M P ELECTRICITY BOARD Vs. RAM GARIB LONIA

JUDGEMENT

(1.) This appeal is directed against order dated 30.5.1996 in Case No.225/93 of District Consumer Disputes Redressal Forum, Rewa (hereinafter referred to as District Forum), by which bill for Rs.3,680/- raised by M. P. E. B. was annulled and the respondent/original complainant was directed to pay Rs.600/- towards additional security deposit.

(2.) The facts of the case in brief are as follows : the respondent/complainant before District Forum, had an electric supply connection for energising a 10 H. P. engine for running his Flour Mill. In his complaint before District Forum, he alleged that he was wrongly given a bill for Rs.1,879/- in July, 1993 and without properly replying about its propriety gave another bill for Rs.600/- in August, 1993 and yet another for Rs.3,680/- in September, 1993, without any justification and only to harass him, in spite of his regularly paying his bills. He requested that the bills be annulled and he be awarded compensation of Rs.10,000/- for mental agony.

(3.) In reply, the opposite party/appellant in the present case, submitted that they had clarified the position to the respondent that the bill for Rs.1,879/- in July, 1993 was towards payment of additional security deposit but since the revised instructions were received and therefore, in place of bill for Rs.1,897/- a revised bill for Rs.600/- was sent in August, 1993. However, even then bill for Rs.600/- remained unpaid.