HOCHI BABU Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) Oral Order (As per , Member) The Appeal is filed by the unsuccessful complainant against the Order of the District Forum, Vizianagaram.

(2.) The factual matrix of the case as delineated in the complaint is that Power supply was obtained to the house of the complainant in the name of his wife Suseela, through Service connection No.38809. The power was utilized for domestic purpose. The Respondent had replaced the existing meter with a new meter and since then the complainant has been issued bills, with excessive values. The complainant has intimated the matter to the Respondent-I. There was a power failure on 14.10.2009 at night, as a result of which the complainant suffered recurrence of heart disease, which was previously healed. The Respondent had not intimated the timings during which they would effect the power cut in the village. The complainant has sought for the revision of the bills.

(3.) The Respondents resisted the claim by filing counter contended that they are not aware of the relationship between the complainant H.Suseela in whose name the S.C.No.38809 was sanctioned by them. It is submitted that the complainant has no locus-standi to file the complaint. Issuing of any excess bill after installation of the new meter is denied. The Respondent attended to all the representations of the Appellant. It is submitted that the complainant has lodged complaint before C.G.R.F., A.P.E.P.D.C. Ltd. & C.G.No.93/09 is pending for disposal. The District Forum has dismissed the complaint by a non-speaking order.