YOGESH AUTO CENTRE Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) Complaint of the appellant subsequent to the settlement arrived at between the parties in an earlier complaint whereby the appellant was allowed to make payment of the bills raised by the respondent in three equal instalments was dismissed vide impugned order dated 29.7.2005 on the ground that non-payment of the 3rd instalment by the appellant did not entitle the appellant to file a fresh complaint.

(2.) The grievance of the appellant raised through this appeal can be redressed by allowing to make payment of 3rd instalment in respect of the agreed amount of Rs. 26,955 against bill of Rs. 44,925 within two months and till then the electricity connection shall not be disconnected.

(3.) It is made clear that if there is fresh bill raised upon the respondent on the allegations of theft as stated by the Counsel for the appellant, the District Forum may entertain such a complaint by treating it as a fresh complaint and not a complaint bearing Case No. 82/2005.