A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against opposite party praying for direction to send the Electric Meter fitted for testing at ETDC Lab to refund excess amount collected from the complainant over and above the amount due for poor consumption and Rs.10,000/- as compensation for damages for mental agony and to withdraw all plastic meters and reinstall old metallic meters and to pay Rs.5,000/- as litigation expenses.
(3.) The complainant having occupation in the premises in which a new 3 phase meter was installed on 11.12.2001, which is running like Olympic Marathan and thereby consumption of electricity reading was showing 3 times from the normal one and thereby the complainant sought for recalibration of the meter by paying necessary fees of Rs.160/- and after the test it was informed the defect in the meter was within permissible limits and hence if it is tested in an independent test laboratory the defective nature of the meter will be found out. Because of the defective meter complainant was forced to pay heavy electricity charges for 8 months causing monetary loss and mental agony and thereby come forward with this complaint.;