PREM LATA Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) This revision petition has been filed under section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 21.01.2014, passed by the Delhi State Consumer Disputes Redressal Commission (for short 'the State Commission') in First Appeal No. 452 of 2012, "North Delhi Power Ltd. vs. Dr. Mrs. Premlata", vide which, while partly allowing the appeal, the order passed by the District Consumer Disputes Redressal Forum (North Delhi), in allowing execution petition in case no. 108 of 2009 was modified.

(2.) Brief facts of the case are that there was an electricity connection, bearing K.No. 33105031646, installed in the year 2007 at the premises in question, in the name of M/s. R. K. Enterprises. The said premises was purchased by the present petitioner/complainant. On 28.03.2008, the said electric connection was disconnected, due to non-payment of outstanding dues, but the petitioner/complainant allegedly restored the electric connection illegally. This fact came to the notice of the respondent/opposite party, when their officers visited the premises in question to ascertain the meter reading. It has been stated that they were not allowed to enter the premises for removing the disconnected meter. The respondent/opposite party served a notice under Section 163 of the Electricity Act upon the complainant/petitioner to allow them to inspect the premises and remove the meter. However, the complainant filed the consumer complaint in question, saying that the respondent/opposite party be ordered to supply proper electrical/duplicate bill to the consumer cycle-wise, based on the actual consumption of the electricity.

(3.) During the pendency of the complaint before the District Forum, there was settlement between the parties and on that basis, the complaint was disposed of by the District Forum on 29.05.2009. An extract from the order dated 29.05.2009 is as follows:-