MALINA ROY Vs. C E S C LTD

JUDGEMENT

(1.) The Petitioner is alleging that for alleged fault of her husband CESC disconnected electricity to her on July 23, 2008; and that though she is ready and willing to pay the sum of Rs. 429 that is payable by her, CESC is not inclined to restore supply.

(2.) Counsel for CESC submits that with respect to the premises a large amount is due and payable and that the Petitioner's husband committed certain wrongs.

(3.) The question is whether for the wrong, if any, committed by the Petitioner's husband the Petitioner, an independent consumer, can be punished.