SUDHAKAR SHARMA Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) There is no need to issue notice to the respondent as the matter can be decided in just and proper perspective on the basis of the pleadings of the parties before the District Forum as well as the contentions made before the District Forum.

(2.) Feeling aggrieved of the assessment demand raised by the respondent company in respect of the period during which the electricity meter of the appellant remained burnt which was from 22.2.2000 to 8.5.2000 as well as for the period during the meter remained stopped i.e., 10.3.2003 to 3.8.2004, the appellant filed the instant complaint before the District Forum.

(3.) Vide impugned order dated 21.2.2006, the District Forum dismissed the complaint by accepting the assessment of demand in respect of the aforesaid period as correct as it was calculated on the basis of the average consumption of past six months period of the old meter and past six months of the new meter.