S P SINGHA Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) The petitioner herein had filed a complaint before the District Forum, Delhi seeking to recover from Respondent No. 1 (N.D.M.C) compensation amounting to Rs. 900/- for damage caused to his Video Cassette Recorder allegedly due to sudden increase in the voltage of the electric supply to his residential house in Satya Marg, Chanakyapuri, New Delhi on March 25,1989 at about 4.50 P.M. The case of the complainant is that the sudden increase in voltage was caused by some defect in the junction box from which electricity was being supplied to his residence.

(2.) The Opposite Party did not appear before the District Forum nor did it file any objections in spite of notice having been served on it. Hence the case was proceeded with ex-parte. The District Forum passed an ex-parte Order directing the Opposite Party (N.D.M.C.) to pay Rs. 900/- by way of compensation to the complainant within one month.

(3.) An appeal was preferred by the N.D.M.C. before the State Commission, Delhi challenging the aforesaid order passed by the District Forum.