Respondent on the allegation of deficiency in service on the part of the O.P.s./Respondents filed a complaint before the Ld. Forum below.

(3.) O .P. No.3 in his written version contended inter alia that a T.S. No. 169 of 2011 has been filed before the Civil Court , Howrah, to determine the tenancy right of the Complainant and also for temporary injunction against the Complainant from getting new electric meter.