NARESH JASWAL 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 9.6.2000, passed by District Forum No. III in Complaint Case No.3326/99 - entitled Sh. Naresh Jaswal V/s. The Executive Engineer, 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 under Sec.12 of the Act, before the District Forum averring that the appellant was in possession of the ground floor of premises No. D-30, Subhash Marg, J. J. Colony, Raghubir Nagar, New Delhi as a tenant since 1985. It was stated in the complaint that the meter for supply of electricity in the abovesaid premises of the appellant was installed in the premises, not in the possession of the appellant but in the possession of the landlord of the appellant. The premises where the meter was installed, generally remained locked and as such, meter reading could not be taken regularly. The supply of electricity to the premises of appellant was disconnected from the meter by the landlord on 24.11.1999 regarding which the appellant also lodged a separate report with the Authorities of the police. In the complaint, filed by the appellant, before the District Forum it was prayed that the respondent/dvb be directed to instal the meter in question in the premises in the possession of the appellant and to transfer the connection in his name.

(3.) The claim of the appellant in the District Forum was resisted by the respondent. The stand taken by the respondent before the District Forum was that no payment of electricity dues had been made by the appellant after August, 1990 and the electricity supply in question has been disconnected due to non-payment of dues.