DEPUTY ENGINEER Vs. SURUP DEEPCHAND BACHHANI

JUDGEMENT

(1.) WE have heard learned counsel Ms.Lilu Bhaya for the appellant and learned counsel Mr.B.Y.Mankad for the respondent.

(2.) THE respondent has filed a claim petition before the Consumer Disputes Redressal Forum, Bhuj-Kachchh challenging the electricity bill issued by the appellant - Electricity Company for a sum of Rs.1,11,234.11ps and compounding charges Rs.5,000/- which was issued under Section 135 of the Electricity Act, 2003, for committing theft of electricity. THE District Consumer Forum by order dated 27.4.2010 has set aside the electricity bill and directed the Electricity Company to issue revised bill under Section 126 of the Electricity Act, 2003, after following due procedure of law.

(3.) ON the other hand, learned counsel Mr.B.Y.Mankad appearing on behalf of the respondent has placed reliance on a decision of National Consumer Disputes Redressal Commission in the case of Dakshin Haryana Bijli Vitran Nigam Limited and others reported in (2008) 4 Consumer Protection Judgment 11.