D.K. CHOPRA Vs. B.S.E.S.

JUDGEMENT

(1.) Petitioner has filed this revision petition against order dated 22.11.2006 passed by Delhi State Consumer Disputes Redressal Commission (for short 'State Commission') vide which, it partly allowed the appeal of the petitioner.

(2.) Brief facts are that petitioner/complainant is a registered consumer with BSES Rajdhani Power Ltd. having electric connection K. No. 5VK7018159966. It is alleged that officials of respondent/opposite party played some mischief with his meter on 24.5.2005, as a result of which petitioner started receiving inflated bills. He made several complaints to the officials of respondent to get the meter tested and revise the demand on the basis of actual consumption. Despite repeated complaints, no action was taken by the officials of the respondent. Petitioner deposited a sum of Rs. 50 for testing of the meter on 5.9.2005, but his meter was not tested and staff of respondent adjusted the meter reading. Petitioner has sought directions to the respondent to withdraw its demand generated vide bill dated 14.3.2006 for the sum of Rs. 7,841.77 and revise it on the basis of actual consumption to be recorded on a defect free meter. Petitioner has sought Rs. 20 lakh as compensation for mental agony, inconvenience and hardship and Rs. 11,000 as legal expenses.

(3.) Respondent in its reply, justified the demand on the ground that it was raised on the basis of actual consumption as shown in the meter. Further, the meter was tested and was found to be OK. Respondent has denied tampering of the meter by its staff. According to respondent, only phase was changed and change of phase would not in any way affect the recording of consumption in the meter.