MALIK MOHD NAQI Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) FEELING dissatisfied with the amount of compensation of Rs. 10,000 and Rs. 5,000 as cost of litigation to be paid by the respondent for taking inordinate delay in installing new electricity connection, the appellant has preferred this appeal.

(2.) THE case of the appellant was that he being a tenant in respect of property No. 2202, Chitli Qabar, Delhi from where he was carrying business of machinery part was having three phase connection and was making regular payment of electricity bill and subsequently he surrendered the three phase connection due to his old age and not being able to run the business and applied for single phase connection which was not sanctioned within the stipulated period of 60 days.

(3.) IN our view the amount of compensation is reasonable. However, if the grievance of the appellant have not been redressed, he is at liberty to file fresh complaint before the District Form. However, limitation will not come in the way as the grievance is of continuing nature.