NIRMALA DEVI Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 30.04.2008 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission') in Appeal No. 522 of 2002 Nirmala Devi Vs. Punjab State Electricity Board & Anr. by which, appeal was dismissed and order of District Forum dismissing complaint was upheld against which, this revision petition has been filed.

(2.) Brief facts of the case are that complainant/petitioner was subscriber of commercial electric connection of the OP/respondent. Earlier, complainant's connection was disconnected by OP and learned District Forum vide order dated 22.05.2001directed OP to restore electricity connection and pay damages of Rs.5,000/-. Even then, order was not complied by OP and OP issued demand notice on 4.10.2000 for Rs.3,28,480/- on the ground that electric meter of complainant was found tampered with. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that 4 number M.E. seals were found tampered and meter was not working properly and in pursuance to that, demand was raised and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Appeal filed by the petitioner was also dismissed against which, this revision petition has been filed.

(3.) Previously, vide order dated 14.11.2008, this Commission dismissed revision petition, but Hon'ble Apex Court set aside aforesaid order in Civil Appeal Nos. 7070-7071 of 2010 Nirmal Devi Vs. Punjab State Electricity Board, Patiala & Anr. and remanded the matter back to the National Commission to pass a fresh order giving reasons.