G. VEERABHRAHMAM Vs. ASST.ENGINEER

JUDGEMENT

(1.) This is an appeal filed by the complainant before the District Forum assailing the order passed by the District Forum.

(2.) The facts of the case are briefly as follows:

(3.) The complainant, a carpenter by profession, was running a furniture shop at Moulali Kaman under the name and style of Wood Point since years and was provided with electricity connection by the opposite parties bearing S.C.No.1704-7827. The complainant submitted that there was a fire accident in his shop on 15-9-2002 due to fluctuation in voltage of electricity causing short circuit and thereby he sustained a loss of Rs.3,00,000/-. He immediately lodged a complaint with P.S.Malkajgiri and a case was registered and FIR issued on 18-9-2002. The complainant submitted that he gave a representation to the opposite parties on 18-9-2002 and requested for payment of compensation but there was no response from them. Thereafter on 30-9-2002 he represented to the MRO by marking copies to Honble Home Minister for help. The complainant alleges that the supply of electricity with voltage fluctuations is deficiency in service and hence the opposite parties are liable to reimburse the cost of furniture burnt and other expenses. Hence the complaint for a direction to the opposite parties to pay Rs.3,00,000/- towards the cost of furniture together with repair charges of Rs.1,00,000/- with interest @ 18% p.a. from 17-9-2002 till the date of realization along with compensation of Rs.50,000/- towards loss of income and reimbursement of rental value and mental agony and costs of Rs.10,000/-.