MADRAS VANASPATHI LTD Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) This appeal has been filed against the order dated 11.03.2011 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.) Brief facts of the case are that consumer complaint no. 42 / 2001 under section 12 of the Consumer Protection Act, 1986 was filed by the appellant against the respondent / Superintendent Engineer, Tamilnadu Electricity Board, alleging that the present management of the company in question had sought reduction of maximum sanctioned load (demand) because their production levels were increasingly coming down. The maximum load was got reduced first from 1900 KVA to 1000 KVA and then from 1000 KVA to 750 KVA. The company further requested that the maximum load of 750 KVA be further reduced to 600 KVA. The Opposite Party did not accept their requests, saying that the applicant should first make payment of arrears amounting to Rs.11,767.78ps.