SARAB PRAKASH Vs. DELHI VIDYUT BOARD

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 25.11.1999, passed by District Forum No.-I in Complaint Case No.453/1999, entitled Sh. Sarab Prakash Advocate V/s. Delhi Vidyut Board and Anr.

(2.) The facts relevant for the disposal of the present appeal briefly stated are that the appellant had filed a complaint before the District Forum under Sec.12 of the Act, averring that electric connection bearing No. K-1369960 was installed in his Chamber No.480, Western Wing, Tis Hazari Courts Complex, Delhi. The grievance of the appellant, in the complaint filed by him before the District Forum in nutshell was that in respect of the above said electric connection he was receiving inflated and incorrect bills despite repeated requests. It was prayed by the appellant that the respondent be directed to prepare bills according to actual consumption of electricity in the above said electric connection. The appellant had also claimed compensation for the alleged deficiency in service on the part of the respondent.

(3.) The claim of the appellant in the District Forum was contested by the respondents. It was stated by the respondents that the appellant was not making payment of electricity bills since May, 1996 though the bills raised for electricity consumption were for minimum guarantee amount. It was also stated that upto to the Billing month of March, 1999, there were arrears to the extent of Rs.20,440.21 paise against the appellant on account of electricity consumption.