SATPAL SINGH Vs. DELHI JAL BOARD SOUTH ZONE

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as the Act), is directed against order dated 24.1.2003, passed by District Forum-II, Udyog Sadan, Institutional Area, Mehrauli, New Delhi, in Complaint Case No.4338/2000, entitled Shri Satpal Singh V/s. Delhi Jal Board.

(2.) The facts, relevant for the disposal of the above mentioned appeal, briefly stated, are that the appellant Shri Satpal Singh had filed a complaint under Sec.12 of the Act before the District Forum. In the complaint filed by the appellant, before the District Forum the grievance raised related to his water connection. It was stated that the respondent had raised excessive bills for water consumption and had disconnected his water connection on the basis of excessive demands raised by the respondent.

(3.) The claim of the appellant in the District Forum was resisted by the respondent Delhi Jal Board and in the reply/written version, filed on behalf of the respondent, the respondent had taken certain preliminary objections to the effect that the complaint, filed by the appellant, was not maintainable; that the complaint filed was abuse of the process of law and beyond the provisions and scope of the Act and the jurisdiction of the District Forum that there was neither any deficiency in service nor any negligence on the part of the respondent; and that no notice under Sec.96 of the Delhi Jal Board Act had been served by the appellant upon the respondent.