B S LOBANA Vs. SDO ELECTRICITY O P

JUDGEMENT

(1.) -feeling aggrieved against judgment and order dated 3.2.2004 passed by the District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh (for short hereinafter referred to as the District Forum) in Complaint Case No.515 of 2003 vide which the complaint of the appellant/complainant Shri B. S. Lobana was dismissed.

(2.) Notice of appeal was served on the respondents who put in appearance through Mr. K. C. Sahu, Govt. Pleader. Record of the complaint case was summoned from the District Forum.

(3.) The appellant has electric connection for supply of electric energy by the respondents. It is a metered supply and meter is installed in his house No.4096, Sector 46-D, Chandigarh. The appellant/complainant is thus consumer of electricity, which is provided to him by the respondents two in number i. e. , SDO, Electricity O. P. , Sub-Division No.6, Sector 20-C, Chandigarh and Chandigarh Administration, U. T. , Chandigarh through Chief Engineer, U. T. , Chandigarh, Sector 9, Chandigarh. The electricity meter stopped functioning on 27.7.2003, which was brought to the notice of the respondents by the appellant. The appellant, after this meter stopped functioning and a new meter being installed at his house, received electricity bill for consumption of electricity for the period from 31.7.2003 to 27.9.2003 showing the consumption of 371 units. The concerned electricity bill is numbered 64790 dated 19.10.2003. Th amount of the bill was Rs.815/-. It is this bill about which the appellant complained to the respondents as being highly excessive and particularly considering the consumption of electricity in the previous last one year. In the complaint, a table was given showing the consumption of electricity in units for the periods shown therein.