State Consumer Disputes Redressal Commission
Chhattigarh Rajya Vidyut Vitran ... vs Markhan Dahriya & Anr. on 6 April, 2017
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i{kdkjksa ds vf/koDrk vihykFkhZx.k dh vksj ls Jh o:.k 'kekZ] vf/koDrkA mRrjoknhx.k dh vksj ls Jh ch- etwenkj] vf/koDrkA vkns'k fnukad% 06@04@2017 }kjk%&ekuuh; U;k;ewfrZ Jh vkj- ,l- 'kekZ] v/;{k [email protected] us ;g vihy /kkjk&15 miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr ftyk miHkksDrk fookn izfrrks"k.k Qksje] tkatxhj&pkaik ¼N-x-½ ¼ftls vkxs laf{kIr esa **ftyk Qksje** lacksf/kr fd;k tk,xk½ ds ifjokn izdj.k dzekad&14@2016 eujk[ku Mgfj;k ,oa ,d vU; fo:} N-x- jkT; fo|qr forj.k daiuh e;kZfnr // 2 // }kjk dfu"B ;a=h ,oa ,d vU; esa ikfjr vkns'k fnukad&16-09-2016 ftlds }kjk [email protected] ds ifjokn dks Lohdkj djrs gq, ;g vknsf'kr fd;k x;k gS fd%& **v- vukosndx.k@fo:} i{kdkjx.k la;qDr :Ik ls rFkk i`Fkd&i`Fkd :Ik ls ifjoknhx.k dks lsok esa deh fd, tkus dh {kfr 4]70]000@&¼pkj yk[k lRrj gtkj :Ik;s½ 30 fnuksa ds Hkhrj ifjoknhx.k dks Hkqxrku djsaxsA c- vukosndx.k@fo:} i{kdkjx.k] ifjoknhx.k dks mDr jkf'k ij ifjokn izLrqfr fnukad&02-03-2016 ls vafre vnk;xh fnukad rd 09 izfr'kr okf"kZd C;kt dk Hkqxrku djsaxsA l- vukosndx.k@fo:} i{kdkjx.k] ifjoknhx.k dks ifjokn O;; 2]000@&¼nks gtkj :Ik;s½dk Hkqxrku 01 ekg ds Hkhrj djsaxsA** ls nqf[kr gksdj izLrqr fd;k gSA 02- [email protected] dk ifjokn ftyk Qksje ds le{k laf{kIr easa bl izdkj jgk gS fd [email protected] ds iq= Lo- vkseizdk'k Mgfj;k fnukad&01-08-2014 dks xzke HkSalks esa vius [ksr tkrs le; mDr [ksr ds lehi fo|qr daiuh }kjk O;oLFkk fd, x, gkbZ oksYVst fo|qr rkj <hyk ,oa [krjukd fLFkfr esa yVdus ls mlds laidZ esa vk;k vkSj fo|qr vk?kkr ls mldh e`R;q gks xbZA fo|qr vf/kfu;e ,oa // 3 // fu;ekuqlkj fo|qr forj.k daiuh dk ;g nkf;Ro gksrk gS fd vius lHkh fo|qr ykbZu ,oa la;a= dks bl voLFkk esa lqjf{kr djsa fd dksbZ Hkh vfiz; ?kVuk u gksA nq?kZVuk fnukad dks xzke HkSalks esa fo|qr daiuh }kjk O;oLFkk fd, x, fo|qr ykbZu [krjukd voLFkk esa yVd jgk Fkk vkSj ftls fo|qr forj.k daiuh }kjk fdlh vizR;k'kh ?kVuk ls lqjf{kr ugha fd;k x;k Fkk blfy, mDr nq?kZVuk gqvkA bl izdkj [email protected] ds iq= dh fo|qr daiuh dh ykijokgh ,oa lsok esa deh ds dkj.k vle; e`R;q gksus ij [email protected] tks fd e`rd vkseizdk'k Mgfj;k ds {kfriwfrZ ds fy, fo|qr daiuh esa nkok fd, ysfdu fo|qr daiuh }kjk muds fuosnu ij dksbZ /;ku ugha fn;k x;k ftlds dkj.k [email protected] dks ;g ifjokn ykus dh vko';drk iM+h gSA vr% ifjokn&i= esa of.kZr vuqlkj vuqrks"k fnykbZ tkosA 03- [email protected] ftyk Qksje ds le{k vuqifLFkr jgs gSa vkSj muds }kjk dksbZ fyf[kr dFku ,oa nLrkost izLrqr ugha gSA 04 [email protected] dh vksj ls vius i{k leFkZu eas ftyk Qksje ds le{k vf/koDrk uksfVl fnukad&15-07-2016 (Annexure-1)] iksLVy jlhn fnukad&16-07-2016 (Annexure-2)] izkfIr Lohd`fr jlhn (Annexure-
