PUNJAB STATE ELECTRICITY BOARD Vs. MUKHTIAR SINGH

JUDGEMENT

(1.) THIS appeal was filed after delay of 41 days. An application condonation of delay has been filed in which reasons have been given in the application, which caused the dealy in filing the appeal. application is supported by an affidavit, As such the application of condonation of delay is accepted and the dealy of 41 days filling the appeal is condoned Misc Application stands disposed of MA. No. 630 of 2011, for review

(2.) BRIEF facts of the case are that father of the respondent applied for the eleecric tubwell connection on priority basis and the appellant sent the demand notice and Shri Guran Ditta submitted test report and deposited 1,500 on 2.8.1988 vide Book No. 012619 and receipt was issued by the appellant.The appellant released the tubewell connection on priority basis to father of the appellant for irrigating his land The appellant did not give the account number and pass book to Shri Guran Ditta and told, the same will be issued lateron but not fulfill his promise.

(3.) LEARNED District Forum allowed the complaint of the respondent and directed the appellant to issue pass book and account number and change the connection in the name of the respondents.