SUDHIR KUMAR S/O LT RAMASHRAY PRASAD SINGH Vs. MANAGING DIRECTOR, SOUTH BIHAR POWER DISTRIBUTION COMPANY LIMITED & 2 ORS; ELECTRICAL EXECUTIVE ENGINEER BIHAR STATE ELECTRICITY BOARD, LAKHISARAI BIHAR; JUNIOR ELECTRICAL ENGINEER, BIHAR STATE ELECTRICITY BOARD, LAKHISARAI BIHAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Sudhir Kumar against the order dated 12.04.2017 of the State Consumer Disputes Redressal Commission, Bihar, (in short 'the State Commission') passed in Appeal No.303 of 2016.

(2.) Brief facts of the case are that the complainant/petitioner had taken electric connection in the year 1994 from the opposite parties for his photostat shop. He was paying the bills regularly. On 01.06.2015, opposite party No.3/respondent No.3 without any reason or any particular ground disconnected the power supply of the Photostat shop.

(3.) Then the complainant filed complaint before the District Forum alleging that his electricity connection to the Photostat shop was disconnected without any reason by the opposite parties inspite of his regularly paying the bills. The District Forum, however, dismissed the complaint by observing that complainant has not suffered any loss as follows:-