A SAMPATH Vs. COMMISSIONER HUBLI-DHARWAR MUNICIPAL CORPN

JUDGEMENT

(1.) After perusing the records, the Commission delivered the following :

(2.) This appeal is directed against the Order dated 19.2.1991 passed by the President of District Forum, Belgaum holding that the relief claimed by the appellant herein in his complaint does not come within the provisions of Consumer Protection Act, 1986 .

(3.) It arises in this way : -The Appellant is residing at No.28, Manjunathanagar, Gokul Road, Hubli and the respondent is supplying water to his premises. The Respondent suddenly issued bills for the months of November, 1990, December, 1990and March 1991 to the appellant on the basis that the water was used for non-domestic purpose. As the complaint of the appellant was not looked into by the Respondent, he filed a complaint before the District Forum, Belgaum. The President of the District Forum passed the said order.