RANBIRI DEVI Vs. DELHI ELECTRIC SUPPLY UNDERTAKING

JUDGEMENT

(1.) BRIEFLY the facts are that the complainant was given commercial electric connection of 10 HP in the premises in dispute for running a small atta chakki, on 7.10.90. The electric meter installed there was burnt on 13.10.91 which was replaced by the respondent at the request of the complainant. It is alleged that a bill was prepared on 7.11.91 for an amount of Rs. 38,525.77. The said amount was paid by the complainant in two instalments. After the payment of the said bill, a new meter was fixed, but it was also found defective. It was again changed by the respondent at the instance of the complainant.

(2.) LATER on 15.3.92 she received a bill of Rs. 1,25,886.18 dated

(3.) THE last date fixed in the case was 22.9.93 on which date it was adjourned for 11.3.94 for arguments. 14.3.94 was declared as a holiday on account of Id. Consequently this case has been taken up today i.e. the following day. It is now 4 p.m. Inspite of waiting for the complainant upto4p.m., we found him absent consequently we have heard Mr. A.K. Arya, Advocate for the respondent. It is mentioned in the W.S. that the following Firms with the loads mentioned against each were working in the factory.