HVPN Vs. RAM PAL ALIAS RAM PHAL

JUDGEMENT

(1.) This appeal has been directed by opposite parties against order dated 19.11.1999 passed by Consumer Disputes Redressal Forum, Jind, Haryana (hereinafter to be referred as District Consumer Forum), vide which the complaint of respondent Ram Pal @ Ram Phal (complainant) was accepted and the amount of Rs.3,661 payable on 16/17.4.1996 was quashed and the appellants were directed to restore the electric supply to the respondent within 60 days from the date of order.

(2.) Briefly stated the facts are that the respondent is consumer of the appellants with respect to tubewell electricity connection bearing account No. KG-5-1. The respondent had been paying an amount of Rs.488 per month at flat rate and he had paid the bill for the month of August,1995 amounting to Rs.488 against receipt.

(3.) It was averred that fields of whole of the area were flooded with water due to extraordinary flood in the area and as such respondent submitted an application dated 7.9.1995 for temporary disconnection of the electricity supply to his tubewell and consequently electric supply was disconnected but still a bill was sent to him for Rs.3,661. The said bill was factually wrong as he had not consumed the electricity. He asked the appellants to withdraw that bill but they refused to do so.