CHATTISGARH STATE ELECTRICITY BOARD Vs. MITESH KUMAR BHIMTE

JUDGEMENT

(1.) RESPONDENT has been duly served by the publication. However, there is no appearance on its behalf. Hence, respondent is proceeded exparte.

(2.) HEARD .

(3.) RESPONDENT /Complainant, had filed a Consumer Complaint on the ground, that he had obtained high tension electricity connection from Petitioner/O.P. on 15 -16/08/2001. In relation to this the parties entered into a stipulation. After the said stipulation, respondent through letter dated 21.11.2001, requested the petitioner to cut his electricity connection and end the stipulation. However, even after this, his security amount was not returned to him. Thus, alleging deficiency in service on the part of the Petitioner, he filed Consumer Complaint before the District Forum for returning the security amount.