AMAR SINGH Vs. KUMAUN JAL SANSTHAN

JUDGEMENT

(1.) The appellant has filed a complaint with the allegations that he is a consumer of water connection. He has been paying the bills regularly. The complainant said that all of a sudden on 5.4.2003 his connection was disconnected. It was reconnected by the employees of the opposite party on 14.6.2003 as alleged by him after the filing of his complaint. It is said that one Sh. Bachi Singh had reconnected the connection.

(2.) The opposite party has denied that neither it was disconnected, nor it was ever reconnected. There is no employee like Sh. Bachi Singh with them. No employee of the opposite party had ever disconnected or reconnected the connection of the complainant. It further alleged that in summer vacations, when there is shortage of supply, the supply may be inadequate but there is no question of disconnection.

(3.) The learned Forum held that there is no proof of disconnection. There is no proof of reconnection. There is no proof of any employee like Sh. Bachi Singh with the opposite party.