ASSISTANT EXECUTIVE ENGINEER Vs. T K AJAN

JUDGEMENT

(1.) The opposite party in OP No.83/94 of the District Consumer Disputes Redressal Forum, Kollam is the appellant. He is the Assistant Executive Engineer, Electrical Major Section Pallimukku Kollam. The appeal is against the order dated, 20.2.94.

(2.) Briefly the complainant's case is as follows. The complainant is a consumer of electricity. Two other electric wires from the same post from which connection was given to the complainant's house are dangerously hanging very low and causing spark at times. On 25.12.93 two linemens were on work in the area. The complainant requested them to set right the hanging lines but they did not heed. The complainant clapped hands to attach their attention and went to them and repeated the request. But lineman Surendran angrily threw the ladder which was with him injuring the complainant. The complainant went to the Police and lodged First Information Report. From that day onwards there had been no electric supply to the complainants house. He made an entry in the complaint book of the electrical section on 27.12.93 about the non-availability of current from 25.12.93. onwards. After waiting for two days he wrote to the Executive Engineer about the nonvailability on 29.12.1993. The Executive Engineer directed the complainant to contact the Assistant Executive Engineer. The complainant against addressed the Executive Engineer through registered letter dated 4.1.94 about the non-availability of supply. The Executive Engineer received the letter on 6.1.94 but did nothing to restore the electric supply. Hence the complainant approached the District Forum for relief claiming restoration of electricity to his house, He also demanded the return of Rs.18/ towards the slab payment of current charges for the period of non-supply. Compensation of Rs.250/-per day from 25.12.93 till the date of the filing of the complaint amounting to Rs.6,250/- and Rs.300/- per day for the further period till the date of restoration are also prayed for.

(3.) The opposite party appeared and filed objection. His version is that when the linemen working in the area was moving to the next electric post for carrying out the repairs, on a wrong impression that they are leaving the premises without repairing the complainant's line, complainant pulled the ladder and lineman Surendran fell down. Then the complainant manhandled him. Nobody has disconnected the supply and the complaint is baseless.