3)] vafre tkap izfrosnu (Annexure-4)] vdky ,oa vkdfLed e`R;q dh lwpuk iath (Annexure-5)] uD'kk iapk;rukek (Annexure-6)] 'ko ijh{k.k ds // 4 // fy, vkosnu ,oa 'ko ijh{kk izfrosnu (Annexure-7) dh Nk;kizfr izLrqr fd;k gSA 05- ftyk Qksje us [email protected] dh vksj ls izLrqr vfHkopu ,oa nLrkosth lk{;ksa ds ifj'khyu ds Ik'pkr~ [email protected] ds ifjokn dks Lohdkj djrs gq, Åij dafMdk&1 esa of.kZr vuqlkj vuqrks"k iznku fd;k gS ftlds fo:} ;g vihy gSA 06- [email protected] dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh o:.k 'kekZ dk rdZ gS fd ftyk Qksje dk vkns'k =qfViw.kZ gSA [email protected] us vius ifjokn&i= esa bl rF; dk mYys[k ugha fd;k gS vkSj uk gh ,slk dksbZ nLrkost izLrqr fd;k gS ftlls ;g izdV gks fd nq?kZVuk ds le; [email protected] vFkok mldk iq= [email protected] dk xzkgd Fkk vkSj blfy, [email protected] **miHkksDrk** ugha gSa vkSj fookn **miHkksDrk fookn** ugha gS blfy, ftyk Qksje dks Jo.k {ks=kf/kdkj izkIr ugha gSA ftyk Qksje us mDr rF;ksa dks /;ku esa ugha fn;k gS vkSj lh/kk vkns'k ikfjr dj fn;k gSA ?kVuk LFky ij dksbZ fo|qr ykbZu ugha gSA vihykFkhZ dz-2@vukosnd dz-2 dks vuko';d i{kdkj cuk;k x;k gSA e`rd dh e`R;q dsoy bysfDVªd ¶yS'k esa tyk Fkk vkSj tyus ds dkj.k mls lsIVhlhfe;k gqvk Fkk ftlls mldh e`R;q gqvk FkkA ;fn og gkbZ oksYVst rkj ds laidZ esa vk;k gksrk rks og tydj jk[k gks x;k gksrkA blls // 5 // Li"V gS fd e`rd dh e`R;q fo|qr rkj ds laidZ esa vkus ls ugha gqvk gSA [email protected] dk ifjokn la/kkj.kh; ugha gSA [email protected] fdlh izdkj dk vuqrks"k ikus ds vf/kdkjh ugha gSaA vr% [email protected] dh vihy Lohdkj fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr fd;k tkosA [email protected] dh vksj ls bl laca/k esa Uttar Pradesh Power Corporation Limited and Others Vs. Anis Ahmad (2013) 8 SCC 491 ds U;k; n`"Vkar dk voyacu fy;k gSA 07- [email protected] dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh ch- etwenkj dk rdZ gS fd ftyk Qksje dk vkns'k iw.kZr% fof/kor~ ikfjr vkns'k gSA fnukad&01-08-2014 dks vkse izdk'k Mgfj;k vius [ksr tkrs le; [ksr ds lehi fo|qr daiuh }kjk O;oLFkk dh xbZ gkbZ oksYVst rkj <hyk ,oa [krjukd fLFkfr esa yVdus ls mlds laidZ esa vk;k Fkk vkSj ftlds dkj.k ls vkse izdk'k Mgfj;k dh e`R;q gqvk FkkA nq?kZVuk fnukad dks fo|qr daiuh }kjk O;oLFkk fd, x, fo|qr ykbZu dks [krjukd voLFkk esa NksM+k x;k Fkk vkSj blls vizR;kf'kr ?kVuk gqbZ gS vkSj blds fy, fo|qr daiuh mRrjnk;h gSA vr% ftyk Qksje us tks vuqrks"k iznku fd;k gS og mfpr gS] mlesa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gSA vr% [email protected] dh vihy fujLr fd;k tkosA [email protected] dh vksj ls bl laca/k esa A. P. Transco & Ors. Vs. Bhimeswara Swamy & Ors. I (2015) CPJ 195 // 6 // (NC) ,oa W.B. State Electricity Distribution Co. Ltd. & Ors. Vs. Chabi Malik III (2014) CPJ 169 (WB) dk voyacu fy;k gSA 08- geus mHk;i{k ds fo}ku vf/koDrkx.k dk rdZ Jo.k fd;k rFkk ftyk Qksje ds vfHkys[k ,oa vkyksP; vkns'k dk Hkh ifj'khyu fd;k x;kA 09- [email protected] us tks Uttar Pradesh Power Corporation Limited and Others Vs. Anis Ahmad (Supra) ds U;k; n`"Vkar dk voyacu fy;k gS mlds rF; bl izdj.k ds rF;ksa ls iw.kZr% fHkUu gSA mDr izdj.k fo|qr dk vukf/kd`r mi;ksx ls lacaf/kr gS vFkkZr~ fo|qr pksjh fd;k tk jgk Fkk] mlls lacaf/kr gS tcfd bl izdj.k esa [email protected] us Li"V :Ik ls vfHkopu fd;k gS fd [email