EXECUTIVE ENGINEER ELECTRICITY DISTRIBUTION DIVISION Vs. BUDHDHAN

JUDGEMENT

(1.) -THIS revision petition has been filed against the order dated 6. 6. 2008 passed by UP State Consumer Disputes Redressal Commission in First Appeal No. 2417 of 2008 whereby the appeal was dismissed on the grounds that it was barred by time. District Forum allowed the complaint of Mr. Budhdhan in Complaint No. 594 of 2001 and held petitioners deficient in service.

(2.) IN this case, a live wire of electricity fell over the wife of the complainant causing her death. She was 40 years old at that time and was performing labour work earning Rs. 4,000 per month.

(3.) STRANGELY, learned Counsel for the petitioner argued the case on the ground that some one threw green leaves of sugarcane on the electric wires and make the electric line shot, that is how there was breakage of electric wire which fell on her. District Forum directed the petitioners to pay Rs. 1,50,000 along with Rs. 2,000 for cremation and Rs. 2,000 as cost to the complainant. Petitioner filed an appeal after a long delay of more than 500 days and the State Commission observed that not an iota of explanation has been given for such delay to condone the same. The State Commission returned the finding that it is a case of utter negligence that could be attributed to the concerned power corporation.