DOMA SEETHA, W/O LATE SUBBA RAO Vs. SUPERINTENDING ENGINEER EASTERN POWER DISTRIBUTION CO., LIMITED

JUDGEMENT

(1.) Being aggrieved by the order dated 08.12.2006 in CC 232/2005 by the District Forum, East Godavari at Kakinada this appeal is filed by the unsuccessful complainant assailing that the order is erroneous and is liable to be set aside.

(2.) The facts of the case are that in respect of the house bearing No. 57-7-7&8, the complainant had taken electric connection no. E 3261 during the year 1975. The said electric connection was originally stands in the name of Appanna which could not be transferred in her name. She used to consume 150 units per month. She has been paying the charges regularly. While so, on 4.1.2005 she received a bill for Rs.8,328/- said to be the consumption charges for 4960 units. The complainant requested OPs to change the electrical meter. It was replaced with a new meter. On 4.5.2005. Thereafter she received a revised bill for Rs.6103/-. In that bill it is shown that 209 units was consumed for which Rs.363/- had to be paid and the balance of Rs.5740/- towards arrears. OP.2 failed to substantiate as to how the figure Rs.5040/- was arrived at. Under protest the said amount was paid. So far OPs have not taken steps to rectify the bill which was issued wrongly.

(3.) OP.1 filed its counter on behalf of OPs stating that the complainant failed to get the service transferred in her name till date. The bill amount of Rs.8328/- was arrived on an average consumption from September onwards. The meter was struck up for 1800 units which was issued to the consumer on 4.1.2005. However, on the recommendations of the Assistant Engineer, OP. 2, the bill amount was revised to Rs.5740/-. The average consumption has to be worked out on 150 units but the Board assessed 100 units per month. Complainant is not entitled for the relief claimed for.