U P S E B Vs. ANWAR ALI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.6.1999 passed by District Consumer Forum, Muzaffarnagar in Complaint Case No.80/1997.

(2.) The facts of the case stated in brief are that the complainant took a Light a Fan connection for his House No.812, Mohalla Malhupura, Muzaffarnagar. About the consumption of electricity, bill for Rs.1,194.30 from 19.6.1996 to 17.8.1996 was sent. In this bill a fictitious reading of 6818 was shown and in the present column N. A. was wrongly written. The bill of 100 units was issued fictitiously. The complainant gave an application to the opposite party on 11.10.1996 to the effect that without taking the reading of the meter, the bill has been issued. The complainant also wrote that the reading on that date was 6357 and the bill should be amended accordingly and the amended bill should be sent. The opposite party No.2 called the concerned Junior Engineer and Meter Reader. The Junior Engineer noted the reading 6357 on the application of the complainant and submitted a report to the opposite party No.2. The opposite party No.2 did not amend the bill inspite of several requests and a provisional bill was prepared and the complainant was asked to deposit the same. Inspite of all this, the electric connection of the complainant was disconnected on 9.1.1997. The complainant had to suffer a lot on account of this disconnection. The complainant has prayed that the bill be corrected according to the reading and the electric connection be restored.

(3.) The opposite parties in its written version have alleged that they have not caused any loss or damage to the complainant. The complainant in the month of August, 1996 consumed electricity units from 6440 to 6818 and in December 1996 consumed electricity from 6818 to 6358. In the bill RDF was written and thereafter from meter reading 6818 to 6505 RDF was again shown. It was also written to the Electricity Testing Department for test of the meter. The enquiry report has not been received so far including the report of the meter testing. The amount of bill is liable to be paid and the learned District Forum has no jurisdiction to hear the complaint.