AJMER VIDYUT VITRAN NIGAM LIMITED Vs. MAADU RAM

JUDGEMENT

(1.) This Revision Petition, by Ajmer Vidyut Vitran Nigam Ltd. (for short "the Vitran Nigam") is directed against the order, dated 20.04.2015, passed by the Rajasthan State Consumer Disputes Redressal Commission at Jaipur (for short "the State Commission"). By the impugned order, the State Commission, while overturning the order, dated 17.05.2010, passed by the District Consumer Disputes Redressal Forum at Jhunjhunu (for short "the District Forum") in Complaint No. 146 of 2010, has accepted the Complaint, which was dismissed by the District Forum, with a direction to the Vitran Nigam to refund to the Complainant a sum of Rs. 5,120.64 recovered from him as over-dues along with interest @ 12% per annum from the date of the Complaint till realization. The State Commission has also awarded compensation of Rs. 30,000/- in favour of the Complainant along with a sum of Rs. 11,000/- as costs.

(2.) The backdrop in which the Complaint came to be filed was the allegation of the Complainant that the agriculture electricity connection, which was in the name of his father and was disconnected sometime in the year 2008, was not energized despite his depositing on 23.01.2009 over-dues amounting to Rs.2,794/- along with reconnection fee of Rs. 600/-.

(3.) On the contrary, the stand of the Vitran Nigam, in the written version filed on its behalf, was that on receipt of the said amount, the electricity connection was restored on 05.02.2009 but was again disconnected on 01.09.2009 on account of non-payment of the outstanding amount of Rs. 5,120.64 by the Complainant.