ASHWANI KUMAR Vs. CHAIRMAN DELHI VIDYUT BOARD

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 8.10.2001, passed by District Forum-III, Janakpuri, New Delhi in Complaint Case No.1619/2000 - Entitled Sh. Ashwani Kumar V/s. The Chairman, Delhi Vidyut Board and Anr.

(2.) The facts, relevant for the disposal of the present appeal, briefly stated, are that the appellant Shri Ashwani Kumar had filed a complaint under Sec.12 of the Act averring therein that the appellant was residing at A-61, Vishnu Garden, Khyala Road, New Delhi for the last about 32 years and was a consumer in respect of electricity connection bearing K. No.376988/dl, installed in the above said premises. In the complaint filed by the appellant before the District Forum the grievance of the appellant, in nutshell, was about the non-rectification of the electricity bill, issued by the respondent in respect of the above said electricity connection. In the complaint, filed by the appellant, it was prayed that the respondent be directed to issue a correct bill to the appellant and also to issue bills for correct amount in respect of the above said electricity connection in future also so as to provide economic and mental relief to the appellant. The claim of the appellant in the District Forum was resisted by the respondents and in the reply/written version, filed on behalf of the respondents, it was stated that the dispute in question already stood resolved and the bill for the month of May, 1999 wherein a credit of Rs.302.98 was given by the respondents to the appellant, had already been paid by the appellant on 16.7.1999. It was stated that thereafter the respondents were regularly sending the bills on consumption basis, giving adjustment in respect of all provisional bills charged during the period in question. It was stated that despite the fact that correct bills had been issued to the appellant, the appellant had not made any payment thereafter, resulting in accumulation of arrears to the tune of Rs.1,559.24 upto September, 2000. It was stated that under the above circumstances the respondents had asked the appellant to make the payment of the legitimate dues to avoid disconnection of electricity due to non-payment. The learned District Forum vide impugned order has held that the appellant has failed to show any defect or inaccuracy in the bills in question. On the basis of the above finding the learned District Forum has passed the impugned order rejecting the complaint, filed by the appellant.

(3.) Feeling aggrieved, the appellant has preferred the present appeal under Sec.15 of the Act.