SUMAN BHATIA Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS is an appeal against the order of the District Consumer Disputes Redressal Forum, Ludhiana (hereinafter called the "District Forum") dated November 17, 2004, by which the complaint filed by the appellant (complainant) was dismissed.

(2.) IT is not necessary to notice the facts of the case excepting that the appellant (complainant) had earlier filed a complaint on the same cause of action and after the parties had led their evidence and the case was ripe for arguments, the complaint was got dismissed as withdrawn stating that there was some technical ground for withdrawing the case. An objection was taken by the respondents (opposite party) that no fresh complaint was maintainable on the same cause of action in view of the fact that the earlier complaint on the same cause of action was got dismissed as withdrawn without obtaining any permission to file a fresh complaint on the same cause of action. This objection found favour with the District Forum and the complaint was dismissed on the said ground.

(3.) HENCE the present appeal.