PONDICHERRY AERATORS Vs. MANAGING DIRECTOR, PONDICHERRY INDUSTRIAL PROMOTION DEV.& INVESTMENT CORPORATION

JUDGEMENT

(1.) THE Petitioner, Shri S.R. Krishna, Managing Director of Pondicheiry Aerators, the factory of which is at Shed No. C -3 PIPDIC Industrial Estate, Kirmambakkam, Bahour Commune, Pondicherry State, had applied for provision of electric power to his unit, which was delayed for two years. Due to this he had incurred considerable losses.

(2.) THE Complainant, in his written petition draws the attention of the Commission to various lapses on the part of PIPDIC which, according to him, fall under Section 2(1)(o) of the Consumer Protection Act 1986, which are as follows :

(3.) THE complainant has claimed Rs. 23,25,000/ - as damages including punitive damages from the opposite party.