UHBVNL Vs. SHASHI CHANDER

JUDGEMENT

(1.) This Revision Petition has been filed by Petitioner against order dated 12.1.2012 passed by Learned State Commission in FA No. 26 of 2012- UHBVNL & Ors. VS. Shashi Chander, by which while dismissing appeal, order of the District Forum alongwith complaint was upheld.

(2.) Brief facts of the case are that Complainant-Respondent had electricity connection from Opposite Party-Petitioner. Officers of the Opposite Party checked meter of complainant on 12.8.2008 and it was alleged that seals of meter body were tempered and on the basis of suspected theft of electricity, demand of Rs. 4,12,212/- was raised, which is illegal. Alleging deficiency on the part of Opposite Party, Complainant filed complaint before District Forum. Opposite Party resisted complaint and submitted that seals of meter body were found tempered and it was a case of theft of electricity and demand was rightly raised and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and quashed demand. Appeal filed by Opposite Party 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.