SASANKA SEKHAR GHOSH Vs. GANESH PRASAD SHAW

JUDGEMENT

(1.) -this is an appeal against the order dated 24.7.2003 passed by the South 24 Parganas District Consumer Forum in D. F. Case No.215/03.

(2.) On 10.1.2003 when the hearing of the main case was yet to commence, the Forum passed an interim order directing the O. P. No.1 i. e. , the CESC Ltd. to give electric connection in the tenanted premises of the complainant (the respondent in this appeal ). On 24.7.2003 the matter was again taken up by the Forum to ascertain how far its order had been complied with. The learned Advocate for the O. P. No.1, the CESC Ltd. submitted that it was not being possible for his client to give the connection in favour of the complainant, because the meter-board position was not accessible to it and the O. P. No.3, the landlord, was creating obstruction to the men of the CESC, when they were trying to give the line by not allowing their entry into the Meter Room.

(3.) The learned Advocate for the O. P. No.3-Sasanka Shekhar Ghosh, the present appellant, submitted before the Forum that his client being the owner of the house and having filed a civil suit which was still pending in the Civil Court against him for his eviction he would not allow the CESC men to enter into his Meter Room.