VIVEK THAKUR Vs. KARAM SINGH BANYAL

JUDGEMENT

(1.) IT is the complainant who is the petitioner before us. His complaint before the District Forum was dismissed on the ground that the disconnection of the electric supply to the complainant was justified on the ground that he was running Wheat Thrasher on domestic power and that it was misuse of electric connection. District Forum, therefore, did not find any deficiency in service and dismissed the complaint. On appeal filed by the complainant, order of the District Forum was upheld.

(2.) IT is not a case to exercise our jurisdiction under Clause (b) of Section 21 of the Consumer Protection Act, 1986. This revision petition is dismissed.