ASST EXE ENGINEER, KSEB ELECTRICAL MAJOR SECTION, KONDOTTY MALAPPURAM Vs. SECRETARY KSEB, VYDYUTHI BHAVAN ,PATTOM

JUDGEMENT

(1.) THE above appeal is preferred from the order dated:15/2/2008 passed by CDRF, Malappuram in OP:121/01. The complaint therein was filed by the respondent herein against the appellants/opposite parties alleging deficiency of service on the part of the opposite parties in their failure to change the tariff from LT VII A to LT VII B. The opposite parties entered appearance and filed written version contending that there was no deficiency of service on their part.

(2.) BEFORE the Forum below Exts.A1 to A8 documents were produced from the side of the complainant. No evidence was adduced by the opposite parties. On an appreciation of the facts, circumstances and documentary evidence on record, the Forum below passed the impugned order directing the opposite parties to change the tariff of the Consumer No:10002 from LT VII A to LT VII B and pay compensation of Rs.5000/ - with cost of Rs.750/ -. Aggrieved by the said order the present appeal is filed by the opposite parties therein.

(3.) WE heard both sides. The learned counsel for the appellants/opposite parties submitted his arguments based on the grounds urged in the memorandum of the present appeal. He categorically admitted the fact that the opposite parties in their written version expressed their readiness to change the tariff from LT VII A to LT VII B. During the course of arguments we felt the necessity of personal appearance of the Assistant Executive Engineer, Electrical Major Section, Kondotty who is the concerned officer to take necessary steps to get the tariff changed from LT VII A to LT VII B. So, as per the direction of this Commission the present Assistant Executive Engineer, Electrical Major Section, Kondotty, KSEB has also appeared before this Commission. He insisted for submission of a written request by the owner of the building who is the registered consumer of the connection with consumer No:10002.