SHANTABAI SAMBHAJI INGLE & 3 ORS; RAMESH SAMBHAJI INGLE; ANANT SAMBHAJI INGLE; DEELIP SAMBHAJI INGLE Vs. EXECUTIVE ENGINEER, NOW DEPUTY EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD PHINOMINAL PLANTATION LTD

JUDGEMENT

(1.) The complainants are farmers owning agricultural land in Sarwadi, Taluka Nilanga, District Latur of Maharashtra. They had dug a well in their field and obtained an electricity connection for running the electric motor required at the well. A high tension 11 KV line was passing through the field of the complainants for supplying electricity from one village to another village. The electricity to the complainant however was not being provided through the aforesaid 11 KV line.

(2.) On 13.4.2010, there was an alleged short-circuit in the 11 KV line, resulting in the sugarcane crop being burnt. The complainant claims to have suffered loss of Rs.2,50,000/- on account of destruction of the crop. He therefore, approached the concerned District Forum by way of a consumer complaint, seeking compensation from the respondent.

(3.) The complaint was resisted by the respondent on several grounds. The District Forum having allowed the complaint, the respondent approached the concerned State Commission by way of an appeal. Vide impugned order dated 01.8.2016, the State Commission allowed the appeal holding that the petitioners / complainants were not consumers of the respondent qua the 11 KV line coming from the main transformer and supplying electricity to the villagers at home. Being aggrieved from the order of the State Commission, the petitioners / complainants are before this Commission by way of the present revision petition.