K S E B Vs. CHANDRA SEKHARAN PILLAI

JUDGEMENT

(1.) APPELLANTS are the opposite parties/KSEB in CC.455/06 in the file of CDRF, Kollam. The bill issued by the appellant with respect to the past fixed charges omitted to be collected stands set aside.

(2.) IT is the case of the complainant that he was conducting a clinic by name Athira Clinic with consumer No. 18609. The tariff at the time was LT -I A with fixed charge at Rs. 110. On 8.2.2005 the opposite party changed the tariff as LT VI -B without any reason and subsequently on 16.12.2006 a bill has been issued with raising the fixed charge to Rs. 660 each bill and directed to pay a sum of Rs. 660 as short assessment from February 2005 to December 2006 after deducting the fixed charge of Rs. 110 from each bill. It is the allegation with the above bill is illegal.

(3.) THE contention of the opposite parties/appellants is that there was omission to collect the fixed charges from the date from which the tariff was changed from LT I -A to LT -VI -B. The complainant has been assessed under LT -VI -B applicable to private hospitals. The relevant fixed charge is Rs. 55 per KW per month. Hence the total fixed charges in the instant case would be Rs. 55 x 6 i.e., Rs. 330 per month, as 6 KWs is the connected load. The above was omitted to be collected and hence the bill issued.