NEW INDIA ASSURANCE CO LTD Vs. R THIRUMURUGAN

JUDGEMENT

(1.) THE appellants were the opposite parties before the State Commission, where the respondents had filed a complaint alleging deficiency in service on the part of the appellants.

(2.) VERY briefly the facts leading to filing this complaint were that the respondent / complainant who was a consumer of electricity supplied by the appellant, received bills up to 2001 which he found to be inflated as according to him there was mis-calculation of not applying the multiplier of 2/3 and secondly, the supply of electricity was disconnected on 5. 5. 2001 when the rice shelling was still in progress. It is in these circumstances, that a complaint was filed before the State Commission, who after quashing the demand raised by the appellants, directed them to raise fresh demand for the relevant period which should be on the basis of the same period of previous year and once this amount is paid, the connection be restored. Aggrieved by this order, the appellants filed this appeal before us with a delay of 72 days.

(3.) IT was the case of the appellant that they had received the certified copy of the order dated 20. 2. 2006 through post, specially the third appellant/opposite party, i. e. , the Executive Engineer, only on 12. 6. 2006 and the appeal has been filed on 12. 7. 2006, hence the appeal is within limitation.