CHATTAR SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Chattar Singh, appellant/complainant has filed this appeal under Sec.15 of the Consumer Protection Act, 1986 against order dated 2.3.2000 passed by the District Forum, Ludhiana. The claim in appeal is to accept the appeal and set aside the impugned order.

(2.) The complainant/appellant is the consumer of respondents, P. S. E. B. The complainant was depositing regular consumption charges to the respondents. All of a sudden a bill for Rs.44,085/- was received, in which a sum of Rs.38,462/- was included illegally on account of some average charges for the period 6/1995 to 7/1996 on the ground that meter during that period remained 'dead stopped'. The complainant deposited the same under protest to avoid disconnection and after that he challenged the same before the District Forum. The District Forum dismissed his complaint, hence, he has come up in appeal.

(3.) In appeal before us, the appellant was represented by his representative Sh. S. S. Sarna whereas Mr. G. S. Ghuman, Advocate appeared for the respondents.