MURARI LAL Vs. 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 31.3.2003, passed by District Forum (East), Saini Enclave, Delhi in Complaint Case No.138/2002- entitled Shri Murari Lal V/s. The Chairman, Delhi Vidyut Board.

(2.) The facts, relevant for the disposal of the above-mentioned appeal lie in a narrow compass. The appellant Shri Murari Lal had filed a complaint under Sec.12 of the Act before the District Forum alleging deficiency in service on the part of the respondent/dvb. The grievance of the appellant in the complaint, filed by him, before the District Forum in nutshell was that wrong/inflated bills for the consumption of electricity had been issued by the respondent/dvb.

(3.) The learned District Forum vide impugned order has allowed the complaint, filed by the appellant, and has directed that revised bills be issued by the respondent/dvb and payment made by the appellant be adjusted in the revised bills. The learned District Forum has also directed that payment of the amount due and payable by the appellant as per the revised bills be accepted from the appellant in five equal monthly instalments. The learned District Forum has also awarded a compensation of Rs.1,000/- and litigation expenses amounting to Rs.250/-.