VINAYAK DASHRATH BOGAM R/O CTS NO. 1267, GANESH PRASAD, 76, TULSHIBAGWALE COLONY, SAHAKARNAGAR NO. 2, PUNE Vs. GEETA DASHRATH BOGAM & 4 ORS.

JUDGEMENT

(1.) The petitioner being aggrieved of the dismissal of his appeal against the order of District Forum, Pune in consumer complaint No.289/2012 has preferred this revision petition.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the petitioner is step-son of respondent No.1 Smt. Geeta Dashrath Bogam. The petitioner had filed a civil suit for partition against respondent No.1 in respect of the premises in which the petitioner and respondent No.1 were residing. The civil Court decreed said suit against which the appeal is pending. It may be noted that during the pendency of said suit respondent No.1 filed a consumer complaint against Maharashtra State Electricity Distribution Company and its officials, namely, respondents No.2 to 5 seeking shifting of the electricity meter installed in the premises to a secure place besides compensation for deficiency in service. Respondents No.2 to 5 did not put in appearance after the service of notice of complaint.

(3.) The District Forum on the basis of record made available allowed the complaint and directed the respondents No.2 to 5 to shift the electricity meter as per the request of the complainant and also to pay compensation of Rs.5,000/- towards compensation and mental harassment besides cost of Rs.1000/-.