SHIMOGA AUCYL P LTD Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) The complainant, i. e. , M/s. Shimoga Aucyl (Pvt.) Ltd. , in this complaint, has sought the relief to remove deficiency in service by resorting the supply of electricity to R. R. No. P-855 at the cost of the opposite parties, by re-installing the meter board and with drawing the demand of back billing charges and also compensation of Rs.8,43,136/- for loss and injury suffered by the complainant due to the negligence on the part of the opposite parties.

(2.) The complainant is a company running a cast iron foundry manufacturing centrifugal castings and other general casting items as a small scale unit in Industrial Area at Manchenahalli, Bhadravati, Shimoga. The opposite parties are the K. E. B. authorities. It is the case of the complainant that the opposite party was servicing the complainant's unit by supplying electricity through R. R. No. P.855. The opposite parties in the morning of 18-4-1992 raided the factory premises of the complainant along with the police and in the absence of any Director or any responsible officer of the company and without intimating the complainant's company, disconnected the power supply by cutting off the cables of the factory. The opposite parties when subsequently approached by the complainant tor reconnection of the power supply to the complainant's unit, refused to do so without assigning any reason. The complainant further averred that on 28-4-1992, the opposite parties intimated the complainant's company that the opposite parties raided the power installation of the complainant's company on 18-4-1992 and found loss of electrical energy sustained by the Board and showed back- billing charges under Rule 44.07 in a sum of Rs.2,72,930/-.

(3.) The complainant nextly averred that due to these negligent acts on the part of the opposite parties in disconnecting the power supply to the complainant's company installation, the complainant did suffer huge loss and disconnection amounted to clearly a deficiency in service rendered by the opposite parties. The complainant on the basis of these averments sought the reliefs as narrated above.