CESC LTD Vs. USHA DEVI AGARWAL

JUDGEMENT

(1.) -this is an appeal arising against the judgment passed by the District Forum, Howrah on 13.4.2000. The case of the complainant in brief is stated hereunder.

(2.) The complainant is the widow of Pradip Kr. Agarwal who was a tenant under Padma Lochan Pal since deceased, at 22 and 23/1, N. S. Road, Howrah. The complainant made an application to the CESC for installation of a separate electric connection in her name. Adhir Kr. Pal, son of late Padma Lochan Pal, raised serious objection in giving separate electric connection in the name of the complainant. CESC also did not take initiative to instal a separate meter for electric connection in her name. Aggrieved by the behaviour of CESC the complainant filed the case before the Forum praying for direction for installation of the same.

(3.) Forum in its order directed the CESC to give separate service connection for supply of electricity at the part under the tenancy of the complainant within one month from the date of completion of the formalities by the complainant. It was further ordered that Adhir Kr. Pal (OP-3) or his people shall not raise any resistance in the work of installation by the CESC Ltd.