ASSISTANT SECRETARY, ELECTRICAL SECTIONS & ANR. EXECTRICAL SECTIONS, THRISSUR CORPORATION KERALA Vs. N. UDAYAKUMAR SECRETARY ARCHITECTS & ENGINEERS ASSOCIATION, KOKKALAI THRISSUR KERALA

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 28.5.2010 passed by the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (in short, 'the State Commission') in Appeal No. 176 of 2007 Asstt. Secretary, Electrical Sections & anr. Vs. N. Udayakumar by which, appeal was partly allowed.

(2.) Brief facts of the case are that Complainant/respondent filed complaint before District forum and submitted that complainant is a consumer of electricity. Complainant received arrear notice dated 10.3.2004 and 23.3.2004 for Rs.1,68,005/- and Rs.4,830/- pertaining to two connections for the period upto March, 2001 on 25.9.2004. Complainant is regular payee of electricity bills and aforesaid illegal bills are barred by limitation; hence, demand be quashed. OP resisted complaint and submitted that bill was issued for arrears which have not been paid by complainant and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to cancel aforesaid demand and pay Rs.2,000/- as compensation and Rs.1500/- as costs which will be recovered from OP No. 2. Appeal filed by OPs was partly allowed and order allowing recovery from OP No. 2 was set aside and rest of the order was upheld against which, this revision petition was filed along with application for condontion of delay.

(3.) Heard learned Counsel for the parties and perused record.