NORTH DELHI POWER LIMITED Vs. P C SACHDEV

JUDGEMENT

(1.) -this appeal has been filed assailing the order dated 17.7.2003 passed by District Forum, Shalimar Bagh, Delhi in Complaint Case No.856/2002 entitled Sh. P. C. Sachdev V/s. North Delhi Power Limited.

(2.) The relevant facts of the case, in brief, are that the respondent was having an electric connection bearing No. CL-402-1391967-D471-PN installed at his premises. The appellant had sent a bill dated June, 2002 for the amount of Rs.3,760/- in which the meter reading was shown as 1370 whereas on checking the meter in question it was found by the respondent that the meter reading was 850 as on 3.8.2002. It was, therefore, the case of the respondent before the District Forum that an amount, in respect of 500 units, had been charged in excess from him and despite several representations to the concerned authorities, he was still being sent bills on the higher side, some of which had later on been corrected and modified. As such the respondent had prayed for necessary directions to the appellant for the correction of the impugned bills.

(3.) The appellant in its reply/written version filed before the District Forum had admitted the fact that there had been a mistake in noting the meter reading by the concerned meter reader. It was however stated that the net payable amount by the respondent upto December, 2002 had been revised to Rs.2,310/-.