NAGULAL Vs. AJMER VIDYUT VITRAN NIGAM LTD

JUDGEMENT

(1.) Sh. Narendra Dev filed power of attorney holder executed in his favour by Nagulal appellant. He is allowed to prosecute the appeal on behalf of the appellant.

(2.) Heard.

(3.) The grievance of the appellant was that it was as back as on 4.11.1996 that he had deposited the amount as demanded by the respondent from him for providing an electric connection for domestic purposes. But the same was not provided to him. Instead another demand notice dated 1.9.2001 was issued to him requiring him to deposit a sum of Rs.12,750/-. Since the appellant had already deposited a sum of Rs.700/- with the respondent in compliance of the demand notice dated 4.11.1996 and had also submitted the 'l' form, which fact has also been found correct by the Forum, the appellant declined to deposit the demand raised from him vide notice dated 1.9.2001. The Forum however, dismissed the complaint of the appellant on the short ground that prayer relating to release of the electric connection to him on the basis of demand notice dated 4.11.1996 was barred by limitation and since the demand required by the respondent to be deposited as per demand notice dated 1.9.2001 was not deposited by the appellant, his complaint was not maintainable. Hence this appeal by the appellant.