C E S C LIMITED Vs. RUBY DUTTA

JUDGEMENT

(1.) This appeal has arisen out of the judgment passed by the District Forum, Kolkata, Unit-I on 22.2.2001. Briefly the facts of the case are: the complainant is a consumer of electricity in respect of domestic connection and used to pay the electric bills regularly. But all on a sudden the electric line of the complainant was disconnected on 8.12.2000 by the O. P. The complainant made GD being No.871 on 8.12.2000 for illegal disconnection. The complainant and the members of her family are suffering seriously for want of electricity. Thereafter the complainant filed the case before the Forum praying for a direction upon the O. P. to reconnect the line without any reconnection charges which has been illegally disconnected and to pay compensation of Rs.50,000/- to him.

(2.) In its order the Forum directed the O. P. to reconnect the electric line of the complainant at its own cost within seven days from receipt of this order.

(3.) Being dissatisfied with the above order the C. E. S. C.-appellant has preferred the present appeal before the Commission. The learned Counsel for the appellant submits that there were two supplies in the name of another two consumers at the premises of the respondent and which were disconnected on 4.12.2000 by the appellant due to non-payment of bills for a considerable period. During inspection the appellant found that the above mentioned two defaulting consumers were enjoying electricity through the meter standing in the name of the present respondent. For this reason the appellant disconnected her electric connection on 7.12.2000. According to the appellant the impugned judgment is erroneous, just and liable to be set aside.