GANGA PATIL Vs. GESCOM & ANR

JUDGEMENT

(1.) THESE are the two appeals filed under Section 15 of the C.P. Act, 1986 by the respective complainants in complaint Nos. 191/2010 and 192/2010 on the file of District Consumer Forum, Gulbarga being aggrieved with the order dated 31.3.2011.

(2.) AS the consumer dispute raised in both the complaints being the same; OP being the same. In order to avoid the repetition of facts and multiplicity of reasoning, both these appears are heard together and disposed of by this common order.

(3.) THE brief facts of the case are as under: