H S E B Vs. SHAM SUNDER

JUDGEMENT

(1.) Whether the instruction No.179 of the Sales Manual of the Haryana State Electricity Board warrants the transfer of the arrears of one account holder to that of a different account holder? This is the primal question in the present appeal.

(2.) Sham Sunder is admittedly a consumer of electric energy having account No. NN-17/0140. He was primarily aggrieved by a bill of electricity charges raised against him wherein a sum of Rs.9275/- had been added. His firm stand was that this amount did not relate to him at all and it was unnecessarily levied just to harass him. The respondent stated in the complaint that the disputed amount was the arrears of electricity charges due from Haryana Hosiery Centre, Naraingarh having an account No. NN-18/32. It was the case that this amount was debited to the respondent's bill because Madho Ram holder of the said account number was a son of the complainant and the said Hosiery Centre was jointly owned by the father and the son.

(3.) The parties led evidence is support of their case. The respondent-consumer stepped into the witness box and deposed on oath that he had nothing whatsoever to do with the Haryana Hosiery Centre, Naraingarh having account No. NN-18/32. He went further on to say that he was neither living together with his son Madho Ram nor had any joint business with him.