W B S E B Vs. MORSED SK

JUDGEMENT

(1.) This appeal arises out of D. C. D. R. F. Birbhum Case No.10/2004 where the Complainant Morsed Sk's case was that, "he is consumer under the OPs having Service Connection No. S/3211 installed in his premises to STW at Hasipur since 1991. He paid bills upto December, 1999. Due to non-payment of bills to the tune of Rs.13,600 the service line of the petitioner was disconnected on 21.10.2002. The petitioner therefore, paid Rs.4,500 against the outstanding dues on 28.1.2003. The Transformer (63 KVA) was burnt and remained burnt from June, 1999 to February 2000 and the Petitioner requested the OP to adjust/deduct the bill amount during burnt period but with no effect. The petitioner is eager to pay the outstanding amount and to receive the electricity connection to his STW but the OP did not cooperate. Hence, he filed this case seeking redress as per prayer in the plaint".

(2.) O. P.-W. B. S. E. B. contested the case, "by filing Written Objection denying the material allegation contending inter alia that there was no burnt period and the Transformer from which electricity line was given to the Petitioner's STW was always in workable condition and there was no such burnt period as alleged. The O. P. further submits that electricity connection was disconnected for non-payment of the bills".

(3.) The learned Forum below after hearing both sides ordered, "the Petitioner shall pay Rs.7,356 and reconnection charges of Rs.100 within 60 days and the O. P. shall given electricity connection within 15 days thereafter and no other charge like addl. Security, Late Payment Fee, etc. will be charged".