D E S U Vs. RISHAL SINGH

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum dated 12.7.90 whereby the demand made by the appellant from Sh. Rishal Singh, respondent was set-aside.

(2.) It was alleged by DESU that Rishal Singh, respondent had installed sewing machines at his residence and was misusing electric energy. He was also using excess load than that sanctioned there. Consequently, an additional amount was claimed from him. Sh. Rishal Singh, the respondent, denied the said allegations and inter alia pleaded that he had only one sewing machine and that was manually operated and that he had no excess load at his residence as alleged by DESU.

(3.) The District Forum, after hearing the parties, setaside the order passed by DESU. DESU has come up in appeal to this Commission.