CHHATTISGARH STATE ELECTRICITY BOARD Vs. NARAYAN PRASAD

JUDGEMENT

(1.) This is an appeal directed against the order passed on 30.4.2004 by the District Consumer Grievances Redressal Forum, Rajnandgaon (hereinafter referred to as 'the District Forum') in Complaint No.57/203 directing opposite party/appellant to pay Rs.5,000/- as deficiency in service along with interest and Rs.500/- as cost of the complaint.

(2.) Complainant is a marginal farmer and had obtained a temporary electric connection from the appellant for 5 HP load in August 2002 for a period of 3 months after payment of necessary charges. Although the said connection was sanctioned up to 31.10.2002 it was disconnected on 25.10.2002. The complainant orally enquired from the lineman as well as the Assistant Engineer (Rural) and being dissatisfied with the reply made a written complaint in the office of the appellant/opposite party on 28.10.2002. It is further averred that since power supply was not restored despite efforts, the crop in the field badly in need of water suffered and was destroyed. He has prayed for award of Rs.75,000/- towards damages to the crop and cost of the complaint, etc. The complainant has filed the copies of money receipt for the amount deposited for obtaining the connection, letter dated 28.10.2002 addressed to the appellant, notice dated 17.2.2003 and postal receipt.

(3.) The appellant/o. P. in his written reply has narrated that a temporary electric connection was sanctioned to the complainant from 3.8.2002 to 1.10.2002 for 5 HP motor and it was extended up to 31.10.2002. The said connection was disconnected on 31.10.2002 since no further extension was applied for. The appellants have further averred that the complainant suffered no loss and, therefore, there is no question of any compensation.