HARYANA STATE ELECTRICITY BOARD Vs. RATTAN SINGH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dated 6.11.2002 passed by District Consumer Disputes Redressal Forum, Hisar whereby on the complaint of the respondent -complainant following relief was granted:

(2.) THE facts of this case are that on 11.9.1995 the electricity meter of the respondent -complainant bearing account No. J -13 SP was checked by A.D.V., Hisar in the company of Junior Engineer of the Nigam and during checking it was noticed that the meter of the complainant was tampered with in such a manner that by inserting any artificial means, electricity energy could be used dishonestly easily. Checking report was prepared at the spot which was signed by the members of the checking party as well as the complainant in token of its correctness. Taking it a case of theft of energy, the complainant was imposed penalty of Rs. 10,000 which was imposed by the complainant without any protest.

(3.) BY filing complaint before the District Forum, the grievance of the complainant was that his meter was not got tested from any M&T Laboratory and it was not a case of the theft. On appraisal of the pleadings of the parties and evidence brought on record, the District Forum accepted complaint and granted relief as noticed in the first Para of this order. Hence, this appeal.