NIRMALENDU GHOSH Vs. STATE ELECTRICITY BOARD W B

JUDGEMENT

(1.) Heard. The appellant appears in person and argues the case at length. The respondent is represented by their Counsel. The appellant has approached this Commission in appeal against the order dated 9.7.1998 wherein some directions were made regarding calculation of amount in respect of the disputed bills. The Forum also directed replacement of 3-digit meter by a 5-digit meter to avoid any controversy/mis-understanding in the matter of charging the bill for electric consumption. It is accepted that the first portion of the order of the Forum about the replacement of the 3-digit meter has been complied with by the respondent and in fact the new 5-digit meter was installed on 8.10.1998. As per the direction of the Forum, the disputed bills shall be determined on the basis of the average consumption of the complainant recorded in the new meter within a period of 8 months after its installation. The learned Lawyer appearing for the respondent submits that pursuant to the direction of the Forum, the bills have been raised on the basis of average consumption for 8 months after installation of the new meter. According to the opposite party the average consumption per month comes to 125 units per month which is, however, disputed by the appellant who appears in person. We are of the view that there is hardly any dispute which can be resolved in this appeal. It is a simple arithmetic to calculate the average consumption on the basis of reading in the meter. We feel that it would not be proper for us to make an enquiry into this matter. With this observation, the appeal is dismissed on contest without cost.