PRAFULBHAI MANEK Vs. C G ELECTRICITY BOARD

JUDGEMENT

(1.) By this common order both these appeals are being disposed of as both involve common questions. These appeals are directed against the order dated 5.9.2000 in Complaint Nos.38/99 and 39/99.

(2.) Undisputably the appellant's father Shri Dhanji Bhai Manek was the consumer of the respondent and had obtained electrical service connections under Service Nos.73/09/000371 and 72/09/000371. The complainant/appellant is now utilising the said service connections and is thus a consumer of the respondent. It is also not in dispute that the said service connection was checked by the engineers of the respondent on 24.4.1998. Thereafter the additional electricity bill was sent to the appellant on 25.4.1998 demanding Rs.26,452.64 which is challenged in Complaint No.39/98 and another bill of Rs.5,965/- was sent on 12.5.1999 which is the subject matter of challenge in Complaint No.38/99.

(3.) The allegations of the respondent electricity board were that there was an illegal connection in one of the phases of the meter resulting in the meter recording only the 1/3rd of the actual electricity consumption. The respondent thus, resisting the complaint that since there was theft of electricity due to illegal connection the additional bills as above were sent and amount therein was demanded, as per rules, from the complainant/appellant.