EXECUTIVE ENGINEER, AURANGABAD RURAL, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD. AURANGABAD Vs. ATMARAM KISANRAO AUTE AND ANR. R/O AAPEGON, TQ. PAITHAN, AURANGABAD

JUDGEMENT

(1.) This revision is directed against the order of Maharashtra State Consumer Disputes Redressal Commission dated 30.09.2014 whereby the State Commission concurred with the finding of the District Forum Aurangabad and dismissed the appeal.

(2.) Briefly put the facts relevant for the disposal of the revision petition are that complainant is the owner of agricultural field Gut No. 262/2 Village Chikni, Tq. Paithan, District Aurangabad. Respondent no.1 complainant filed consumer complaint alleging loss of his crop on account of fire caused due to short circuit in the transformer of the opposite party which occurred due to negligence. The complainant, therefore, raised a consumer dispute claiming damages to the tune of Rs. 19,72,400/-.

(3.) The petitioner opposite party as also respondent no.2 Electricity Distribution Company filed a joint written statement resisting the complaint. It was denied that any fire incident took place on 23.04.2008 due to short circuit in the transformer of the petitioner and respondent no.2