CHITTA RANJAN DEY Vs. MRINAL KANT CHAKRABORTY

JUDGEMENT

(1.) It is an appeal against an order dated 1.2.94 passed in C. D. F. Case No.130 of 1994.

(2.) The respondent complainant filed the aforesaid case stating that he had been enjoying electricity from the erstwhile tenant one Rajendra Prasad who surrendered his tenancy and made a deed transferring the meter in his name. That O. Ps. Nos.3 and 4 in the complaint petition took off the main loop from the main switch and since then the complainant was in the dark.

(3.) The opposite parties contended that it was a dispute between the landlord and the tenant and that the complainant was not a consumer in relation to them. The CESC also did not interfere as according to them it was a dispute between the landlord and the tenant.