KOTAPROLU SARADA Vs. ASST. DIVISIONAL ENGINEER

JUDGEMENT

(1.) The unsuccessful complainant is the appellant.

(2.) The facts of the case as narrated by the complainant are that the electricity service connections bearing no.212 and 204 stood in the name of her late husband. The complainant claims to have used the service connection no.212 for residential purpose under category I and service connection no.204 for poultry purpose under category III and that she was paying the bills issued for the respective connections regularly. Both service connections were said to have been inspected on 16.6.2006 and signature of her workman stated to have been obtained denying the inspection proceedings. The opposite parties issued provisional assessment order on 21.7.2006 claiming unauthorized usage of 1040 units through SC No.212 and a demand for Rs.7,680/- was raised by issuing the assessment order. The copies of inspection report and calculation sheet said to have been not issued inspite of a request made therefor.

(3.) The opposite parties resisted the claim of the complainant contending that the motor which was meant for supplying the water to the poultry farm is connected to the domestic service connection as was revealed at the time of inspection of the house of the complainant on 16.6.2006. The using of domestic power supply for poultry is against the provisions of the electricity Act. The representative of the complainant acknowledged receipt of the inspection notes.