A.M. RAO Vs. SANJAY SINGH

JUDGEMENT

(1.) APPELLANT is a landlord of the premises given on rent to respondent -1 Sanjay Singh. Premises consists of 1st floor and 3rd floor. On the allegation that the appellant disconnected the supply, the respondent applied to the BSES for exercitation of new meter and deposited the amount for installation of connection. Besides this connection at 3rd floor he also applied for NX connection at 1st floor. However, respondent -2 declined to sanction the electricity connection. Consequently he filed the instant complaint before the District Forum.

(2.) VIDE impugned order dated 22.8.2005, the District Forum directed the respondent -2 to install and energise connection No. 501 -134335/DL within a period of 30 days and pay a sum of Rs. 2,000 as compensation and Rs. 1,000 as cost of litigation. Since the appellant has a grievance against the order being the landlord of the premises, he has preferred this appeal.

(3.) IN view of the allegations of the respondent -1 that the electricity connection was disconnected by the landlord and the refusal by the respondent -2 in not giving the new connection without NOC from the appellant, the appeal is to be allowed at the outset as the appellant was not impleaded as a party nor was given an opportunity to put up his case as to the disconnection of the electricity from the connection which was in his name.