M P STATE ELECTRICITY BOARD Vs. RAJENDRA SINGH

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 by opposite party against order dated 24.11.2006 passed in C.C. No. 06/2004 by the District Consumer Disputes Redressal Forum, Neemuch (for short 'Forum').

(2.) THE case in brief is that the complainant (respondent here) filed a complaint under Section 12 of the C.P. Act before the Forum alleging that even though service connection No. 0474501 -99 -00040317 -000350 for electric pump standing in the name of his deceased father was severed in the year 2000 at the instance of Collector and despite his repeated applications the connection was not restored, She opposite party (appellant here) has sent him a bill dated 25.6.2003 for Rs. 17,232. He, therefore, requested for annulment of the bill.

(3.) THE opposite party in its reply stated that the complainant is a chronic defaulter and that the supply was disconnected only on 30.6.2002 when the arrears rose to Rs. 7,834 and that on his promise to pay, the connection was again restored. Thus, according to the opposite party, the electric supply to the said connection of the complainant was never disrupted and that this fact stands proved by the application dated 31.3.2003 submitted by the latter under the scheme of reconciliation called "Samadhan Yojna" for one -time settlement of outstanding dues. After hearing both the parties, the learned Forum vide impugned order set aside the bill in question for Rs. 17,232 and directed the opposite party to pay to the complainant Rs. 500 as costs.