A K CHATERJEE Vs. BSES

JUDGEMENT

(1.) Feeling aggrieved of the exorbitant electricity bills raised by the respondent after the change of meter in May, 2003 as it showed very huge consumption, the appellant made representations to the respondent for revision of the bills. On failure of the respondent to take any action the appellant filed the instant complaint before the District Forum.

(2.) Vide impugned order dated 10.1.2005, the District Forum dismissed the complaint on the premises of having got the meter checked during the pendency of the complaint in Oct., 2004 and also the consumption pattern of the consumption shown from Dec. 2001 to Aug., 2004.

(3.) Through this appeal the impugned order has been assailed on the ground that the District Forum has not considered the consumption pattern as well as rise in the consumption of units after the change of the meter in the proper perspective. The bi-monthly consumption from Dec. 2001 to Aug. 2004 shown in the impugned order needs to be reproduced and is as under: <FRM>JUDGEMENT_401_CPJ2_2008_1.html</FRM>