A P TRANSCO Vs. TELAPOLU VENKATA LATHA KUMARI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner A.P.Transco & anr. against the order dated 06.09.2011 of the State Consumer Disputes Redressal Commission, Andhra Pradesh, (in short 'the State Commission') passed in Appeal No.1084 of 2009.

(2.) Brief facts of the case are that the respondents/complainants filed a consumer complaint bearing No.109 of 2003 against the petitioners/opposite parties alleging that due to the fault and deficiency of the opposite parties, the husband of the complainant No.1 was electrocuted on 13.10.2002. The complaint was resisted by the opposite parties, however, the District Consumer Disputes Redressal Forum, Nellore, (in short 'the District Forum') allowed the complaint vide its order dated 01.09.2009 and passed the following order:-

(3.) The complainants were not satisfied with the award of the District Forum and complainants preferred appeal bearing No.1084 of 2009 before the State Commission. The State Commission accepted the appeal and enhanced the compensation to Rs.7,20,000/- alongwith 6% p.a. interest from the date of filing of the complaint till actual payment. Hence, the present revision petition by the opposite parties/petitioners herein.