MADRAS VANASPATHI LTD Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS appeal has been filed against the order dated 11.3.2011 passed by the Tamilnadu State Consumer Disputes Redressal Commission (for short 'the State Commission ') vide which complaint bearing No. CC No. 42/2011 was dismissed in default.

(2.) THIS appeal has been filed with a delay of 105 days and an application for condonation of the said delay has been filed.

(3.) THE case of the appellant is that the payment of arrears should not be linked with the reduction in the maximum load. The company again made application for reduction of load from 750 KVA to 450 KVA, but the OP did not take any action to meet the demand. The OP was, therefore, liable to be proceeded against for deficiency in service and unfair trade practice. The appellant demanded that the OP should be directed to reduce the load from 750 KVA to 450 KVA and also to pay Rs. 6,17,500 as compensation to the appellant/complainant.