SHIV GRINDING INDUSTRIES Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal is directed against the order of the District Forum dismissing the complaint preferred by the appellant.

(2.) M/s Shiv Grinding Industries had alleged in their complaint that they had obtained an electric connection for their factory premises at village Kund and they had been paying the charges therefore regularly. However, in the bill pertaining to October,1992 an amount of Rs.8297/- had been added in their bill which was assailed as illegal and unjust.

(3.) On notice being issued, the respondent-department took up the firm plea that the meter of the appellant was defective and had later got burnt and consequently was not showing the correct consumption. This had therefore, to be replaced on the 11th of July, 1992 with a correct and tested meter supplied by the appellants themselves. This meter indicated a consumption of 7600 units in the month of August, 1992, 6160 units in the month of September, 1992 and 6320 units in the month of October, 1992. However, prior to the replacement in the month of June the defective meter had shown the consumption of only 1314 units which was patently incorrect and consequently the bill for the said month was prepared on the basis of the average consumption of the aforesaid month.