HARYANA STATE ELECTRICITY BOARD Vs. BHAGWAT PRASAD

JUDGEMENT

(1.) In this revision petition Haryana State Electricity Board (now known as HVPNL) has come in revision against the order of the State Consumer Disputes Redressal Commission, Haryana affirming the majority judgment passed by the District Forum except for the deletion of the amount of compensation.

(2.) In fact, on the finding of District Forum with regard to no theft of electricity, they are unanimous, but, the President had ordered refund of the amount of Rs. 62,874.00 which was unanimously held to have been recovered wrongfully, to be adjusted in future bills apart from the direction that the entire account of the consumer be overhauled. But, the other two members did not agree with the Electricity Board retaining the amount for future adjustment and they, in our opinion, rightly ordered that this amount should be refunded with interest at the rate at which the Electricity Board charges surcharge on unpaid amount of electricity charges. We feel that there is no ground to interfere with the majority view of the State Commission on refund with interest and there is absolutely no ground for us to interfere with the concurrent finding of the Fora below on other points, under Sec. 21(b) of the Consumer Protection Act, 1986. The revision petition, is, therefore, dismissed. Revision Petition dismissed.