SUBRAMANIYAM Vs. CHAIRMAN THE TAMIL NADU ELECTRICITY

JUDGEMENT

(1.) THE petitioner is an ice factory. They have availed electricity service connection in Service Connection No.L-736 under the limits of the fourth respondent for the ice factory. For the consumption of electricity during the months of May � June, July � August and September � October, the respondents assessed the consumption charges at Rs.4,47,738.00. The petitioner disputed the same stating that the meter was a defective one. Since the amount was not paid in time, the respondents imposed surcharge amount also. On 11/4/2009, the respondents directed the petitioner to pay an amount of Rs.9,90,817.00 that includes surcharge amount.

(2.) THE writ petitioner filed a suit in O.S.No.104 of 2000 on the file of the Sub-Court, Ramanathapuram, questioning the assessment made by the respondent Board. The claim of the petitioner before the Sub-Court was that the meter was a faulty one. The suit was transferred to the District Munsif Court, Ramanathapuram and the same was renumbered as O.S.No.106 of 2004 and ultimately the suit was dismissed on 5/10/2005 on merits. The judgment attained finality. They have not preferred any appeal.

(3.) HOWEVER , the petitioner has sought to question the order dated 11/4/2007 of the second respondent directing the petitioner to pay Rs.9,90,817.00 towards the consumption charges for the period May � June, July � August and September � October 2000 and the surcharge amount.