K.S.H.PRASADA RAO Vs. KAKINADA DIVISIONAL ELECTRICAL ENGINEER

JUDGEMENT

(1.) This is an appeal preferred by the complainant against the order of the District Forum passed at execution stage in E.A.No.89 of 2005 in C.D.No.281 of 2003.

(2.) The appellant has filed complaint before the District Forum claiming compensation alleging deficiency in service on the part of the respondents herein. The Dist. Forum after considering the entire record opined that the electricity board was liable to furnish within a period of two months the statement indicating as to how the amounts of Rs. 130/-, Rs. 255/-, Rs. 139/- and Rs. 141/- towards minimum charges for monthly periods 5/2002 to 8/2002, 11/2002 to 2/2003 were adjusted and in case the amounts are not adjusted refund those amounts and furnish a statement mentioning the number of units consumed by the complainant from 2/2003 to 10/2003 with opening and closing meter readings. The board was also directed to pay Rs. 3,000/- towards compensation, and Rs. 2,000/- towards costs.

(3.) The prayer of the complainant to direct the board to refund additional consumption deposit of Rs. 290/-, minimum charges bill amounts totaling to Rs. 1,026/- and Rs. 996/- towards C.C. charges collected for 4/2003 to 6/2003, pay exemplary costs of Rs. 25,000/- and Rs. 5,000/- towards stationery, postage, typing and Photostat expenses were rejected. Aggrieved by the said decision, the complainant preferred appeal F.A.No.334 of 2006 alleging that the Dist. Forum did not consider all the facts averred by him in his complaint. He is entitled to the entire amount of Rs. 1,66,286/- with interest @ 24% p.a., together with costs.