OPTHALMICS AND DRUGS INDIA Vs. JAGDIP MOHANLAL KAKADIA

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') is directed against order dated 6.11.2002, passed by District Forum (North-West), Shalimar Bagh, Delhi in Complaint Case No. C-564/2002 entitled - Shri Durga Engineering Works and Ors. V/s. Delhi Vidyut Board/n. NW. D. D. C. Ltd.

(2.) The facts, relevant for the disposal of the above mentioned appeal, lie in a narrow compass. The appellants had filed a complaint under Sec.12 of the Act against the respondent. In the complaint, filed by the appellants, while alleging deficiency in service on the part of the respondent, it was prayed that the respondent be directed to withdraw the FAE cases to refund the amount already paid by the appellants; to revise bills w. e. f. July, 1999 and to pay compensation for disconnection of electricity between the period from 25.1.2001 to 9.10.2001.

(3.) The learned District Forum vide impugned order has dismissed the complaint filed by the appellants.