U P S E B Vs. SURESH CHANDRA

JUDGEMENT

(1.) There are two connected appeals which have been filed against the judgment and order dated 24.7.1992 passed by District Forum, Shahjahanpur in Complaint Case No.53/1991.

(2.) The Appeal No.1022/sc/1992 is filed by the U. P. S. E. B. and Appeal No.1124/sc/1992 is filed by the Suresh Chandra. In his appeal, Suresh Chandra has assailed the judgment and order of the District Forum that he was not awarded inadequate compensation as Rs.60/- deposited by him as reconnection charges (against his electric connection) with S. K. Srivastava, JE which were not deposited by the JE to the U. P. S. E. B. Therefore, he demanded number of reliefs before the District Forum. The District Forum has awarded Rs.1,000/- as compensation which has to be realised from the J. E. from his salary.

(3.) In the appeal of U. P. S. E. B. the judgment and order of District Forum has been assailed on the ground that District Forum has passed the order against the J. E. S. K. Srivastava, who was not made a party nor notice was given to him by the Forum and, therefore, the order of the learned District Forum is to be recalled.