- (1.) Electricity Consumer Shamsher Singh Saini has approached this Court by way of instant appeal to assail judgment dated 05.09.2012 passed by learned Additional District Judge, Rohtak, thereby dismissing petition filed by the appellant under Section 34 of the Arbitration and Conciliation Act, 1996 (in short the Act) to challenge Award dated 21.08.2003 (Annexure A-1) passed by respondent no.5 Arbitrator.
(2.) Appellant filed suit against Power Utility and its authorities to challenge electricity bill, wherein penalty and surcharge was levied on the plaintiff for excess load.
(3.) Defendants moved application under Section 8 of the Act and thereupon, the dispute was referred to Arbitrator. Arbitrator gave his Award (Annexure A-1), which was challenged by the appellant on various grounds by filing petition under Section 34 of the Act. Respondents controverted the averments made in the said petition. Learned trial court, vide impugned judgment dated 05.09.2012, has dismissed the petition filed by the appellant, who has, therefore, filed this appeal.;