PUNJAB STATE ELECTRICITY BOARD Vs. MOHINDER SINGH

JUDGEMENT

(1.) THIS Revision Petition is against the majority order of the State Commission of Punjab at Chandigarh passed on the 27th of May, 1993 in First Appeal No. 12 of 1991.

(2.) BY the majority order, the order of the District Forum dismissing the complaint was set aside and the appeal was accepted. The Opposite Party Board was directed to charge the complainant revision petitioner for the electricity supplied to the tubewell for agricultural purposes at the A.P.-(Agricultural Power) rates and not S.P. (Special Power) rates in excess of the A.P. rates with interest at 18%. It also awarded compensation amounting to Rs. 5,000/- to the complainant.

(3.) THE dispute before the Consumer Forums is whether the Opposite Party Board can legitimately charge the S.P. rate for supply of power though the power is actually used for agricultural purposes and was sanctioned as such.