CHHATTISGARH STATE ELECTRICITY BOARD Vs. RAMBATI SINHA

JUDGEMENT

(1.) THE only ground for challenging the order dated 22.12.2010, passed by District Consumer Disputes Redressal Forum, Bastar at Jagdalpur (C.G.) (hereinafter called "District Forum" for short) in Complaint Case No. 07/2008, is that the same business concern, has obtained two separate electricity connections for the same premises.

(2.) AFTER having heard the arguments advanced by learned Counsel for the appellants and after going through the record of the District Forum, we find that two separate persons, are running two separate business establishments in two separate portions of the same house, separated by a boundary wall. Separate electric supply connections were provided by the appellants in the name of two different persons. Thus, these business concerns, are having separate electricity connections, and were obtained by two separate persons by executing separate Agreements. So by no stretch of imagination, it can be said that both were same business concerns and only one electricity connection, was required to operate those two concerns.

(3.) AFTER going through the agreement executed by the respondent/complainant and her son, we do not find any substance in this appeal. The same is hereby dismissed in limine. No order as to the cost of this appeal.