DALJINDER KAUR Vs. UHBVNL & ANR.

JUDGEMENT

(1.) This revision petition has been filed under section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 28.04.2011, passed by the Haryana State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in First Appeal No. 532/2010, "SDO, UHBVN, City Division Sonepat versus Daljinder Kaur", vide which, while allowing the appeal, the order dated 04.02.2010, passed by the District Forum Sonepat allowing consumer complaint No. 371/2009, filed by the present petitioner/complainant, was set aside.

(2.) Briefly stated, the facts of the case are that Daljinder Kaur (now deceased), represented by her LR, Chattar Singh (husband) made an application for obtaining an electric connection with the opposite party (OP)/respondents, which are a State Agency, entrusted with the task of distribution of electricity, for the premises purchased by her. However, the OPs refused to release the electricity connection on the ground that their existed arrears of payments in the name of the previous owner, M/s Top Steel Industries. The case of the complainant is that they are not responsible to pay the arrears due towards the previous owner. The complainant filed the consumer complaint in question, seeking directions to the OPs to install a new electricity connection at their premises and also to provide compensation of Rs.30,000/- for their negligence in not doing the same.

(3.) The OPs filed their written statement before the District Forum, in which they stated that a default amount of Rs.12,38,507/- was in arrears of payments against the said unit, purchased by the complainant. The complainant had not obtained any no objection certificate etc. from the OPs at the time of purchase of the said unit. The OPs had every right to recover the default amount from the complainant.