W B S E B Vs. RABINDRA JHA

JUDGEMENT

(1.) THIS appeal has arisen out of the judgment passed by the District Forum, Malda, on 22.6.2001. The facts of the case in a nutshell are stated hereunder.

(2.) THE petitioner is a consumer under the O. P. in respect of domestic connection. For last two years as he is not getting any electric bill, he does not know what amount he is liable to pay to the O. P. The local electric office has informed him through their men that there is a claim against him for his electric consumption for Rs.7,835/ -. Being unable to pay at a time he filed a case before the Forum praying for a direction upon the O. P. to send correct bills every month.

(3.) ALLOWING the complaint on contest the Forum in its judgment directed the O. P. not to claim any money without sending any electric bill to the petitioner and to take regular meter reading of the petitioner. The O. P. was further directed to prepare his electric bills only on the basis of actual reading and to pay a cost of Rs.300/ - to the petitioner.