RAKESH PATHAK Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) SHRI R.C.L. Pathak (since deceased)/Complainant filed a consumer complaint before District Consumer Disputes Redressal Forum, Kasturba Gandhi Marg, New Delhi (For short, 'District Forum ') against respondent/opposite party for taking water charges, meter rent and others not due from complainant by adopting unfair and restrictive trade practices and in alternative also charged excess of fair value.

(2.) THE complaint was contested by the respondent. District Forum, vide order dated 19.3.2007 allowed the complaint and passed the following directions;

(3.) BEING aggrieved by the order of District Forum, respondent filed (First Appeal No.534 of 2007) before State Consumer Disputes Redressal Commission, Delhi (for short, 'State Commission '). The State Commission vide impugned order dated 2.3.2012, upheld the order of District Forum with modification that only refund of Rs.6,986/ - charged on account of arrear shall not be paid by the O.P.