PRAKASH ASSOCIATES Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) AGAINST a demand of Rs. 4,16,113 towards electricity charges raised by the opposite party (in short "O.P") which is being disputed by the complainant, this complaint has been filed seeking Rs. 11.00 lacs as compensation for unlawful demand, Rs. 9.50 lacs for mental agony and suffering and Rs. 75,000 litigation cost; which, on the face of it, has been claimed in order to invoke the jurisdiction of this Commission.

(2.) HOWEVER , for the purpose of pecuniary jurisdiction, learned Counsel for the complainant agrees that the amount of compensation, if any, that my accrue to him, may be deemed as Rs. 20.00 lacs or so, including the demand of Rs. 4,16,113 out of which he is ready to pay 50%.

(3.) IN view of these facts, the complaint is hereby transferred to the concerned District Forum because of the pecuniary jurisdiction with the direction to the District Forum to consider the application seeking interim relief within one week of receipt of this order.