RAM AUTAR SANTORIA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) COMPLAINANT is the appellant who has preferred the appeal against the order dated 26.8.1996 passed in Case No.99/1993 by District Forum, Darbhanga whereby and whereunder the complaint petition has been dismissed.

(2.) THE brief fact of the case is that complainant was owner of a Saw Mill under the name and style of M/s. Rakesh Timber Works at Sakri, District Darbhanga. He was having electric connection bearing consumer No. DH -92. There was fire in the Saw Mill and every thing burnt on 7.8.1985. It is said that some person of the Electric Department visited the premises of the complainant and brought the electric line under series. The explanation for the same was that the voltage of the electric line became deem. It is alleged that as a result of bringing the line under series there was fire from the electric line which spread and damaged the entire mill. The complainant filed the case and claimed damages against the Electricity Board.

(3.) THE O. P. (Board) appeared and filed written statement stating therein that the Board had already disconnected the line two months before 3.4.1985. When there was fire in the premises, therefore, the question of bringing the line under series does not arise. It is reported that after disconnection of the line by the Board the complainant has illegally connected the electric line and that might be the cause of short circuit of fire in the Saw Mill. The report of the Assistant Electrical Engineer dated 12.4.1985 it is mentioned that line was disconnected on 3.1.1985.