NAURATA MAL GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) this is an appeal filed against order dated 17.12.2003 passed by District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh [for short hereinafter referred to as the District Forum] in Complaint Case No.1061 of 2002-Naurata Mal Gupta V/s. Union of India and Others.

(2.) The learned Counsel for the appellant referred to Para 7 of the impugned order where the District Forum made, inter alia, the following observations : ". . . . But it is not shown by him as to for which period the arrears of Rs.36,344/- had accumulated. The proper procedure for him would have been to file copies of all the bills from 10.2.1999 upto date and then to show as to how much energy was consumed in each of the billing cycles and in which particular billing cycles the excessive bill had been prepared and on what grounds it was being attacked or challenged. But he has not produced the copies of these bills. Therefore, the essential and necessary date for deciding this consumer complaint is singularly missing. Hence, it cannot be said that deficiency in service has been committed by the O. Ps. So, this complaint is dismissed leaving the parties to bear their own costs. "

(3.) The learned Counsel for the appellant took us through the impugned order to show that the complainant had filed his affidavit, copies of bills, copy of earlier complaint bearing No.846 of 1999 decided by the District Consumer Disputes Redressal Forum-I, U. T. , Chandigarh on 11.1.2002 with reference to another bill though for the period in question when the premises remained locked and not used. A mini bill was also placed on record.