ASSISTANT ENGINEER ELECTRIC SECTION Vs. M ASHRAF

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum Kasaragod in O. P. No.171/95. The opposite party is the appellant.

(2.) The complainant is a doctor. On 26.12.91 he applied to shift an overhead electrical line passing across the land to provide service connection to consumer No.2130 Chengala unit. It obstructed the construction of his house and hence he requested the Asstt. Engineer for shifting. On 11.3.92 he again went and submitted new application as per the request of opposite party and the same was registered on payment of Rs.2/- dated 16.3.92. As there was no response a registered letter was sent on 17.5.93 which was not accepted and again reminder was sent and the complainant also met the Assistant Engineer on 29.11.94. He was asked to make a fresh application and the opposite party promised to do the needful. The site was inspected by Sub-Engineer on 1.12.94 and an estimate of Rs.185/-was made and the amount was remitted. However the line was not shifted till the complaint was filed.

(3.) The opposite party did not file any version.