ACCOUNTS OFFICER, ERO-III Vs. SHYAM SUNDARLAL SANGHI

JUDGEMENT

(1.) WE have heard both the counsel on the delay excuse petition as well as merits of appeal.

(2.) THE Board resisted the case alleging that Assistant Engineer inspected the premises of the complainant in the month of March, 2004 wherein he found that the meter N3 -74 was switched off, however, the power supply was live and she has been drawing electricity through another meter. Both the service connections are situated in the same premises with different connection numbers and therefore as per Section 88 together with condition No.27.3 of terms and conditions of supply of Electricity, the Board in its discretion treated it as a single connection and accordingly issued bills. Therefore, it prayed that the complaint be dismissed.

(3.) THE complainant filed evidence affidavit besides Exs.A1 to A9. The District Forum after considering the evidence on record opined that earlier two bills have been issued separately and there was no reason as to why a single bill was issued making her to pay more than what she had to pay. The representation made by the complainant was not taken care of and therefore a direction was issued to split up the bill as were issued earlier and if there is any excess amount paid by the complainant, the same be adjusted in future bills together with costs of Rs.1,000/ -.