protected] }kjk muds }kjk fcNk, x, fo|qr ykbZu dks vlqjf{kr voLFkk esa NksM+k Fkk vkSj ftlds dkj.k ls nq?kZVuk ?kfVr gqvk gSA 10- A. P. Transco & Ors. Vs. Bhimeswara Swamy & Ors. (Supra) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "8. For the following reasons, weare unable to concur with the contentions raised by the petitioners. In the same 'Digest' of Important Cases, there is mention of one more case, i.e., "Rajasthan State Electricity Board v. Charan Singh, Rajasthan State Commission, I (1999) CPJ 162- The facts of this case // 7 // are- The complainant was carrying on cultivation and also had a farm. The electric wires passing over the fields had become so loose that they were hardly 7 or 8 feet high from the ground. Whenever there is a storm, they, it was feared, could be broken and fallen to the ground. Written complaints were made to the Rajasthan Electricity Board Which were folloed by personal representations. A letter was also written to the Collector of the District who sent it to the Executive Engineer. No action was taken to put the wires right.
On 29.06.1994, when his buffalo was grazing in the field, the wire broke down resulting in the electrocution of the buffalo. After getting the post- mortem of the Buffalo, he lodged a claim before the District Forum.
The respondents filed a very casual reply stating that the complainant was not a consumer, no service was rendered to him and the Board was not liable to pay any damages to him. The District Forum after considering the evidence produced by the complainant, awarded compensation and costs to the complainant.
On appeal, the State Commission observed they cannot enhance the compensation as there is no appeal before them. They passed severe strictures against the officers concerned for filing a false reply."
9. Moreover, the State Commission has very well considered all these questions and has placed reliance on few authorities. The State Commission has referred to authorities of Hon'ble Supreme Court-
// 8 // 1999 SCC (Crl.) 251, and 1 (2005) CPJ 778. He also placed reliance on the dicision of the National Commission in Karnataka Electricity Board, Now known as Karnataka Power Transmission Corporation Ltd., & Anr. v. Smt. Sharavva & Ors., III (2002) CPJ 269 (NC), by a Bench headed by Hon'ble Mr. Justice D.P. Wadhwa, wherein it was held that there is a deficiency in servive in laying power lined, loose, hung very low, precariously connected to poles on either side- death due to electrocution- therefore, Electricity Board liable to pay compensation with interest.
10. Recently, in OP 253 of 2002, titled Smt. Munesh Devi v. U.P. Power Corporation Ltd., & Ors., decided on 03.02.2014, this Bench held that death of husband of the complainant was caused due to the transformer installed and maintained by the Opposite Parties, while he was returning home from duty. He was taken to the Safdarjung Hospital, where he succumbed to burn injuries. This Commission awarded compensation in the sum of Rs. 37.00 lakh, along with interest."
