U P S E B Vs. SUSHILA DEVI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.8.1995 passed by the District Forum, Nainital directing the appellant to refund the amount deposited by the complainant along with interest @12% and Rs.1,000/- as compensation and Rs.500/- as cost of litigation.

(2.) The brief facts of the case are that the complainant had applied for removal of electric polls from her plot. The Electricity Department directed her to deposit Rs.21,447/-. The complainant deposited the amount but still the polls were not removed. Therefore, the complainant filed the complaint.

(3.) The opposite party filed written statement and alleged that since "no Objection Certificate" was not submitted, therefore, the polls could not be removed. The learned Forum did not pass the order for the removal of the polls but it only directed the Corporation to refund the amount to the complainant along with interest.