CESC LIMITED Vs. TANWIR ALAM

JUDGEMENT

(1.) THE present Appeal has been directed against the judgment dated 1.9.2008 passed by the learned District Consumer Disputes Redressal Forum, Kolkata, Unit -II in Case No. CDF/UNIT -II/C.C. No. 90 of 2008 wherein the learned District Forum allowed the complaint thereby directing the OP -CESC Ltd. to instal a new electric connection to the tenanted premises of the complainant along with payment of compensation to the tune of Rs. 1,000.

(2.) THE case of the complainant before the learned District Forum, in brief, was that the complainant was a tenant in respect of Premises No. 4/2/H/3, Abdul Latif Street, Kolkata -700016 and he applied for a new domestic electric connection to the OP after observing all the formalities therein. The OP after receiving the application of the complainant caused an inspection in respect of the premises of the complainant, but ultimately refused to give connection on the plea that the existing connection is sufficient for the purpose. Thereafter the complainant made correspondences with the OP, but to no avail, which ultimately compelled the complainant to file the complaint case with a prayer for installation of a new meter in his name.

(3.) THE OP contested the case by filing written objection contending inter alia that as the complainant was already enjoying electricity facility from the existing source, question of installation of a new meter in the name of the complainant does not arise at all and that the complaint was liable to be dismissed.