SHANKARLAL LILADHAR BHUTADA Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) -THIS is a revision petition filed with the delay of 357 days against the order of the State Commission dated 16. 8. 2006 whereby the State Commission has dismissed the appeal filed by the complainant Shankarlal Liladhar Bhutada and had allowed the appeal filed by Maharashtra State Electricity Board (hereinafter referred to as MSEB) against the same order of the District Consumer Forum, Buldhana in Complaint No. 132/2005 on merits.

(2.) CASE of the complainant in brief is that the complainant owned three Hectares and 63 ars of land in village Shegaon, District Buldana and during the year 2005 he had raised vegetables, onion and melon in his land by utilizing water from a river Purna with the permission of the Government using an electric pump. As the MSEB discontinued the electric supply without intimating him he suffered a loss of Rs. 1 lakh. MSEB contested the case stating that they had disconnected power as per the directions issued by the Tehsildar as there was a severe scarcity of drinking water.

(3.) THE District Forum after hearing the parties held that MSEB to be deficient in service and awarded Rs. 17,500 to the complainant by way of compensation.