NORTH DELHI POWER LTD Vs. VEENA RANI AC

JUDGEMENT

(1.) THIS is a suit for recovery of Rs.24,39,508/ - with interest @ 18% per annum. It is the plaintiff's case that the defendant is a consumer of electricity which was supplied to her premises bearing Khasra No.80, Samaipur, Delhi through meter bearing K.No.454011231890. Bills were raised for the electricity connected against which the defendant made partial payments. A balance of Rs.24,39,508/ - remains to be paid on which, the defendant is liable to pay late payment interest @ 18% per annum as per the terms of the bill. The details of the bills raised from October, 2003 are as under: <FRM>JUDGEMENT_572_LAWS(DLH)3_2015.htm</FRM>

(3.) THE averments in the plaint have been supported through the evidence of Mr. Jasmeet Singh, Assistant Manager of the plaintiff. The defendant has been proceeded ex parte on 12.11.2013. The plaintiff's case is that after adjusting the amounts received from the defendant an amount of Rs.24,39,508/ - still remains outstanding. There is no rebuttal of the claims of the plaintiff. There is no reason to disbelieve the same. The plaintiff has made out a case for grant of the reliefs sought. Accordingly, the suit is decreed in terms of prayer clause (a) of the plaint. The plaintiff has claimed pendente lite and future interest @ 18% per annum. However, this Court deems it appropriate to award interest @ 9% per annum, which shall be payable from the date of filing the suit till the realization of the decretal amount.

(4.) THE suit is disposed off in the above terms.