UHBVNL Vs. JAGBIR SINGH S/O ROOP CHAND

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 1.6.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1137 of 2011 S.D.O. Model Town Sub Division, UHBVNL, Sonepat Vs. Jagbir 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 domestic electricity connection from OP/petitioner. It is alleged that on 30.11.2010 in the absence of complainant and his family members, his premises were checked and wrong and illegal report was prepared and on that basis raised demand of Rs.1,22,727/- was raised on account of alleged theft. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that on checking meter body seals of complainant's connection, it was found tampered and on the basis of checking report, demand was raised. It was further submitted that meter was sent to the laboratory for testing in which it was observed that insulated loops are provided on incoming phase to outgoing phase to bye-pass the energy metering and there was no deficiency and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and quashed demand. 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 finally at admission stage and perused record.