BABURAM SAXENA Vs. CHAIRMAN TOWN AREA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 24.9.1992 passed by District Consumer Forum, Farrukhabad in Complaint Case No.444/1992.

(2.) The facts of the case stated in brief are that the water meter of the complainant was defective in the year 1984. Inspite of several requests, the town area the opposite party, did not get the defects in the meter rectified, and continued charging the meter rent. The complainant was also required to pay the maximum amount of water charges. The complainant has prayed that the Town Area Committee should get the meter repaired at its own expenses and the meter rent which has been charged from 1984 should be refunded. Compensation for harrassment has also been prayed for.

(3.) The opposite party in its written version has alleged that the meter rent has not been charged from the year 1984. The amount of water charges which has been taken from the complainant has been taken in accordance with the rules. The meter is repaired at the expenses of the person in whose premises it is installed. The opposite party had given a notice to the complainant that it should be not repaired at his own expenses or it should be got changed.