PARASURAM PRASAD SRIVASTAVA Vs. SECRETARY ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner / complainant who is an Advocate by profession applied for electricity connection depositing a sum of Rs.155/- with the respondent followed by a security deposit of Rs.200/- on 29.4.1998. The case of the petitioner / complainant is that he purchased his own meter and produced the same before the Respondent. The meter was checked and the details were entered in the prescribed register. The petitioner / complainant was informed that the meter would be installed soon. This is also the case of the petitioner / complainant that the said meter was not installed despite several visits made by him to the office of the respondent. The petitioner received a bill of Rs.6,569.24 in May, 2001 for the electricity alleged to have been consumed by him. Since no electricity, according to the complainant was consumed by him, and in fact even the meter had not been installed, he approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the respondent Board which inter-alia alleged that the electricity meter was duly installed, but the petitioner / complainant did not pay the bills, as a result of which the outstanding amount accumulated to Rs.6,569/- by May, 2001 when the bill in question was issued to him.

(3.) The District Forum vide its order dated 03.9.2004 dismissed the complaint.