ASSISTANT EXECUTIVE ENGINEER Vs. ABBAS

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kasargod in O. P. No.284/92. The opposite parties are the appellants.

(2.) The complainant alleged that there was heavy voltage drop in the electrical energy supplied to his residence and he was put to great hardship. It is also alleged by him that in view of the electricity connection he was also deprived of his kerosence oil permit. It is in these circumstances complaint was filed seeking compensation.

(3.) The opposite party filed a written statement admitting the low voltage. However, according to them due to technical reason no immediate remedy was possible.