RANBIR SINGH Vs. CHAIRMAN, DELHI VIDYUT BOARD

JUDGEMENT

(1.) THE present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 (hereinafter to be referred to as the Act ) against the order dated 11.8.1999 passed by District Forum (West), Janak Puri, New Delhi in Complaint Case No. 432/1997 entitled Shri Ranbir Singh v. Chairman, DVB. By the impugned order the learned District Forum dismissed the complaint filed by the appellant Sh. Ranbir Singh on the ground that no deficiency in service has proved on the part of the respondent DVB. The facts of the case relevant for the disposal of this appeal are as follows:

(2.) THE learned District Forum after hearing both the parties found that the appellant has not made any payment of electricity dues since January, 1994 and he himself was a defaulter. Moreover, misuse charges levied by the respondent have already been withdrawn and the bills have already been corrected, still the appellant failed to make the payment of the arrears for the last 44 months. Hence, the learned District Forum found that there was no deficiency in service on the part of the respondent and accordingly rejected the complaint filed by the appellant.

(3.) AGGRIEVED by the aforesaid order the appellant has preferred the present appeal before this Commission.