DEARS FARMS Vs. VASUDEV THAMBOLI

JUDGEMENT

(1.) THIS is an appeal arising out of the order passed by District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter referred to as the District Forum for convenience) in Complaint No. 114/2001. It was averred by the complainant that he obtained a plot of land bearing No. A/25 from the appellant/O.P. on 24.1.2000 and constructed a house on it and is living in the said house. It is averred that the complainant was assured that all formalities regarding the electric supply will be completed by the appellant/O.P. Relying on the assurance of the O.P. and colonizer s licence the complainant got the construction of the house completed. But the electrification was not completed by the O.P. hence the complainant had to obtain temporary electric connection. Resulting in financial loss due to triple rates of electric bills and mental harassment.

(2.) SINCE the O.P. did not heed the oral request and written letters by the complainant he has approached the District Forum praying for direction to the O.P. to complete the electrification and award of damages amounting to Rs. 25,000/ -.

(3.) APPELLANT /O.P. in reply submitted that he is a colonizer and builder and had sold the said plot to the respondent/complainant under the Nehru Nagar Awasiya Yojana for a consideration of Rs. 67,000/ -. It is contended that the respondent has arranged for transformer electric poles and wiring at his cost and the appellant has obtained electric connection from the said transformer. It is further stated that the respondent has already deposited Rs. 35,36,400/ - as estimated cost of external electrification and Rs. 70,728/ - as supervision charges to the Nagar Nigam, Rajnandgaon on 16.11.1999. It is also stated that the MPEB has completed the electrification of phase 1 on deposit of Rs. 2,26,747/ - on 24.3.2000.