WATER WORKS ENGINEER Vs. CHANDBIBI SIKANDAR TAMBOLI

JUDGEMENT

(1.) HEARD Counsel for the appellant. This appeal has been filed by the Water Works Engineer, Sangli Miraj Kupwad City Corporation, Divisional Office, Miraj against the judgment passed by the District Consumer Disputes Redressal Forum, Sangli, in Consumer Complaint No. 613 of 2007 decided on 19.3.2008. By the said judgment, Forum below allowed the complaint and directed appellant Corporation to pay to the complainant sum of Rs. 1,000 towards cost of the complaint. Being aggrieved by the said judgment, the O.P. - Corporation has filed this appeal.

(2.) THERE was delay in filing this appeal. Delay is condoned. We have directed to issue notice after admission to the respondent. The same was sent by speed post. The respondent received this notice, still she is absent. Hence appeal is decided ex parte.

(3.) THE complainant's grievance was that, she had taken water connection from Corporation by No. 787. She lodged the complaint against the Corporation in June -July 2004 and December 2004 -January 2005. The main grievance of the complainant is water supply is not made with due pressure and consumption of water is not mentioned in the bills. By filing the complaint in Forum below, complainant made demand to provide water with due pressure and it should be regular supply and also claimed refund of Rs. 1,887 from the Corporation alleging that in the month of December 2007 the water rate had been increased and also requested to get Rs. 2,000 towards mental agony and Rs. 1,500 towards cost.