State Consumer Disputes Redressal Commission
Punjab State Power Corporation Ltd., ... vs Karant Singh Son Of Sh. Darshan Singh, ... on 5 December, 2012
PUNJAB STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH
First Appeal No. 983 of 2012
Date of institution: 26.07.2012
Date of decision : 05.12.2012
Punjab State Power Corporation Ltd., through its Additonal
Superintendent Engineer, (Operation), Sub Urban Division, Pathankot
.....Appellant/O.P
Versus
Karant Singh son of Sh. Darshan Singh, resident of village: Thakurpur,
Post Office: Lehri Gujran, Tehsil and District: Pathankot.
.....Respondent/Complainant
First Appeal against the order dated 28.3.2012 passed by the District Consumer Disputes Redressal Forum, Gurdaspur. Before:-
Sardar Jagroop Singh Mahal, Presiding Judicial Member Sh. Vinod Kumar Gupta, Member Argued by:-
For the appellant : Sh. A.K. Sharma, Advocate and Sh. Baldev Raj, UDC JAGROOP SINGH MAHAL, PRESIDING JUDICIAL MEMBER For orders see F.A. No. 984 of 2012 (PSPCL Vs. Karan Singh).
The appellants had deposited an amount of Rs.14,720/- with this Commission at the time of filing of the appeal on 26.7.2012. Out of this amount the interest and costs of Rs. 5000/- awarded by the learned District Forum be paid to the complainant/respondent and the remaining amount if any with First Appeal No.983 of 2012 2 interest accrued thereon be remitted by the registry to OP/appellant by way of a crossed cheque/demand draft after the expiry of 45 days.
Copies of the order be supplied to the parties free of costs.
(JAGROOP SINGH MAHAL) PRESIDING JUDICIAL MEMBER (VINOD KUMAR GUPTA) MEMBER December 05, 2012.
Rupinder First Appeal No.983 of 2012 3 First Appeal No.983 of 2012 4