SHARDA DEVI Vs. RAJASTHAN STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This appeal under Sec.15 of the C. P. Act, 1986 (the 'act') by the complainant is directed against the order dated 7.9.1995 whereby District Forum, Dholpur dismissed her Complaint No.92 of 1992.

(2.) On 11.11.1992 the appellant filed a complaint under Sec.12 of the Act before the District Forum, Dholpur, alleging therein that in order to irrigate her agricultural land, situated at village Raja Khera, she had submitted her application to the respondents for sanction of an electric connection for agricultural purposes; that although thereafter she deposited a sum of Rs.1,950/- on 12.4.1990, as per demand of the respondents, but no electric connection was sanctioned to her, though the electric supply line was laid down ahead of her well and electric connections were sanctioned to other persons, that in order to supply electric connections to the agriculturists having their wells ahead of appellant's well the respondents had laid down a number of supply lines over her land endangering the very lives of the men working on the land of the appellant but when she requested the respondents to remove such supply lines from over her land, they felt annoyed with the appellant and instead of sanctioning the much awaited electric connection to her, delivered a bill for Rs.4,262/- on 22.2.1992 without ever supplying electric energy to her well. She, therefore, prayed for cancellation of the said bill and sanction of the electric connection to her by the respondents.

(3.) The case put forth by the respondents in their reply was that on appellant's deposited the demanded amount of Rs.1,950/- on 12.4.1990, and further submitting the 'l' Form, the authorities concerned had ordered on 29.10.1990 to connect the well of the appellant with the supply line and in compliance of such orders of the higher authorities, the supply line was laid out on 2.12.1990 and thereafter on 21.12.1990 it was ordered by the authorities concerned that the motor on the well of the appellant be connected with the supply line and in compliance of such order the motor on the well of the appellant was connected with the electric energy supply line on 1.1.1991. It was further averred that since charges for consumption of electric energy were to be realised from the agriculturists at "flat Rates" no meter was installed at the well of the appellant. Therefore, it was further averred, a bill for Rs.4,262/- was prepared by "flat Rate" system and accordingly rightly delivered to the appellant.