NANDKUMAR KRISHNARAO NAVGIRE Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION

JUDGEMENT

(1.) THIS matter was called in the beginning around 10.45 a. m. and since appellant was absent again called out at about 11.35 a. m. and since appellant remained absent, appeal is heard even in his absence.

(2.) THIS appeal takes an exception to the order dated 17th July 2008 passed in complaint No. 281/2003 Mr. Nandkumar Krishnarao Navgiri V/s. M. S. E. D. Co. Ltd. passed by District Consumer Disputes Redressal Forum, Pune ('Forum below' in short). It was a dispute about excess billing in respect of bill dated 20/12/2002 for Rs. 12,640/ - for period 8/10/2002 to 09/12/2002 for total consumption of 3121 units. Forum below uphold the consumer complaint and directed the respondent/org. O. P. as under: -

(3.) THE Opposite Party is hereby directed to prepare a revised bill for the month of December 2002, showing consumption of 833 units, at the prevailing tariffs, and serve the same upon the complainant. The Opposite Party is further directed to deduct the amount towards the said bill from the excess amount of Rs. 12,640/ - deposited by the complainant and credit the balance amount to the complainant's account and adjust the said amount towards the amounts against the future bills to be served upon the complainant.