P. TULASIDAS Vs. SOUTHERN POWER DISTRIBUTION COMPANY LTD

JUDGEMENT

(1.) The applicant/ complainant Mr. P. Tulasidas was aggrieved by the action of his family members with whom he had a contest with regard to property where he was residing. There was an electricity connection, which was contested in this dispute, which was pending before the Civil Court, which dispute was being contested by him against his own father and his brother. This dispute according to the orders, which are on record, did not yield any result and the complainant was unsuccessful even up to the Apex Court.

(2.) The electricity meter was disconnected and consequently, the complainant filed CC/98/2012 before the District Forum, Guntur, Andhra Pradesh seeking restoration of electricity connection and Rs.18,00,000.00 as compensation from Southern Power Distribution Company Ltd. of Andhra Pradesh. Since the parties remained absent an ex parte order was passed by the District Forum. The complaint was partly allowed directing the restoration of the power supply to the complainant and further payment of cost of Rs.1,000.00.

(3.) The appeal was filed by the complainant and also by his brother and his brother's wife, challenging the very same order. The complainant prayed for the payment of Rs.18,00,000.00 compensation and Rs.30,000.00 as litigation charges. Whereas his brother and his brother's wife after seeking leave preferred an appeal contending that the matter had been contested up to the Apex Court between them, where the order of the High Court in their favour had become final. Their contention was that since he was not entitled to any share in the property, the District Forum was not justified in issuing directions for restoration of the supply of the electricity. The appeal filed by the bother of the complainant and the brother's wife was allowed and the order was set aside remanding the matter back to the District Forum to consider those aspects and then pass appropriate orders. FA/521/2013 was allowed and the appeal filed by the complainant FA/632/2012 was also disposed of on the same terms.