LAWS(NCD)-2013-1-109

ASSISTANT ENGINEER Vs. NAMDEV PANDURANG

Decided On January 03, 2013
ASSISTANT ENGINEER Appellant
V/S
Namdev Pandurang Respondents

JUDGEMENT

(1.) PETITIONERS /opposite parties aggrieved by order dated 21.11.2011, passed by Maharashtra State Consumer Disputes Redressal Forum, Mumbai (short, "State Commission") have filed the present revision petition. Along with it, an application seeking condonation of delay of 61 days has also been filed.

(2.) RESPONDENT /complainant has taken electricity connection on his bore -well from the petitioners, which was burnt due to short circuit. Petitioners refused to pay any compensation. Accordingly, respondent filed a complaint before District Consumer Disputes Redressal Forum, Solapur (short, 'District Forum').

(3.) BEFORE District Forum, petitioners did not appear despite service. Hence, petitioners were proceeded ex parte. District Forum, vide order dated 20.5.2010, allowed the complaint and awarded a sum of Rs.2,50,000/ - for compensation and Rs.1,000/ - towards cost.