JUNIOR ENGINEER ELECTRICAL Vs. SALARAM PRADHAN

JUDGEMENT

(1.) This is an appeal by the CASCO Authorities against the order of the District Forum, Puri, directing for restoration of power supply to the domestic line of the complainant and compensation of Rs.500/- for deficiency in service.

(2.) Heard Mr. B. K. Nayak, learned Conunsel for CASCO Authorities, and the complainant himself.

(3.) Complainant's case is, he was availing power supply till 1990 and was paying the electricity dues for one K. W. load regularly. The transformer from which the supply was given was burnt on 5.10.1990. The conductor was stollen by miscreants sometime during the month of December, 1992. Therefore, neither the complainant nor any of his co-villagers were enjoying power supply since December, 1992. Exception was taken by the complainants to the bill for Rs.11,867.45 for the months of July and August, 1999 served on the complainant. He raised a protest which the Department did not listen. Hence he filed the case.