MALATI DEVI Vs. ORISSA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This complaint for compensation arises out of death of complainant's husband being electrocuted in a public place. When an electric connection is taken in a public place, no one hires the service for the same. Complainant also does not claim that she had hired the service of opposite party for that purpose or that she. is a beneficiary of the service. Thus, complainant is not a consumer.

(2.) A complaint can be filed by a consumer or a registered voluntary organization or the State Government or the Central Government Complainant does not come within any category of the same. Accordingly, the complaint being un-authorised is not maintainable. Complainant, if so advised, may approach the appropriate Forums for compensation. Complaint dismissed.