SUKHCHAIN SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) There is a delay of 83 days in filing this appeal. Though we do not find any justification for the condonation of delay as sufficient cause has not been shown, yet in the interest of justice, we have heard the learned Counsel for the appellant on merits of the appeal.

(2.) BRIEF facts of the case are that Senior Executive Engineer had inspected the electric motor of the complainant on 11.6.2004 and at the spot he had found that connected electric motor was of 10 B.H.P. against the sanctioned load of 5 B.H.P. A demand of Rs. 16,000/ - was raised for using higher BHP motor than the sanctioned load. This demand was challenged by way of filing a complaint before the District Forum on 24.8.2004 which has been dismissed by the District Forum vide impugned order dated 4.10.2004. Hence the present appeal by the complainant.

(3.) SINCE according to the appellant, the Inspection Report was only signed by Senior Executive Engineer, the inspection itself was in violation of the aforesaid regulation and, therefore, could not be made the basis of the demand.