W B S E B Vs. SURESH DEBNATH

JUDGEMENT

(1.) This appeal has arisen out of the judgment passed by the District Forum, 24-Parganas (South), dated 21.11.2003, wherein the Forum, allowing the case on contest without cost and compensation, gave direction upon the O. P. to instal a new commercial meter in the name of the complainant in the premises in question within a month from the date of compliance of the all formalities.

(2.) The facts of the case of the complainant in brief are stated here. Being a tenant in respect of one shop room the complainant applied for new commercial meter in his name of the O. P. An inspection was held by the O. P. and the complainant was directed to deposit a sum of Rs.3,385/- to the O. P. which he deposited, but the O. P. did not instal the new commercial meter in the premises. For this reason the complainant filed a case before the Forum praying for direction upon the O. P. to instal the meter.

(3.) Being dissatisfied with the above order the W. B. S. E. B.-appellant has preferred the present appeal before the Commission. The learned Counsel for the appellant submits that the complaint was filed before the Forum after the amendment of the Consumer Protection Act and according to the amended Act commercial purpose is not maintainable. According to the appellant the impugned order passed by the Forum is erroneous, unjust and liable to be set aside.