JODHPUR VIDYUT VITRAN NIGAM LTD Vs. LAL SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 22.2.2010 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 1481/2009 JD. V.V.N.L. Vs. Lal Singh by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that complainant/respondent had electricity connection from OP/petitioner from 16.4.2004. Complainant complained about fast running of meter and OP changed the meter and issued bill for December, 2004 for Rs.4027/- showing previous outstanding, which was wrong. Complainant did not deposit amount and OP disconnected supply on 24.3.2005. Complainant on 15.9.2008 applied for new electricity connection and he was issued bill for previous outstanding of Rs.7387.79 inclusive of Rs.1915.35 as interest which demand was totally illegal. OP refused to release connection without depositing demanded amount. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that for grant of new connection demand towards previous outstanding was to be deposited and OP was well within its rights to call for outstanding amount and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and quashed demand of Rs.7387.79. Appeal filed by OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties and perused record.