Y N GUPTA Vs. D E S U

JUDGEMENT

(1.) THERE is no appearance for D.E.S.U. 2. These are two cross appeals against the Order of 27th December, 1991 made by the State Commission of Delhi in Complaint Case No. C-48/90. The relevant facts in these appeals briefly are that three bills for three electric connections in the house belonging to the Appellant - Complainant, Y.N. Gupta, were served on him on Sunday, the 25th March, 1990. The last date for payment indicated in the bills was 28th March, 1990. The total amount of bills was Rs. 1,06,566/- (Current demand Rs. 3,010/- + Arrears Rs. 1,03,456-17). The period to which the arrears related was not indicated in the bills. The Complainant, on the next working day, viz. 26th March, 1990 requested the Executive Engineer concerned for the details of the arrears and the period of which they related. Instead of supplying these details, the electricity connection was disconnected on the 26th March, 1990 itself without assigning any reasons or serving any notice on the Complainant. The electricity supply was restored on the 29th March, 1980 after the Complainant brought the matter to the notice of the General Manager, D.E.S.U.

(2.) THE Complainant pointed out that he had paid all the dues on account of electricity consumption upto the 6th December, 1988, after which the aforementioned bill of 25th March, 1990 was received by him. During the proceedings before the State Commission on 14th December, 1990, the DESU discovered that the meters installed were defective as they reflected the consumption in 5 digits instead of 4. Consequently the bills were revised and the amount claimed was Rs. 13,649.75 for the period from 21st December, 1988 to 12th December, 1990 as against Rs. 1,06,546/- claimed on 25th March, 1990, and Rs. 50,583/- from December, 1988 to September, 1990 on the basis of actual readings taking in September, 1990.

(3.) AGAIN , during the hearing before the State Commission, charges for 10,000 units of energy were claimed for the period from 1.1.1986 to 6.12.1988 on the ground that these were not billed due to oversight.