TPDDL(NDPL) Vs. INDIAN INSTITURE OF FINANCE

JUDGEMENT

(1.) Heard.

(2.) Respondents/Complainants filed a Consumer Complaint against Appellant/Opposite Party on the allegations, that on 28.03.1999 power of Respondent No.1-Institute went off and complaint was lodged with the appellant. Later on, underground cable was replaced and electric supply was restored on 31.03.1999. It is alleged that on 22.05.1999, Mr. Nagpal, Superintendent (Enforcement) came to their office and threatened to disconnect the electricity if they failed to accede to his demand of Rs.50,000/-. Thereafter, Mr. Nagpal removed the meter and disconnected the power supply. Appellant then raised a bill dated 22.05.1999 for Rs.4,70,947.35 paise on the basis of inspection report. Against this, respondents filed complaint claiming Rs.1/- (Rupee One only) by way of damages for the insult, harassment, mental tension, loss of business and agony. In addition, an amount of Rs.10,000/- as cost of litigation also claimed before the District Forum. During pendency of the complaint, appellant issued another bill dated 05.01.2000 for Rs.5,15,246.46 paise and on application filed by the appellant, District Forum dismissed the complaint on account of pecuniary jurisdiction with liberty to the respondents to file complaint before the State Commission. Thereafter, respondents filed consumer complaint before the State Commission, seeking quashing of the bills in question.

(3.) Appellant in its reply stated, that matter was referred to Public Grievance Cell, Govt. of NCT of Delhi and appellant was directed to monitor the consumption pattern of respondents. After analysis of consumer pattern recorded by the pilot meter, appellant approved dropping of case against the consumer. Thus, matter has already been sorted out.