MOHINDER KAUR Vs. MANAGING DIRECTOR, UHBVN VIDYUT SADAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Mohinder Kaur, challenging the order of the State Consumer Disputes Redressal Commission, Haryana, (in short 'the State Commission) dated 25.10.2016 passed in First Appeal No.612 of 2016.

(2.) Brief facts of the case are that the petitioner had an electricity connection from the opposite party for a residential unit. Since the meter was running fast for many years, the same was checked by the officials of the opposite party on 9th June, 2014. After checking, the meter was found defective and the same was replaced. It is alleged that after 8 months, the complainant requested opposite parties to overhaul the account on the basis of the consumption pattern recorded by the new meter. The opposite parties did not do the needful inspite of several requests from the petitioner. Consequently a consumer complaint was filed by the petitioner before the District Forum which was contested by the opposite parties on the ground that the meter was tested in M and T Lab of the opposite parties and it was found to be about 40.4 percent slow. The District Forum, however, allowed the complaint vide its order dated 10.05.2016 as under:-

(3.) Opposite party preferred an appeal before the State Commission which was allowed by the State Commission vide its order dated 25.10.2016 and the order of the District Forum was set aside.