SATISH Vs. UTTARI HARYANA BIJLI VITRAN NIGAM LTD

JUDGEMENT

(1.) THIS is an appeal against the order dated 29.5.2008 passed by the District Consumer Disputes Redressal Forum, Jind whereby the complaint filed by the appellant -complainant has been dismissed.

(2.) THE appellant (complainant) is a consumer of the respondent (opposite party) in respect of electricity connection bearing account No. CH -508 for running a Chakki. As per averments made by the complainant, on 8.12.2005 the officials of the opposite party in the company of three police officials visited the aforesaid Chakki premises of the complainant. At that time the servant of the complainant namely Ram Dhari was present in the Chakki. The checking party called the brother of the complainant who is running a shop in the same vicinity. The brother of the complainant was taken to the police station and the checking staff of the opposite party removed the meter. The police officials obtained signature of the complainant on various papers in the police station. The checking party handed over a carbon copy of checking report to the complainant on 12.12.2005 with the allegations mentioned therein that a magnate was found used in the Chakki premises where the aforesaid electricity connection was installed.

(3.) IT is further stated by the complainant that on 13.12.2005, mother of the complainant was handed over a letter dated 9.12.2005 whereby the complainant was asked to deposit Rs. 3,00,000 as penalty with the allegation that during the inspection of the meter on 8.12.2005, the meter was found stopped with the help of magnate. However, no alleged inspection was done in presence of the complainant or any representative of the complainant. The connection of the complainant was illegally disconnected.