C S E B Vs. KAUSHALYA BAI

JUDGEMENT

(1.) This is an appeal under Section 15 of the Consumer Protection Act, 1986 ('the Act') directed against the order passed by the District Consumer Disputes Redressal Forum, Raigarh on 18.5.2006 (hereinafter referred to as the District Forum for brevity) in Complaint No. 35/2005.

(2.) The District Forum allowing the complaint has directed the O.P. to pay Rs. 50,300 as compensation for damage to crops and Rs. 1,000 as cost of the complaint to the complainant.

(3.) Facts of the complaint not in dispute are that he obtained a permanent electric connection from the O.Ps. and installed a 5 HP pump for irrigation purposes in the year 1989. It is also contended that the complainant had obtained compensation of Rs. 2,000 from the O.Ps. in the year 1990 in a consumer complaint regarding supply of low voltage.