DELHI VIDYUT BOARD Vs. MANOHAR LAL

JUDGEMENT

(1.) The present appeal has been filed under Sec.15 of the Consumer Protection Act, 1986 against the order dated 12.2.2001 passed by the learned District Forum (North), Tis Hazari, Delhi. By the impugned order the learned District Forum allowed the complaint of the respondent Shri Manohar Lal and directed the appellant-Delhi Vidyut Board to revise the bill of the respondent and also pay compensation of Rs.1,000/- for deficiency in service and inconvenience caused and Rs.1,000/- towards cost of litigation.

(2.) Aggrieved by the aforesaid order, the O. P. in the complaint case DVB has filed this appeal.

(3.) The relevant facts for the disposal of the present appeal briefly stated are that the respondent Shri Manohar Lal is the consumer of electric connection No. K3194752 installed at his residence No.14119, Shora Kothi, Subzi Mandi, Delhi. The respondent received a notice of misuse on 14.9.1995 and he was asked to deposit a sum of Rs.20/- as inspection fee if he has any objection to the levy of misuse charges. The respondent deposited Rs.20/- on 6.11.1995 but no inspection was done by the appellant. The grievance of the complainant before the District Forum was that the appellant issued inflated bill of Rs.15,920/- for the billing month of December, 1999 and the same has not been corrected in spite of repeated requests. Hence he filed complaint before the District Forum for a direction to the appellant to correct the bill and also for compensation for harassment and inconvenience caused. The respondent also claimed himself to be a senior citizen.