11- W.B. State Electricity Distribution Co. Ltd. & Ors. Vs. Chabi Malik (Supra) esa if'pe caxky miHkksDrk vk;ksx us ;g fu/kkZfjr fd;k gS fd%& "8. Learned Advocate appearing for the Complainant/Respondent submitted that it was the responsibility of the electricity authority to check their electric line properly. Had they been careful about such maintenance of electric line, the incident of death of the Complainant's // 9 // husband by electrocution would not have happened. There is a consumer-and service provider relationship between the villagers in general and the electricity authority insofar as the villagers pay tax to local Panchayats who arrange for electicity to the villages. In the present case the electicity authority failed and neglected to maintain the electricity line for ensuring smooth service to the consumers including the villagers one of whom, the Complainant's husband was. Deficiency in service on the part of the electricity authority is very much evident from the death of the Complainant's husband by neglectful act of the OPs. Learned Forum below has rightly adjudicated the matter and the decision deserves to be up held.
9. From perusal of the submissions of learned Advocates appearing, for both the Appellant and the Respondent, it is evident that a live high voltage electricity wire was hanging in a dangerous position and the Complainant's husband having come in contact with the said electric line, got electrocuted and ultimately suffered death. The OP Electricity authority had the responsibility to maintain the electric line which they failed. That was surely a deficiency on their part and as held by the Hon'ble National Consumer Disputes Redressal Commission, that the villagers, as tax payers to local bodies including local Panchayats are consumer, we have no hesitation in endorsing the decision of the learned Forum below to the effect that the death of the Complainant's husband was directly linked with the negligence of the Electricity Authority. Learned Forum below assessed the loss in monetary terms which is found to be reasonable."
// 10 // 12- Dakshini Haryana Bijli Vitran Nigam Ltd. & Anr. Vs. Parmila Devi & Ors. II (2013) CPJ 321 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986- Sections 2 (1) (g), 14 (1) (d), 21 (a)
(ii)- Electrocution- Accidental Death- Improper insulation of live wire- Deficiency in service- State Commission allowed complaint- Hence appeal- Deceased got electrocuted when he accidentally came into contact with live wire which was not properly insulated- Version of appellants that they had remove the outgoing jumper of transformer so that no one could operate the GO switch is not correct because if the jumper had been removed, then there was no question of flowing of current eve if deceased tried to mishandle the GO switch in order to operate the same. Appellant- Nigam are responsible since they are required to enter that such installations are properly and securely maintained so that there are no safety hazards to consumers/public. Impugned order upheld."
