MOAZZEM HOSSAIN Vs. WBSEB

JUDGEMENT

(1.) This appeal has arisen out of the judgment passed by the District Forum, Murshidabad, on 26.9.2001 in the case No.117/2001, wherein the Forum below has allowed the case in part on contest but however without any cost and directed the O. P. to prepare a supplementary bill @ 750 units per months for the period from February, 2001 till installation of new meter. The complainant was directed to deposit the quotational amount within two weeks from the date of the order and after receiving the amount the O. P. would instal new meter within two months from the date of the receipt of the amount. The complainant was further directed to deposit the arrear amount by two monthly instalments.

(2.) The brief facts of the case of the complainant before the Forum below were that being an industrial consumer under the O. P.-WBSEB he received bills for the month of February and March, 2001, through which the O. P. claimed 1200 units per month. According to the complainant this bill was highly exorbitant and fictitious as his consumption was on an average @ 250 units per month. The complainant filed the case before the Forum praying for direction upon the O. P. for rectification of the inflated bills and to raise the bills @ 300 units per month.

(3.) Being dissatisfied with the above mentioned order the complainant-appellant has preferred the present appeal before this Commission. According to the appellant the judgment passed by the Forum below is erroneous, unjust and liable to be set aside.