BSES RAJDHANI POWER LTD Vs. P C KAPOOR

JUDGEMENT

(1.) This revision petition by BSES Rajdhani Power Ltd., the successor to the Delhi Vidyut Board (DVB for short) has been filed against the order dated 28.9.2004 passed by State Consumer Disputes Redressal Commission, Delhi (for short State Commission) in Appeal No. 1193/2002 vide which the State Commission has set aside the dismissal order of the complaint by a District Forum and has held the petitioner guilty of raising the regular bills after about eight years. The admitted facts of the case in brief are:

(2.) The respondent-consumer was being sent provisional bills for consumption of electricity for meter No. 8249868 for a number of years. In June 2001 DVB sent a bill for the period from 19.7.1993 to 30.4.2001 for Rs. 90,387 towards the regular and final payment against the said meter.

(3.) Before the District Forum, respondent-consumer advanced two main pleas. His first contention was that the arrears could be recovered for a period of more than three years as it is barred by limitation and, therefore, illegal. The second plea related to non-adjustment of the payment made in response to the provisional bills and levy of late payment charges (LPC) besides denial of benefit under the slab system.