PALWINDER KAUR Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This is an appeal preferred by original complainant, being dissatisfied with dismissal of her complaint No. 44/02 vide impugned judgment of the Punjab State Consumer Disputes Redressal Commission at Chandigarh.

(2.) The appellant, admittedly, was provided electricity supply to the respondent for running an industrial unit. The electricity supply was being provided through MS No. 04/10 from medium supply category. The industrial unit is situated in a tenement occupied by a tenant, namely, M/s. Aashish Enterprises. The appellant gave the premises to the tenant under rent agreement dated 25.10.2001.

(3.) On 17.4.2002, the said electricity meter of the appellant was inspected by concerned officials of the respondent (PSEB). The physical verification of the meter showed that the electricity was being pilfered through the said meter. The inspection was carried out in presence of husband of the appellant. His signature was taken on the checking report prepared at the place itself. The seals of the meter, however, found intact. The meter was removed immediately and was sent to the M.E. Lab. The M.E. Lab report showed that there was tampering with the meter. The report also showed that the line wires were not comparable to the original seals. It was found that the meter was running slow to the extent of 50%. The respondent demanded amount of Rs. 8,74,053 vide Memo No. 2116 dated 22.4.2002 from the appellant alleging that theft of electricity energy was committed and the meter was tampered.