SDO, DHBVNL Vs. SAROJ DEVI

JUDGEMENT

(1.) DELAY of 55 days in filing of the present appeal is condoned for the reasons mentioned in the application moved by the appellants.

(2.) THIS appeal is preferred against the order dated 25.3.2010 passed by the District Consumer Disputes Redressal Forum, Rewari in complaint No. 277 of 2009 which relates to the electricity bill of Rs. 19,582 belonging to electricity connection of Ashok Kumar from whom the complainant had purchased the premises wherein the above said electricity connection was installed. By filing the present complaint, the complainant has challenged the impugned bill demanded from her on the ground that she had purchased the premises from Ashok Kumar.

(3.) BOTH the parties led evidence in support of their respective claims. On appraisal of the pleadings of the parties and evidence adduced on record, the District Forum accepted the complaint and granted following relief: