DELHI JAL BOARD Vs. JAGDISH LAL

JUDGEMENT

(1.) UNDISPUTED facts of this case are that the respondent/complainant got installed a water connection bearing No. 846, at the first floor of House No. 2183, Shora Kothi, Sabzi Mandi, Delhi 7. The appellant Delhi Jal Board transferred the said connection in the name of Smt. Chanchal Kumari in the year 2008. The complainant/respondent made representation to the appellant/OP against the illegal, unlawful transfer of the connection in the name of Smt. Chanchal Kumari and when the appellant/OP did not respond, the respondent/complainant filed the complaint before the District Forum praying for direction to the appellant/OP for the restoration of the water connection bearing No. 846 in his name. He also prayed for compensation and costs of litigation.

(2.) THE complaint was allowed by the District Consumer Forum vide order dated 14.3.2008 and the appellant/OP preferred an appeal bearing No. FA 08/680 before this Commission requesting for setting aside the order dated 14.3.2008 passed by the District Consumer Forum. The appeal was allowed by this Commission vide its order dated 29.8.2008 and the matter was remanded back for taking decision afresh after considering the contention of the owner of the premises in question who had filed sworn affidavit that she was authorized to get the connection cancelled in the name of the respondent/complainant because he was only a tenant in the premises in question.

(3.) ON remand, the learned District Consumer Forum passed the impugned order dated 28.8.2009 directing the OP/appellant to restore the water connection bearing No. 846 installed at the First Floor of House No. 2183/09, Shora Kothi, Subzi Mandi, Delhi 7 in the name of the respondent/complainant Shri Jagdish Lal. The learned District Consumer Forum also awarded compensation of Rs. 3,000 and costs of litigation as Rs. 2,000 in favour of the respondent/complainant.