MARIAMMA UNNUNNI Vs. ASSTT ENGINEER ELECTRICAL MAJOR SECTION

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kollam, in O. P. No.573 of 1996. The complainant is the appellant.

(2.) The allegations in the complaint are as follows: the complainant is a subscriber to electric energy under the opposite party, her Consumer No. being 11947. She had remitted the current charges till 23.10.1996 but from 13.2.1996 she was not getting current and her service was disconnected.

(3.) A version was filed by the opposite party denying the allegations. It was stated in the version that on receipt of complaint they examined the register and found on 14.2.1996, 28.3.1996 and 27.7.1996, there was no supply and thereafter Line Assistant restored the connection. On 9.1.1997 they went and examined the premises of the complainant and it was found the main switch was off and that was the reason for not getting connection. When the main switch was switched on it was found connection was restored.