PUNJAB STATE ELECTRICITY BOARD Vs. SUBHASH CHANDER

JUDGEMENT

(1.) THE opposite party has filed appeal against order dated 6. 8. 2001 passed by Consumer Disputes Redressal Forum, Ludhiana vide which complaint of Subhash Chander, respondent was accepted and demand notice was quashed and appellant was directed to refund the amount deposited by respondent along with interest @ 12% from the date of deposit till the date of refund.

(2.) IN the said appeal, appellant has moved an application for additional evidence under Section 151 of CPC on the ground that respondent (complainant) in this case under his signatures had given an application to the appellant stating that the meter had been packed in his presence and that he had no objection if the same was sent to ME Lab for inspection. Along with application, the application which was alleged to have been given by Subhash Chander under his signatures was attached. In fact photocopy was attached. Respondent (complainant) vehemently opposed the application for filing additional evidence.

(3.) WE have heard Counsel for appellant Mr. Pavit Matewal, Mr. Arun Abrol, Advocate for respondent and carefully gone through the file.