U P STATE ELECTRICITY BOARD Vs. PHOOL SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 27.11.1998 passed by District Consumer Forum, Bulandshahr in Complaint Case No.675 of 1994.

(2.) The facts of the case stated in brief are that the complainant applied for an electric connection to the opposite party on 19.4.1995 for a tube-well. The opposite party, Electricity Department, gave an estimate for Rs.900/- which was deposited by the complainant on 3.2.1992 and an agreement was entered into. Thereafter the complainant got the boring done after spending a sum of Rs.12,000/-. Thereafter a demand of Rs.945/- was also made as security by the opposite party which was also deposited by the complainant. On 4.6.1994 line order was passed to lay down the line and to energize the line, but nothing has been done so far. Hence the complainant filed the present complaint.

(3.) The opposite party in the written version has alleged that the complainant has not followed the terms of the agreement. The boring for which the connection was applied for was of 4 inches in diameter while the complainant had done boring of 6 inches diameter. It is admitted that on 3.2.1992 the articles were not available with the opposite parties.