BISAHIN BAI Vs. CHHATTISGARH ELECTRICITY BOARD

JUDGEMENT

(1.) THESE appeals arise from the order dated 29.11.2000 in Complaint No. 137/1997 by District Consumer Disputes Redressal Forum, Bilaspur (hereinafter called the District Forum for short) allowing the complaint and directing that complainant appellant (of Appeal No. 384/2003) be given 8 HP electricity connection and the opposite party respondent (of Appeal No. 384/2003), Chhattisgarh Electricity Board shall also pay her compensation of Rs. 1,000/ - and cost of the complaint. Since both these appeals are preferred against the same order, they are being disposed of by this common order.

(2.) UNDISPUTABLY Bisahin Bai has agricultural fields in village Pakaria, Tahsil Takatpur, Distt. Bilaspur. It is also not in dispute that a tube well and motor pump of 7.5 HP is installed in the said fields since 1990. The complainant obtained a electric connection for the said tube well and pump from the opposite party Electricity Board.

(3.) THE complainant averred that there was adequate supply of electricity from the electric connection till 1994. However, from 1995 the power supply has been substantially reduced resulting in non -functioning of her tube -well pump. It has been averred that as the Electricity Board had given connection to other persons resulting in reduction of power supply to the complainant s tube -well pump. It was further averred that as a result of non -functioning of the pump the complainant could not properly irrigate her crops as a result of which her agricultural crops for the year 1995, 1996 and 1997 were partially damaged. The complainant prayed that compensation of Rs. 2,50,000/ - for the loss of crop be awarded.