SURAT ELECTRICITY CO LTD Vs. HANSRAJBHAI DHANJIBHAI VIRANI

JUDGEMENT

(1.) This appeal arises from order dated 21.12.1999 rendered by the learned Consumer Disputes Redressal Forum, Surat in Case No.294/1997. The learned Forum has directed the opponent Surat Electricity Company Limited to pay to the complainant, compensation in the sum of Rs.30,000/- with interest @ 16% p. a. from 18.11.1998 till payment. It was the complainant's case that he was consumer with regard to electricity services made available in Flat No.6 in B-Block of Surat Government Colony, wherein he was residing. On 14.7.1997, there was fire on account of short-circuit due to sudden rise in the voltage resulting into complete damage occurring to the colour television, cassette player-cum-recorder of Philips Company, 30 cassettes, wall clock, photos, tube light and wiring estimated at Rs.30,000/-. The complaint was lodged at Entry No.12/1997 with Umra Police Station and the Panchnama regarding the damage was made on the same day. Fire brigade was also informed. It was noticed that cables which were very old and deteriorated were causing frequent accidents in the City of Surat and the opponent electricity company was not taking care of repairing and maintaining the electricity cables. The concerned employees of the opponent electricity company were not taking care of maintaining the supply of electricity more particularly by supervising the supply/flow of electricity. They were not careful about the sudden rise in the voltage. It was, therefore, overall duty/obligation of the opponent electricity company to see that no accident occurred so as to cause loss/damage to the consumers. The complainant frequently presented his grievance before the opponent electricity company and ultimately gave notice through Advocate on 10.3.1997. Yet, the complainant was deprived of the compensation for the aforesaid damage. He, therefore, prayed for compensation as aforesaid as also compensation in the sum of Rs.11,000/- on the head of loss of pleasure and cost quantified at Rs.5,000/-.

(2.) The matter went ex-parte against the opponent Surat Electricity Company on account of consistent default on the part of concerned employees/officers of the opponent electricity company. The learned Forum considered the evidence placed on record. The evidence included report of the expert viz. Electrical Inspector and the correspondence which the complainant entered into with the opponent Surat Electricity Company. The learned Forum, therefore, passed the impugned order in favour of the complainant.

(3.) The opponent electricity company has come before this Commission by way of appeal under Sec.15 of the Consumer Protection Act, 1986 [act for short] against the impugned order as aforesaid.