(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 28.2.2001, passed by District Forum (North West) Shalimar Bagh, Delhi in Complaint Case No.2502/2000 - entitled Smt. Neeta Khanna V/s. The Executive Engineer (D) CVL, Delhi Vidyut Board, Delhi.
(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 having an electricity connection, bearing K. No.413-138-179/dlp on the Ground Floor of 2585, Hudson Lines, Delhi-110009. Earlier the above said electricity connection, was in the name of one Shri Gian Chand which was subsequently transferred in the name of the appellant. The grievance of the appellant, in the complaint, filed by her before the District Forum in nutshell was that though the appellant had paid all the bills yet her supply of electricity was disconnected for non-payment of bills by the respondent in February, 2000. Another grievance of the appellant was that the bill given to her for the consumption of electricity was highly exaggerated and was not according to the tariff. It was stated that on account of illegal disconnection of the supply of electricity the husband of the appellant met with an accident, suffered injury and was admitted in the hospital where one of his legs had to be amputated. In the complaint, filed by the appellant, it was prayed that the respondent be directed to restore the electricity supply and also to amend the bill in question as per the tariff. She also claimed compensation for the expenses incurred in the treatment of her husband Shri B. R. Khanna.
(3.) The claim of the appellant in the District Forum was resisted by the respondent and in the written statement/written version, filed on behalf of the respondent it was stated that supply of the appellant was disconnected for the non-payment of the electricity bills which were prepared according to the tariff. It was stated that there was no deficiency in service on the part of the respondent.