M P ELECTRICITY BOARD Vs. BABOO LAL

JUDGEMENT

(1.) THE Madhya Pradesh Electricity Board represented by the Assistant Engineer, Betul is the revision petitioner before us. The challenge raised in the revision petition is against the order dated 9.12.93 passed by the State Commission, Madhya Pradesh directing the revision petitioner to pay a sum of Rs. 1,000/- as compensation to the respondent herein, (the complainant in the case) together with a sum of Rs. 500/- by way of costs and granting a declaration that the Madhya Pradesh Electricity Board is not entitled to recover any amount from the complainant on the basis that the meter fixed in the complainant's premises was defective unless the Board refers the matter to the Electrical Inspector and gets it decided through him.

(2.) AFTER hearing both sides, we are clearly of opinion that the order passed by the State Commission is illegal and without jurisdiction and it has therefore to be set aside.

(3.) THE order of the State Commission granting the reliefs aforementioned to the respondent is wholly without jurisdiction and it is hereby set aside. The Revision Petition is allowed as above and the complaint filed by the respondent will stand hereby dismissed.