H S E B REWARI Vs. RAM SINGH

JUDGEMENT

(1.) The Haryana State Electricity Board appeals against the order of the District Forum, Rewari granting marginal relief in the recalculation of electricity charges in favour of the respondent.

(2.) The respondent holds an electric connection for his tubewell and his primal grievance was against the levy of inflated and excessive electricity charge levied upon him, including penalty amount of Rs.7,125/-. .

(3.) On notice being issued the appellants took up the stand that the sanction for the tube-well connection was of 5 H. P. only. However, when the Junior Engineer visited the premises and checked the same on 11-11-1992 he found the tubewell motor of 7.5 HP pump installed threat and another motor of 2 HP for the working of a Flour mill. He also found that the meter was burnt and the respondent was taking electricity directly from the Pole and for this alleged theft penalty was rightly imposed as also enhanced charges for the alleged over load. The District Forum found that the complainant had obtained the connection for 7 HP and by inadvertence the ledger entries mentioned the same as 5 HP connection. It further found that since the meter of the complainant had been burnt, he had applied for the replacement thereof and also deposited requisite amount but there being no response to the same, the Consumer was compelled to have a direct connection. The bills for electricity charge were consequently directed to be modified accordingly.