N MURTHY Vs. BESCOM AND ANR

JUDGEMENT

(1.) THE complainant aggrieved by the order of the District Consumer Disputes Redressal Forum, Chitradurga in C.C. No.50/2009 dated 12.8.09 dismissing his complaint has filed this appeal.

(2.) BRIEF facts of the complainant's case are that, the complainant got constructed a new house in the year 2004. He has taken electricity connection to the house from the OPs. On 30.1.2009 at about 9.45 p.m. when he along with his family members were watching TV due to the negligence of the OP there was fire in the transformer. The connection to the complainant's house was given from the said transformer. On account of the fire in the transformer, the transformer was burnt. Thereafter, the fire spread into the house of the complainant and the T.V., Computer, switches, switch board, control board. fans, doors, wiring to the house, tube light, filed coil, meter board, electrical pipe line, windows, meter box were all damaged. The colour of the house also turned into blackish. Complaint was given to Chitradurga Rural Police Station on 31.1.2009. The police came to the spot and recorded a panchanama. Fire brigade people have given a certificate regarding the fire incident in the complainant's house. The complainant intimated the incident to the OP and the OP visited the house and examined the same. The complainant got repaired the doors, switches, switch board, T.V. computer and other damaged articles and got the house repainted. He has spent about Rs. 1,00,000. He claimed the said amount from the OPs but the OPs did not respond to the same. The incident has taken place due to the negligence of the OP. Therefore, he has filed the complaint claiming compensation of Rs 1,00,000.

(3.) THE DF considering the evidence produced by both the parties before it has dismissed the complaint on the ground that the complainant; has failed to establish the loss sustained to his properties due to the incident.