VISHAWANATH PRASAD Vs. SUPERINTENDING ENGINEER ELECTRICITY BOARD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 21.05.2013 passed by the Bihar State Consumer Disputes Redressal Commission, Patna (in short, the State Commission ) in Appeal No. 123 of 2007 Superintending Engineer, Electricity Board & Anr. Vs. Vishawanath Prasad by which, while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that Complainant/petitioner was consumer of OP/respondent and had Consumer No. K.P./EI D.S. 1726 which was provided on 25.9.1998. Complainant being Government servant remained outside; even then, he received bill for the month of June, 2000/- which was paid. Again he received the bill for the month of July, 2000 and amount was paid. Later on, he received bill for Rs.45,490.42 for the month of December, 2001. This bill contained dues of Consumer No. KP/EI D.S.74, which had no connection with the complainant. Inspite of request bill was not rectified and connection was disconnected. Alleging deficiency on the part of OP, complainant filed complaint. OP resisted complaint and submitted that both connections were pertaining to the complainant provided in the same premises and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and quashed aforesaid illegal bill and further directed to issue bill only against connection DS1726. Appeal filed by OP was allowed by State Commission against which, this revision petition has been filed.

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