PASCHIM GUJARAT VIJ CO. LTD. THROUGH DEPUTY ENGINEER, MENDARADA SUB Vs. CHUNILAL GORDHANBHAI SIDPARA R/O PLOT AREA POST BARWALA TAL. MENDARADA, DISTRICT JUNAGADH GUJARAT

JUDGEMENT

(1.) The complainant/respondent was residing in Village Barwala using electricity provided in the name of his uncle, namely, Mr. Bhovanbhai Ratnabhai. A fire broke out in the house of the complainant on 27.5.2008 resulting in huge loss to the complainant. The allegation of the complainant is that the fire took place on account of short circuiting which, in turn, was caused by high voltage in the electricity supply. The complainant, therefore, approached the concerned District Forum by way of a consumer complaint, seeking compensation, etc.

(2.) The complaint was resisted by the petitioner which denied the allegation that the fire was caused on account of short circuiting due to high voltage.

(3.) The District Forum partly allowed the complaint and directed the petitioner Company to pay a sum of Rs.1,50,000.00 to the complainant along with interest.