DAKSHIN HARYANA BIJLI VITRAN NIGAM LTD & ANR Vs. PREM GARG

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 9.7.2002 passed by the District Consumer Disputes Redressal Forum, Fatehabad whereby following relief was granted:

(2.) THE admitted facts of the present case are that the respondent -complainant is having electricity connection bearing account No. LS -3. On 5.2.2002 the premises of the complainant was checked by a team of the officials of the opposite parties consisted of Shri Anil Goyal, AEE, M and P, SDO M and T Lab Satya Parkash; SDO Operation City Sub Division, Ratia and Shri P.V. Sharma on the direction of M and P, Hisar. During the inspection conducted by the aforesaid officials, it was noticed that MCV was opened and seals of TCF and MCS No. H 500 627/BOM 2584 and HPNL 08747786 (plastic) were fake. The checking report was prepared at the spot vide Sundry item No. 556/75 dated 5.2.2002. The sanctioned load of the complainant was 254.908 KW. As per Sales Circular No. 31/98, the complainant was imposed penalty of Rs. 2,63,677 vide notice bearing Memo No. 377 dated 6.2.2002. The electricity supply of the complainant was disconnected.

(3.) CHALLENGING the demand so made, the complainant invoked the jurisdiction of the District Forum on the ground that he was paying the consumption bills regularly and there was nothing wrong in the meter.