JODHPUR VIDHYUT VITRAN NIGAM LIMITED Vs. NARAIN SINGH

JUDGEMENT

(1.) Revision petition no. 4113 of 2014 has been filed against the order dated 10.06.2014 of the Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench at Jodhpur ('the State Commission') in Appeal no. 214 of 2012.

(2.) The brief facts of the case as per the respondent/ complainant are that the respondent had taken an agricultural connection in respect of his farm earlier from the petitioner which had been disconnected. Subsequently, there was sufficient water in his well he made an application for the reconnection of his electricity connection on the said land. The respondent also deposited the amount as per the demand notice issued by the petitioner, however, it was stated that still, the petitioner did not reconnect the electricity connection because of which the respondent was deprived of cultivating his field. Accordingly, the respondent had filed the complaint before the District Forum below for being granted the damages in this regard and other compensation.

(3.) Petitioner/ opposite party in their reply before the District Consumer Disputes Redressal Forum, Jodhpur ('the District Forum') denied that the complainant and stated that since there was no water at all in the well of the respondent in the first place nor there was any water in the neighbour wells and accordingly, no irrigation whatsoever had at all been carried out either in the land of the respondent or in the neighbouring land.