KSEB Vs. JOSEPH DEVASIA

JUDGEMENT

(1.) The appellant is the opposite party/KSEB in CC. 18/2008 in the file of CDRF, Idukki. The appellant is under orders to fix a transformer for increasing the voltage in the electric connection of the complainants within 3 months and also to pay Rs. 2,000 towards cost.

(2.) THE case of the complainants is that they are consumer of the opposite party and that the opposite party had agreed to supply 250 watts of electricity to the complainants. But every day in the evening from 6 p.m. to 10 p.m. the voltage is very low. The children are unable to study for want of sufficient voltage. Spot bills are issued and the complainants are remitting the electric charge regularly. Despite repeated representations the opposite party have not taken any steps to increase the voltage.

(3.) IT is the contention of the appellant that the matter is not restricted to the houses of the complainants but to the whole people residing in the area. Only on installing a transformer the condition can be improved. Because of the increasing population opposite party is not able to supply electricity with enough voltage. The alleged deficiency is denied. The evidence consisted of the testimony of PW1 Exts. P1 series, P2 and R1 series.