BALVINDER KAUR Vs. NORTH DELHI POWER LTD.

JUDGEMENT

(1.) THE grievance of the appellant, which on the face of it is justified, is that the District Forum has not at all taken into consideration the observations made by this Commission vide order dated 17th April, 2007 passed in Appeal No. A. 1942/03 relating to the allegations of FAE and bill raised by the respondent thereon.

(2.) PERUSAL of the impugned order shows that the District Forum only decided the application under Section 27 of the C.P. Act based upon the order .

(3.) THE observations made by this Commission were as under: "There is no allegation of FAE against the appellant. The provisions with regard to the electricity bill raised by the respondent in respect of defective meter are contained in the Sections 20 and 21 of the Regulation of Delhi Electricity Regulation Commission, 2002. If There are allegation of FAE, it must not be for the period during which the meter remained defective and at the most may be from the date when the premises were inspected and therefore the grievance of the appellant at least for the period the meter remained defective should have been independently addressed and dealt with."