13- [email protected] us ifjokn&i= esa ;g vfHkopu fd;k gS fd **ifjoknhx.k ds iq= Lo- vkse izdk'k Mgfj;k fnukad&01-08-2014 dks xzke HkSalks esa vius [ksr tkrs le; [ksr ds lehi fo|qr daiuh }kjk O;oLFkk fd, x, gkbZ oksYVst rkj <hyk vkSj [krjukd fLFkfr esa yVdus ls mlds laidZ esa vk;k vkSj fo|qr vk?kkr ls mldk e`R;q gqvkA** [email protected] dh vksj ls iqfyl tkap izfrosnu izLrqr fd;k x;k gS vkSj vafre tkap izfrosnu tks ,usD'pj&4 gS] esa Li"V :Ik ls // 11 // mYysf[kr fd;k x;k gS fd **exZ baVhes'ku pkd dj iapukek o foospuk fd;k x;kA e`rd dh e`R;q gkbZ Vsa'ku rkj ds pisV esa vkdj tyus ls gqbZ gSA** ,usD'pj&6 uD'kk iapk;rukek gS ftlesa Hkh mYysf[kr gS fd **vkse izdk'k Mgfj;k ds 'ko dk fujh{k.k fd;kA fnukad&27-07-2014 dks Åij fctyh ds rkj ds }kjk [khapus ls uhps fxjus ls ty x;k ftls mipkj ds fy, flEl esa HkrhZ ds nkSjku fnukad&01-08-2014 ds 10%45 cts QkSr gks x;k gSA** 'ko ijh{k.k izfrosnu esa Hkh mYysf[kr gS fd **e`R;q tyus ls lsIVhlhfe;k ds dkj.k gqvk gS** vkSj LisflfQd :Ik ls fy[kk gqvk gS fd **bysfDVªd ¶yS'k ds dkj.k mldh e`R;q gqvk gSA** mDr rF;ksa dk [email protected] dh vksj ls [k.Mu ugha fd;k x;k gS rFkk bl izdj.k esa [email protected] dh vksj ls dksbZ fyf[kr dFku Hkh is'k ugha fd;k x;k gSA 14- [email protected] ds vfHkopuksa dk [email protected] }kjk [k.Mu ugha fd;k x;k gS vkSj [email protected] }kjk ,slk dksbZ Hkh nLrkost izLrqr ugha fd;k x;k gS ftlds vk/kkj ij ;g izdV gks fd fo|qr ykbZu <hyk ,oa [krjukd fLFkfr esa ugha FkkA ;gka rd fd [email protected] us tc ,usD'pj&1 dk lwpuk&i= vihykFkhZ dz-1@vukosnd dz-1 dks Hkstk Fkk rks mldk dksbZ tokc ugha fn;k x;k vkSj vfrfjDr v/kh{k.k vfHk;ark }kjk v/;{k] ftyk miHkksDrk fookn izfrrks"k.k Qksje] tkatxhj&pkaik dks ,d i= fnukad&24-08-2016 dks izsf"kr fd;k gS vkSj ftlesa ;g mYysf[kr // 12 // fd;k gS fd izdj.k dfu"B ;a=h] ikex<+ ls lacaf/kr gSA blls Li"V gS fd [email protected] dks [email protected] }kjk lwpuk&i= izsf"kr fd;k x;k Fkk ijUrq dksbZ tokc u izLrqr dj mDr i= izsf"kr fd;k x;k gS vkSj ,slh fLFkfr esa [email protected] dk tks vfHkdFku gS og v[k.Muh; gS vkSj ml ij vfo'okl djus dk dksbZ vk/kkj fo|eku ugha gS vkSj bl izdkj Li"V gS fd [email protected] }kjk fo|qr ykbZu dks lqpk: :Ik ls vkSj O;ofLFkr :Ik ls ugha j[kk x;k Fkk vkSj mlds ifj.kke Lo:Ik gh [email protected] dk iq= vkse izdk'k Mgfj;k gkbZ oksYVst rkj ds laidZ esa vk;k Fkk vkSj mldh e`R;q dkfjr gqvk Fkk vkSj blds fy, [email protected] mRrjnk;h gSaA 15- ftyk Qksje us vius vkyksP; vkns'k dh dafMdk&20 esa e`rd dh okf"kZd vk; 15]000@&¼iUnzg gtkj :Ik;s½ fu/kkZfjr dj mlesa 18 dk xq.kk djrs gq, 4]70]000@&¼pkj yk[k lRrj gtkj :Ik;s½ {kfriwfrZ fu/kkZfjr fd;k gSA 'ko ijh{k.k izfrosnu esa e`rd dh vk;q 16 o"kZ n'kkZ;k x;k gS vkSj mlds vk/kkj ij ftyk Qksje us 18 dk xq.kk djrs gq, 4]70]000@&¼pkj yk[k lRrj gtkj :Ik;s½ {kfriwfrZ dh jkf'k fnyk;k gS tks fd iw.kZr% mfpr gS vkSj tks C;kt fnyk;k gS og Hkh mfpr gS vkSj mlesa fdlh izdkj ds gLr{ksi dh vko';drk ugha gSA // 13 // 16- mijksDr foospuk ds ifjizs{; esa ftyk Qksje }kjk ikfjr vkyksP; vkns'k iw.kZr% fof/k lEer ikfjr vkns'k gS vkSj mlesa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gSA 17- vr% ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&16-09-2016 dh iqf"V djrs gq, [email protected] dh vihy fujLr fd;k tkrk gSA [email protected] bl vihy dk O;; 7]000@&¼lkr gtkj :Ik;s½ Hkh [email protected] dks vnk djsaxsA ¼U;k;ewfrZ vkj-,l-'kekZ½ ¼Mh- ds- iksn~nkj½ ¼ujsanz xqIrk½ v/;{k lnL; lnL;
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