JAI DEV AGARWAL Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS Revision Petition -is directed against the Order dated 21st August, 1995 of the State Consumer Disputes Redressal Commission, Haryana, by which the appeal filed by the revision petitioner was dismissed.

(2.) THE facts of the case are that the complainant, petitioner in this revision petition, filed a complaint before the District Forum, that he was a consumer of electric energy for domestic purpose. He has been making payment of the bills regularly but despite this, the respondent issued two bills for Rs. 11,207/ - and Rs. 737/ - pertaining to the meters install led at the premises. Those were incorrect and highly exaggerated and despite repeated requests no heed was paid to cancel the bills.

(3.) AFTER considering the relevant contention of the parties, the District Forum dismissed the complaint on the ground that the petitioner had instituted a civil suit at Gurgaon contending therein that he was a consumer of the electricity having accounts No. 171, 180 and 237 and the bills amounting to Rs. 15,246/ - Rs. 2,593/ - and Rs. 1,817/ - were incorrectly prepared. As the dispute regarding imposition of penalty was already under adjudication in the Civil Court, so the complaint was not maintainable.