GARHWAL JAL SANSTHAN Vs. PURAN CHAND

JUDGEMENT

(1.) This is an appeal by the Garhwal Jal Sansthan against the order dated 6.12.2003 passed by the District Forum, Dehra Dun by which the learned Forum has passed the order that the bills of the complainant be issued according to the meter reading and amount of excess deposit made by the complainant be refunded to him or be adjusted in future bills. The learned Forum has also allowed the compensation of Rs.1,500 in favour of the complainant.

(2.) The prayer of the complainant was that Engineer First Class of Garhwal Division Jal Sansthan may kindly be ordered to restore pressure of water supply and give bills in future based on actual consumption of water. Thus we find that there were two reliefs: (1) to restore pressure of water supply, (2) to give bills in future based on actual consumption of water shown by the meter and consequently refund the excess amount paid by the complainant.

(3.) The date of the complainant has not been mentioned anywhere. The complainant was also unable to mention the actual date of complaint without the records of the District Forum but at least it was filed in 1999, as it was Complaint No.635/1999. On 20.6.2000 the complainant has filed his affidavit before the learned Forum, in which he has specifically alleged in para 8 that the low water pressure has been corrected by engaging the services of a plumber last month. Hence there is no grievance in this regard now. The learned Forum also held in its judgment referring this affidavit at page 3 that in view of the affidavit of the complainant that his water pressure has been corrected, no further proceeding in this respect is to be taken on by the Forum.