DELHI VIDYUT BOARD Vs. KRISHAN LAL

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') is directed against order dated 6.10.1999, passed by District Forum No. IV (Nand Nagri) in Complaint Case No.242/98 - entitled Sh. Krishan Lal V/s. Delhi Vidyut Board.

(2.) The facts, relevant for the disposal of the present appeal, briefly stated are that the respondent Sh. Krishan Lal had filed a complaint before the District Forum averring that he was a consumer in respect of electricity connection bearing K. No.601-135-615 which was sanctioned for domestic purposes. The grievance of the respondent in the complaint filed by him in nutshell was that the appellant Delhi Vidyut Board had levied misuse charges without serving a proper legal notice on the respondent. It was prayed that the appellant be directed to issue a revised bill adjusting therein the excessive payments made by the respondent to the appellant.

(3.) The claim of the respondent in the District Forum was resisted by the appellant. The stand taken by the appellant in the District Forum was that misuse charges on the respondent were levied on the basis of a report submitted by the meter reader, who noticed that the electricity supply was being misused for commercial purposes. It was also stated that a notice was served on the respondent and as no reply was received the misuse charges were levied on the respondent. It was stated in the written statement/written version filed on behalf of the appellant that the complaint filed by the respondent, deserved to be dismissed with costs.