CHIEF ENGINEER, ELECTRICITY DEPARTMENT Vs. VIRENDER KUMAR

JUDGEMENT

(1.) This Revision Petition has been filed by the Petitioner against order dated 5.3.2008 passed by Learned State Commission in Appeal No. 632 of 2007- Virender Kumar VS. Chief Engineer, Electricity Department & Ors., by which while allowing appeal, order of the District Forum dismissing complaint was set aside and Opposite Party was directed to charge sundry charges only for six months.

(2.) Brief facts of the case are that Complainant-Respondent is residing as tenant in house No. 3053 (FF), Sector- 20 D, Chandigarh and utilizing electricity connection No. 106/2014/305301A alongwith other two tenants- Kanwar Lal and Harjit Singh. It was, further, submitted that Kanwar Lal and Harjit Singh received bill No. 14203 dated 4.1.2007 for Rs. 15,488/- including Rs. 14,245/- as sundry charges for the period 4.10.2006 to 4.12.2006. Sundry charges were levied as average charges on account of meter dead stop, but there was no mention as to which period the charges pertained to and when meter remained dead and replaced. Alleging deficiency on the part of Opposite Party-Complainant filed complaint before the District Forum. Opposite Party resisted complaint and submitted that sundry charges had been levied for the period of 11 1/2 months from 4.2.2005 to 31.1.2006 @ 473 units per month because meter remained defective/burnt during this period. It was, further, submitted that average has been calculated as per Sales Manual Instructions No. 115 and further submitted that defective meter was replaced vide order dated 19.1.2006 and prayed for dismissal of complaint.

(3.) Learned District Forum, after hearing both the parties, dismissed the complaint. Appeal filed by the Complainant was allowed by Learned State Commission vide impugned order against which this Revision Petition has been filed.