LAWS(NCD)-2016-3-52

SUDHIR PUNDALIK PATIL Vs. DEPUTY EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD.

Decided On March 29, 2016
Sudhir Pundalik Patil Appellant
V/S
Deputy Executive Engineer, Maharashtra State Electricity Distribution Company Ltd. Respondents

JUDGEMENT

(1.) I A 37 & 2080 of 2016

(2.) We have heard learned Counsel for the Petitioners.

(3.) This Revision Petition, by the Complainants, is directed against the order, dated 19.10.2015, passed by the Maharashtra State Consumer Disputes Redressal Commission at Mumbai, Circuit Bench at Aurangabad (for short "the State Commission") in Appeal No.690 of 2014. By the impugned order, the State Commission has overturned the order, dated 26.05.2014 passed by the District Consumer Complaint Redressal Forum, Jalgaon (for short "the District Forum") in Complaint no.49 of 2012. By the said order, the District Forum had directed the Maharashtra State Electricity Distribution Company Limited (for short "MSEDCL"), the Respondent herein, to provide to the Complainants two electric connections, on the plot mentioned in the order and also pay to the Complainants a sum of Rs.5,000/- towards physical, mental and monetary trouble, along with a sum of Rs.3,000/- towards costs.