- (1.) HEARD Sri Sunil Sharma, for the petitioner and Aprajita Bansal, for the respondents.
(2.) THE writ petition has been filed for quashing the order of Electricity Ombudsman (respondent -1) dated 05.06.2014, allowing the appeal filed by respondent -2 and setting aside order of Electricity Consumer Grievance Redressal Forum dated 05.09.2013.
(3.) THE petitioner is owner of a house situated at Muraripuram, Meerut City. Electricity Urban Distribution Division III, 66 Garh Road, Meerut erected high tension electricity transmission lines of 11,000/ - volts, passing over the house of the petitioner. Wires of transmission lines passing over the house of the petitioner, fell in the night of 23.08.2012. Being rainy season, current of 11,000 volts ran away through the regular electricity connection in the house of the petitioner, due to which electrical appliances in the house of the petitioner were destroyed and fire took place, causing loss to property of the petitioner. The petitioner filed a complaint (registered as Complaint Case No. 3 of 2013) for compensation before Electricity Consumer Grievance Redressal Forum, Meerut. The Forum, after hearing the parties, by order dated 05.09.2013 awarded compensation of Rs. 89,572/ - to the petitioner. Respondent -2 filed an appeal/representation (registered as Representation No. 115 of 2013) against the aforesaid order before Electricity Ombudsman, which has been allowed by order dated 05.06.2014 on the ground that complaint before Electricity Consumer Grievance Redressal Forum, for award of compensation due to accident was not maintainable and award was set aside. Hence this writ petition has been filed.;