A.K. CHATERJEE Vs. BSES

JUDGEMENT

(1.) FEELING aggrieved of the exorbitant electricity bills raised by the respondent after the change of meter in May, 2003 as it showed very huge consumption, the appellant made representations to the respondent for revision of the bills. On failure of the respondent to take any action the appellant filed the instant complaint before the District Forum.

(2.) VIDE impugned order dated 10.1.2005, the District Forum dismissed the complaint on the premises of having got the meter checked during the pendency of the complaint in October, 2004 and also the consumption pattern of the consumption shown from December 2001 to August, 2004.

(3.) THROUGH this appeal the impugned order has been assailed on the ground that the District Forum has not considered the consumption pattern as well as rise in the consumption of units after the change of the meter in the proper perspective. The bi -monthly consumption from December 2001 to August 2004 shown in the impugned order needs to be reproduced and is as under: December 2001 1900 February 2002 1960 August 2002 1150 October 2002 1020 December 2002 730 February 2003 910 April 200 2640 June 2003 976 August 2003 3490 October 2003 2290 December 2003 1775 February 2004 1650 April 2004 1978 June 2004 2664 August 2004 3211