WBSEB Vs. MAJI ENGINEERING

JUDGEMENT

(1.) This is an appeal arising out of the judgment passed by the District Forum, Murshidabad. The case of the complainant in brief is stated hereunder. The complainant is a consumer of WBSEB in respect of an industrial connection. His meter stopped on 4.4.2001. He reported the matter to the O. P. and deposited Rs.6,000/- on 25.1.2002 for new meter. Thereafter he received a bill for 8/2000 as amounting to Rs.1,304.75. Then he filed a case before the Forum praying for direction to send the bill after correction and to adjust the amount of overpayment, to instal new meter and to draw bill at average of 200-300 units per month.

(2.) The Forum in its order directed the O. P. to prepare supplementary bills @ 500 units per month from 4.4.2001 till the date of installation of new meter. Any amount, if paid, for the period including the bill of 8/2000 showing outstanding of Rs.1,304.75 is to be adjusted from the bill. It was further ordered that if charge for new meter is paid, the new meter should be installed within two weeks, if not already installed. If there is any arrear amount for the disputed period, that may be paid in three equal monthly instalments.

(3.) Being dissatisfied with the order of the Forum the appellant-WBSEB has preferred this appeal before this Commission. The learned Counsel for the appellant submits that it was clearly stated that the present respondent is an industrial consumer having load of 10 H. P. and according to the law the bill should be @ 800 units per month for 10 H. P. meter. The average consumption at the rate of 500 units cannot be determined by the Forum below. It is further submitted by the appellant that the Forum has no authority to assess the bill and the matter regarding to the disputed bills and defective meter shall be adjudicated by the CEI W. B. only. So the judgment of the Forum is erroneous, unreasoned and liable to be set aside.