HARYANA STATE ELECTRICITY BOARD Vs. JAWAHAR LAL SINGLA

JUDGEMENT

(1.) This appeal is filed against the order of the District Forum, Jind directing the refund of the excess amount wrongly charged from the respondent with interest @ 18 per cent thereon. In view of the somewhat limited challenge to the order under appeal, it suffices to notice the facts with relative brevity.

(2.) The case set up by the complainant-respondent was that he was a consumer of the appellant- board with regard to his domestic connection No. M1-211 and had throughout been regularly depositing the amount of the bills levied against him. However, to his surprise he received an additional bill of Rs.2,764.70 paise, payment whereof was directed to be made on or before the 14th of August, 1989. On his protestations the appellants gave an assurance that a challenge meter would be installed at his premises and if the comparison of the reading of consumption of units of the two meters showed any excess billing, the excess charges would be refunded. Yet again, he received another bill for a sum of Rs.2,220.85 paise which was to be paid on the 16th of October, 1989 and on his objection a similar assurance was given. Subsequently some- what similar demands were made from the complainant is forcing him to knock at the door of the District Forum with the prayer that the excess amount of Rs.3,936.15 paise alongwith interest be got refunded to him.

(3.) On notice being issued to the appellants, the case set up was that the respondent had earlier been fully satisfied with the electricity charges levied against him. However, he had later got installed an electricity meter of 25 Amp. with three phases having a sanctioned load of 4.677 KW which continued to work correctly working upto March, 1987. Thereafter, when the Audit Party of the H. S. E. B. inspected the record in June, 1989, it concluded that the reading of the aforesaid meter from the month of April, 1987 to May, 1989 was extremely low. Consequently considering the average of the consumption of two years fresh bills were prepared after adjusting the previous amount paid by him and a sum of Rs.2,424.50 paise was found due against him which the complainant was compelled to pay in three instalments. On the 2nd of June, 1989, a new meter had been installed at his premises and payments were made according to the consumption recorded by it.