CHHATTISGARH STATE ELECTRICITY BOARD Vs. SUDHIR AGRAWAL

JUDGEMENT

(1.) By this appeal, under Sec.15 of the Consumer Protection Act, 1986 , the order dated 15.2.2003 in Complaint No.249/2004 by the District Consumer Disputes Redressal Forum, Raipur, (hereinafter called the 'district Forum' for short) has been challenged.

(2.) Indisputably, the complainant/appellant is the owner of a shop situated on Ring Road No.1 at Raipur. He submitted an application to the appellant for giving electric connection in the said shop. The appellant demanded along with other charges, strengthening charges of Rs.6,250. According to the complainant, the appellants are not entitled to recover strengthening charge from him and prayed in the complaint that the other charges for giving connection be recovered, but without recovery of strengthening charges as demanded by the appellant.

(3.) The complaint was resisited by the appellants. According to them, the system strengthening charges were recoverable from the complainant and that he was explained the position regarding the recovery of the system strengthening charges.