UTTARI HARYANA BIJLIVITRAN NIGAM LIMITED Vs. KRISHAN PAL

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 10.3.2004 passed by District Consumer Disputes Redressal Forum, Kurukshetra whereby while accepting the complaint of the respondent -complainant, following relief was granted:

(2.) THE brief facts of the present case are that complainant was having an electricity connection bearing A/c No. M -2/42 installed at his "Atta Chakki" premises. On 14.1.2002 the officials of the opposite parties checked the premises of complainant and during checking it was found that the complainant was using a load of 9 K.W. against the sanction load of 7.760 K.W. and a sum of Rs. 2,400 was assessed as penalty for unauthorized load of extension. There was a gap in the glass window on left hand side (g) between glass and meter body. The checking report was prepared at the spot which was signed by the complainant in token of its correctness. The meter was required to be changed and, therefore, the complainant was asked to deposit a sum of Rs. 1,225 as meter cost and Rs. 1000 as meter security. Taking it a case of using unauthorized load a notice bearing memo No. 100/CA dated 16.1.2002 was issued to complainant vide which a demand of Rs.4,625 has been made from him. Challenging the legality of the impugned notice the complainant invoked the jurisdiction of the District Forum.

(3.) UPON notice the opposite parties appeared and contested the complaint. In the written statement they justified the demand of Rs.4,625 and Rs. 2,400 from the complainant on the basis of checking report dated 14.1.2002, as mentioned above and also demanded Rs. 1225 as cost of the meter and Rs. 1,000 as meter security as per sales circular No. 156/72/91. Denying any kind of deficiency of service, it was prayed that complaint merited dismissal.