S.C.VYAS,PRESIDENT (ORAL) - (1.) THIS appeal is directed against order dated 1.11.2008, passed by District Consumer Disputes Redressal Forum, Raipur (hereinafter called "District Forum" for short) in complaint case No. 432/01, whereby the Electricity Board, appellant herein has been directed to issue bill of actual consumption after making correct calculation and to provide a month time to pay such bill. Appellant herein was also directed to pay compensation of Rs. 10,000 for mental harassment to the complainant and cost of Rs. l,000. This direction of payment of compensation has been challenged by the appellant in this appeal.
(2.) THE facts of the case are that the respondent herein is a consumer of the appellant Electricity Board. On spot inspection, it was found that there was faulty wiring and so the meter was recording incorrect consumption and on second inspection it was found that the bills were being issued on the basis of wrong calculation, thereafter a demand of Rs. 1,41,372 was raised with a direction to pay the amount within seven days. When the amount was not paid, then supply was discontinued. In these circumstances, the complaint was filed before District Forum.
(3.) BEFORE District Forum, written version of the appellant herein, was not filed but affidavit of P.S. Kumar, Superintending Engineer (Vigilance) was filed to oppose the case of the complainant. Learned District Forum after having considered the material placed before it passed the impugned order.;