SANDHYA BHASIN Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) -COMPLAINANT who is a consumer of opposite party-DVB has sought refund of Rs. 9,67,349 with interest @ 3% per month paid in excess towards the electricity bills raised wrongly in respect of the defective meter.

(2.) BRIEF facts are that the electricity meter became defective since January 1993 but the O. P. did not replace the same till it was ordered by the Civil Court of Ms. Neena Krishna Bansal, C. J. , Delhi. The O. P. went on charging the complainant on provisional basis in excessive manner without actual readings as the meter was shown to be defective all the time and some times MGC were charged and some times provisional bills were charged. The complainant was forced to make payment of Rs. 9,67,349 under the threat of disconnection. As per the statement of account the O. P. has charged more than Rs. 8 lakh in excess which is liable to be refunded to the complainant with interest @ 3% per month.

(3.) BESIDES raising preliminary objection that the complaint is hopelessly barred by limitation the O. P. took the plea that the complainant has also got relief from the Civil Court and moreover he was booked for fraudulent abstraction of energy which matter is pending before A. D. J. , Delhi.