MANORANJAN SARKAR Vs. WBSEB

JUDGEMENT

(1.) THIS appeal has arisen out of the judgment passed by the District Forum, Nadia, on 17.1.2002 in the Case No. 26/2001, wherein the Forum has dismissed the case on contest without any cost and directed that the O.P. -WBSEB is at liberty to realize the dues in respect of the Industrial meter connection either by way of defence in the title suit pending between Mr. D. Sarkar and the WBSEB or by filing a separate money suit against the defaulting subscriber and the O.P. was directed to refund the quotational money received from the complainant along with admissible interest within one month from the date of the order.

(2.) THE facts of the case of the complainant in a nutshell are stated hereunder.

(3.) BEING a permanent resident the complainant applied for domestic electric connection to the O.P. -WBSEB on 3.12.1998 and complied with all necessary formalities regarding getting new connection as required and as per direction of the O.P. -WBSEB. After inspection the O.P. had sent quotation on 3.12.1998, requiring him to make deposits of the requisite amount and accordingly on 7.4.1999 the complainant deposited the amount in connection with the service connection No. D/6044. Thereafter the WBSEB -people came to his premises for installation of domestic electric meter but surprisingly they did not instal the electric conneciton without assigning any reason. For such action on the part of the O.P., the complainant and his family members had to suffer a lot. Thereafter he filed the case before the Forum below praying for direction upon the O.P. to provide him with new domestic electric connection and also prayed for cost and compensation for harassment.