J S E BOARD Vs. RINKU DEVI

JUDGEMENT

(1.) THE opposite party- Jharkhand State Electricity Board (For short 'j. S. E. B. ') has challenged the order dated 28. 12. 2007, passed by the District Consumer Disputes Redressal Forum, Sahibganj, in Consumer Complaint No. 27 of 2007. By the impugned order, the Electricity Board was directed to pay Rs. 2,000 as compensation for harassment and mental agony and Rs. 1,000 as litigation cost to the complainant-respondent within one month failing which interest @ 12% was to be paid till payment. The appellant was also directed to restore her electric connection within 15 days.

(2.) THE complainantrespondent filed the complaint before the District Consumer Forum claiming Rs. 90,000 as compensation. According to her case, she had applied for electric connection on 13. 1. 2007. On 8. 4. 2007 connection was given in her house and electronic meter was also installed. But all on a sudden her electric line was disconnected on 24. 4. 2007. She made application for restoration of her electric line, but to no effect.

(3.) THE opposite party-appellants contested the complaint. According to the case of the appellants, electric line was provided to the respondent, but when it came to the appellant's knowledge that the land through which the electric line had passed was disputed, it was disconnected. It was said that there was no deficiency in service on the part of the appellant.