HANS RAJ Vs. UHBVN LTD

JUDGEMENT

(1.) THE case set up by the complainant before the District Forum was that he was having an electricity connection bearing No. F2 -851, which was got permanently disconnected by the opposite parties vide PDCO No. 95/112 dated 17.1.1996 after paying the entire outstanding amount of the said account. However, the opposite parties have issued a bill against the another account of the complainant bearing No. F2/92 for the month of April, 2004, wherein a sum of Rs.8,558 was added as sundry charges which pertains to the earlier account of the complainant. Alleging the said demand as illegal and arbitrary, the complainant has filed the present complaint before the District Forum.

(2.) THE plea of the opposite parties was that since both the connections of the complainant are installed at the same premises and there was some outstanding arrear against the earlier account of the complainant, therefore, it was rightly credited in his second current account. Hence, there was no deficiency in service on the part of the opposite parties and complaint merited dismissal.

(3.) BOTH the parties adduced evidence in support of their respective stands taken before the District Forum.