K.S.E.B., PATTOM Vs. MADHAVAN PILLAI

JUDGEMENT

(1.) THE appellant is the opposite party KSEB in OP. 515/01 in the file of CDRF, Kollam. The bill issued by the appellant for the sum of Rs. 9,980 stands quashed. The appellant is directed to issue fresh bills and also to pay a compensation of Rs. 500.

(2.) THE case of the complainant is that he was remitting the amount as per the provisional invoice card regularly. Till the time of introduction spot bill from 7.2.2001 also he has been remitting the bills in time. He has been issued the bill for a sum of Rs. 9,980 with respect a period of 40 months from 8/97 to 12/2000. The meter was changed in 1995. It is also pointed out that complainant's electric connection was disconnected from 6.9 2001 without notice. On request the complainant was allowed instalment facility and the amount remitted.

(3.) THE opposite party/appellant has contended that the energy meter of the complainant was changed only on 13.8.1997. The reading taken on 19.12.2000 showed a reading of 8694 units. Due to shortage of meter readers the Board could not take the reading every 6 months and hence additional bill was issued for the period from 13.8.1997 to 19.12.2000 for 8694 units for 40 months. As per the provisional invoice card the consumer is remitting electricity charge for 70 units per month. The reading taken on 19.12.2000 disclosed that he was using energy much in excess of 70 units and the same was charged as per Ext. PI bill issued.