SURINDER SINGH Vs. UHBVNL & ANR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 10.1.2011 passed by State Commission in FA No. 779 of 2009- S.D.O., UHBVN Ltd. & Anr. Vs. Surender Singh; by which while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that complainant/petitioner is a consumer of the respondents having electricity connection bearing A/c No. SB11/0389 and had paid all the previous bills regularly. It was alleged that the complainant received an illegal and highly excessive bill No. 1766 dated 28.7.2008 of Rs. 78,915/- only for 137 units consumed whereas the complainant had paid the previous bill of Rs. 265/- on 9.6.2008. There was clear cut negligence and deficiency in service on the part of the respondents. It was prayed that the respondents be directed to correct the dispute bill No. 1766 dated 28.7.2008 according to actual reading consumed by complainant as well as pay compensation on account of mental agony. Opposite party resisted complaint and submitted that the complainant was having an electric connection bearing A/c No. SB-11-267/B-7469 which was permanently disconnected due to non-depositing of electric bills by the complainant and a huge amount of Rs. 76,172/- was due towards the complainant and the said amount has been posted in the new account No. SB-11-0389 of complaint and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and quashed demand. Appeal filed by opposite party was allowed by Learned State Commission vide impugned order against which this revision petition has been filed alongwith application for condonation of delay.

(3.) Heard Learned Counsel for the parties and perused record.