PSPCL & ANR. HEAD OFFICE AT : THE MALL PATIALA Vs. GURU RAM DASS ESTATE VILLAGE DHOLWAHA, HOSHIARPUR PUNJAB

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 20.5.2011 passed by the State Consumer Disputes Redressal Commission, Punjab, Chandigarh (in short, 'the State Commission') in First Appeal No. 378 of 2006, DIR Guru Ram Dass Estate Vs. Punjab State Electricity Board & Anr. , by which, appeal was partly allowed.

(2.) Brief facts of the case are that Complainant/Respondent was having electric connection with opposite party/petitioner at his agriculture farm. Complainant received demand notice of Rs. 3,07,691.00 on the basis of alleged checking of electric connection by Flying Squad on 22.4.2005 whereas no such checking was made in the presence of complainant. Alleging deficiency on the part of opposite party, complainant filed complaint before District Forum. Opposite party resisted complaint and submitted that XEN, Flying Squad checked connection of complainant and found that meter of the complainant was running slow by 69% due to reversion/inversion of the C.T. of Blue phase and on that basis demand was raised. It was further submitted that Consumer Fora has no jurisdiction to entertain complaint and prayed for dismissal of complaint.

(3.) Learned District Forum, after hearing parties, dismissed complaint. Appeal filed by complainant was partly allowed by learned State Commission vide impugned order and opposite party was directed to restrict its bill upto two years back from the date of checking, against which this Revision Petition has been filed.