SATYAPAL SINGH Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) THE short facts of the case are that the complainant filed a complaint alleging that complainant has a domestic connection on "As is where is basis" in his house and the monthly bills for electric consumption were being sent to him by the OP irregularly. The complainant alleged that connection No. 1260 -Z0093906 was provided to him on 13.9.2006 and bill amounting to Rs. 168.48 of unit 64 plus arrear of Rs. 6693.43 was given to him by the OP for depositing the same. The complainant further alleged that the OP had wrongly charged Rs. 7,746 from the complainant on basis of the aforementioned forged bill. The complainant's prayer was that OP be directed to return him Rs. 7,746 with interest @ 18% and to pay him an amount of Rs. 1 lac as compensation.

(2.) OP filed the written statement and opposed the claim of the complainant and alleged that the complainant was given connection on "as is where is basis" in 1997 - 1998 and as such no meter was installed. The complainant had to make payment of the consumption of electricity on fixed rate. Thereafter the connection was given to him after the complainant paid the development charges and the meter was installed in his premises in 2006 when the area was electrified. The bill in question was justified and legally payable.

(3.) DURING the course of hearing, the District Forum directed the OP to give revised statement of account and the OP submitted the same for an amount of Rs. 22622 excluding late payment charges. Then there was an oral compromise between the parties before the District Forum when the complainant also requested that he be allowed to make payment on instalment basis and the OP be directed to pay him some compensation.