BHOLA PANDEY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Both the appeals have been heard together as they arise out of the common order. This order shall govern both the appeals.

(2.) Appeal No.103/203 has been preferred by O. P.-appellant (Bihar State Electricity Board hereinafter referred to as Board) against the order dated 10.2.2003 passed by District Forum, Purnea in Complaint Case No.64/2002 whereby and whereunder the Forum directed the appellant to pay a sum of Rs.2,287/- to the respondent-complainant as compensation and litigation cost and further directed to adjust this amount in the electric bill of the month of September, 2002. The Forum also directed that this amount shall be realised from the salary of the bill clerk.

(3.) Appeal No.202/2003 has been preferred by the complainant-appellant against the above impugned order with a prayer to set aside the impugned order (10.2.2003 ).