ASSISTANT EXECUTIVE ENGINEER Vs. THOMSON TOOLS LIMITED

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kottayam, in opposite party No.1276/94. The opposite parties are the appellants.

(2.) The complainant is running an Industrial Unit and is consuming electricity for working Heat furnaces and other machineries installed therein. The CT-PT Unit installed in the premises became faulty and on 6.3.93 to opposite parties took away the CT-PT unit for repairs and not returned. The opposite parties are levying Rs.19,098/- per month as the energy charges from the date of removal of the CT-PT Unit. Due to frequent failure in power supply the monthly consumption of energy has come down. The opposite parties are levying an arbitrary amount towards energy charges without any scientific method. On 19.8.94 and 7.10.94 the opposite parties sent a disconnection notice requesting the complainant to pay the entire arrears from 7/ 93 to 10/94.

(3.) The opposite parties filed their version and contended that the complainant is having high tension service connection consuming 11 K. V. electric supply under the agreement executed with the Electricity Board. The CT-PT unit installed in the premises was dismantled on 6.3.93 for repairs as it was found faulty. When the department staff went to the premises of the complainant, the complainant refused entry of the K. S. E. B. officials to the premises which was in violation of Clause 2 (B) of the agreement executed by the consumer and by reason of this refusal the unit could not be replaced. The monthly minimum payment of the consumer was fixed at Rs.19,098/- which included the fixed charge of Rs.15,980/- as per the agreement executed by the consumer. There was no frequent failure of supply and it was also incorrect to state that the monthly consumption came down. A disconnection notice was issued to the complainant for non-payment of the arrears under instruction from the Special Officer (Revenue) and the supply was disconnected on 9.11.94.