KERALA STATE ELECTRICITY BOARD Vs. G KRISHNAN NAIR

JUDGEMENT

(1.) PETITIONER was the opposite party before the District Forum, where the respondent/complainant, Mr. G. Krishnan Nair, had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) VERY briefly, the facts of the case are that the complainant approached the petitioner, Assistant Executive Engineer for getting electric connection for his residence from the electric pole erected for which the petitioner prepared an estimate of Rs. 5,600 for drawing the electric line to his house across the property of one Mrs. Shylaja. He deposited Rs. 8,200 for getting electric connection under OYEC Scheme. In response to deposit this money, the petitioner's officials came and started drawing the line across the property of Mrs. Shylaja, which was objected to by Mrs. Shylaja. The complainant asked these officials to draw the line along with the boundary wall as he has already deposited Rs. 8,200 for drawing the line through boundary. Since the objection raised by Mrs. Shylaja was later on withdrawn and line was allowed to be drawn from over the property of Mrs. Shylaja, but instead of carrying out drawing line, over objector's property they asked for additional Rs. 500 special deposit for getting the order from the District Collector to bring the connection line to the complainant. When the connection was not being given to the complainant a complaint was filed before the District Forum, where after contest the District Forum allowed the complaint and awarded the following reliefs:

(3.) AGGRIEVED by this order, an appeal was filed before the State Commission, who after hearing the parties partly allowed the appeal by modifying the order that the amount of compensation was reduced from Rs. 3,000 to Rs. 1,000 and cost from Rs. 1,000 to Rs. 500. Not satisfied with this relief this petition has been filed before us.