- (1.) THIS appeal is directed against the order dated 24.9.2010 of District Consumer Disputes Redressal Forum, Baster at Jagdalpur (C.G.) (hereinafter called "District Forum" for short) in Complaint Case No. 113/2009, whereby allowing the complaint of the appellant herein, the respondent has been ordered to provide electricity connection in the premises of the appellant within 45 days after completing formalities under the provisions of Chhattisgarh State Electricity Supply Code, 2005 . Respondent has also been directed to pay a sum of Rs. 2,000 as compensation for mental agony and cost of litigation.
(2.) THE grievance of the appellant herein, is that the amount awarded by the District Forum, is meagre in comparison to the harassment and hardship suffered by him on account of in -action on the part of the respondent.
(3.) IN sum and substance, the case before the District Forum was that appellant herein wanted to establish a business establishment of small scale for the purpose of earning his livelihood. He was going to install a Fabrication Unit. He constructed a building for that purpose and applied to the respondent for providing electricity connection for that building and to run the machineries of the business establishment. Necessary amount was deposited with the respondent, but respondent failed to provide supply of electricity for a considerable period, then alleging deficiency in service on the part of the respondent, a consumer complaint was filed by the complainant before the District Forum, demanding compensation of Rs. 1,00,000 and seeking direction for providing electricity supply connection in his premises. The respondent in defence averred before the District Forum that after inspection of the premises, the complainant/appellant was directed to submit Test Report in the office of the respondent as per provisions of Section 4(23) of Chhattisgarh State Electricity Supply Code, 2005 , but the complainant himself failed in producing such Test Report, and therefore, as perprovisions of Section 4(24) of Chhattisgarh State Electricity Supply Code, 2005 , his application for seeking electricity supply connection, stood dismissed automatically. Thus, the respondent has not committed any deficiency in service.;