KAUSHAL SAPRA Vs. UTTARI HARYANA BIJLI VITRAN NIGAM

JUDGEMENT

(1.) HEARD. THE complainant took the electric connection bearing Account No. CR-2/35. It was claimed that it was taken for agricultural purpose but he was found running a brick kiln. The officials of the opposite party/respondent wanted to disconnect the electricity connection. The complainant, therefore, filed the complaint on 24th December, 1998, challenging the bill for a sum of Rs. 43,580 on the ground that actual consumption was far less.

(2.) THERE was some dispute about the meter reading. On the basis of the average consumption from February, 1998 to April 1998 the amount of Rs. 8,151 was debited and added in the bill for the months of December 1998 and January 1999. After receipt of the bill the complainant-petitioner made a part payment of Rs. 1,957 on 18. 1. 1999 and sought permission to deposit the amount in instalments. His request to pay in instalments was allowed. Thereafter, after deposit of Rs. 1,957 the complainant never deposited even a single penny. The connection of the complainant was ordered to be disconnected. But the complainant did not allow the respondent to disconnect the connection.

(3.) AFTER noticing that the sum of Rs. 8,151 was debited in the bill dated 8th March, 1999, application dated 5th May, 1999 and 3rd March, 1999 to prepare bill as per actual consumption and that the amount of Rs. 8,151 had not been challenged, the District Forum did not find any fault with either of the two bills and dismissed the complaint.