EXECUTIVE ENGINEER, ELECTRICITY DISTRIBUTION DIVISION-II Vs. MURARI LAL SHARMA

JUDGEMENT

(1.) A complaint under Section 12 of the Consumer Protection Act was filed mainly with the allegations that the boring of the tubewell of the consumer got failed in the year 1982 and on account of that since there was disconnection subsequent to the notice, the bills were not paid and subsequently on 10.7.1986 re -connection fee was deposited but inspite of it the reconnection was done on 16.3.1990 with the result the complainant could not produce the crops which ultimately resulted into economic loss, consequently the complainant claimed compensation as mentioned in relief clause.

(2.) IN the written statement the specific stand of the U.P. Power Corporation Limited which is now the appellant in the instant appeal has been that the claim of the complainant that since the boring of the tube -well got failed and there was an application for disconnection of power connection and the power connection was disconnected which is not based on material but the flat fact is that since the dues were not paid, the appellant was rendered with no option except to get the electricity connection disconnected. However, it was admitted by the Electricity Department that the re -connection fees was deposited on 10.7.1986. It was further admitted that prior to the reconnection all the dues which were to be paid by the complainant have been made good.

(3.) THE learned District Forum after taking into the material available on record allowed the complaint and passed the following order: