PUNJAB STATE ELECTRICITY BOARD Vs. GARJIT KAUR

JUDGEMENT

(1.) All these appeals, namely, Appeal Nos.746 to 753 of 2003 are being decided by a single order as according to the learned Counsel for the appellants, questions of law and facts involved in all these appeals is the same. Facts are being taken from Appeal No.746 of 2003, Punjab State Electricity Board and Another V/s. Garjit Kaur.

(2.) The sole question, which needs decision in this case is as to whether as per rules of the appellant-opposite parties (hereinafter called the opposite parties), the amount outstanding against one connection could be added in the bill of another connection even if the demand related to the same consumer.

(3.) The respondent-complainant (hereinafter called the complainant) had challenged the demand of Rs.20,113/- made by the opposite parties, which according to the complainant, had been illegally added to her account.