SECRETARY OF KSEB PATTOM, TRIVENDRUM Vs. THOMAS MATHEW

JUDGEMENT

(1.) THIS appeal is directed against the order dated 9/7/04 in OP No. 60/02 passed by the CDFR, Kottayam, thereby the Forum cancelled Ext. A2 bill for Rs. 25,946/ - and directed the opposite parties to pay Rs. 750/ - as cost to the complainant. Aggrieved by the same, the opposite parties have come up with the present appeal.

(2.) THE grievances of the complainant in brief are that he is a consumer of the opposite party bearing consumer No. 9576 and though he was remitting the electricity charge regularly based on the meter readings the Anti Power Theft Squad (APTS) of the opposite parties inspected his premises on 20/11/00 and served a bill on 22/11/00 stating that there was unauthorized additional load of 5 KW in the premises of the complainant. He had filed and appeal before Deputy Chief Engineer, APTS and as per the directions of the Deputy Chief Engineer, APTS, he applied to the Assistant Executive Engineer for the details which were not furnished to him. Alleging deficiency of service, the complaint was filed praying for directions to the opposite party to cancel the bill and pay compensation and costs.

(3.) DISPUTING the averments of the complainant, a version was filed by the 2nd opposite party for himself and before the 1st opposite party contending that the APTS of K.S.E Board inspected the premises and found that the complainant had unauthorized additional load coming to 5 K.W. A site Mahazar was prepared copy of which was served on the petitioner and based on the inspection report the impugned bill for Rs. 25,946 was served on the consumer as per Clause 42 (d) of the Conditions of Supply. It was also submitted before the Forum that the complainant was given a notice asking him either to remove the unauthorized additional load or regularized the load as per rules. The opposite parties further contented that there was no deficiency of service on their part and they prayed for the dismissal of the complaint.