INDIRA SANGHI Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) This is a complaint preferred by a firm called Mysore Manufacturers and Traders, Bangalore represented by its Managing partner Dr. Indira Kumar Sanghi seeking to recover from the respondent Karnataka Electricity Board (hereinafter called the 'Board')Compensation to the tune of Rs. 60,65,589/- for alleged monetary loss, mental torture, harassment etc. caused to the petitioner by reason of the wrongful action of the respondent in disconnecting the supply of electric energy to the petitioner's factory and failing to discharge its contractual obligation of providing fuses of 200 Amps as a result of which the plant and machinery in the petitioner's factory could not be operated and there was enormous loss since the factory could not go into production.

(2.) The allegations in the complainant have all been denied in a detailed counter statement filed by the respondent.

(3.) The petitioner had previously approached this Commission with the same grievance by filing O.P. No. 4 of 1988. By order dated July 24, 1989, that petition was dismissed by this Commission on the short ground that the subject matter of the complaint was subjudice in tile City Civil Court, Bangalore where the petitioner had filed a suit seeking practically idential reliefs. This Commission, therefore, declined to go into the merits of the case and the petition was rejected solely on the aforesaid preliminary ground.