Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State Consumer Disputes Redressal Commission

T.P.Jose, vs Assistant Engineer, Kseb, on 20 July, 2010

Daily Order First Appeal No. A/10/359 (Arisen out of order dated 30/04/2010 in Case No. CC/08/944 of District Trissur)

1. T.P.Jose Thaliyanayath House,Alathur,Annamanada Thrissur Kerala ....Appellant Versus

1.   The Asst.Engineer,KSEB Annamanada Thrissur Kerala ....Respondent BEFORE : 

HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU , PRESIDENT PRESENT:
None for the Appellant None for the Respondent *JUDGEMENT/ORDER KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM.
  APPEAL No.359/2010  
JUDGMENT DATED:20-07-2010     PRESENT:
 
JUSTICE SHRI. K.R. UDAYABHANU              :PRESIDENT   SHRI.S. CHANDRAMOHAN NAIR                             : MEMBER   T.P.Jose, Thaliyanayath House.P.O,                                               : APPELLANT Alathur (Via), Annammanada, Thrissur.
 
(By Adv:Sri.S.Reghukumar)               Vs.
1.Assistant Engineer, KSEB,   Annammanada, Thrissur.

                                                                                                : RESPONDENTS

2.Secretary, KSEB,   Thiruvananthapuram.

 

JUDGMENT   JUSTICE SHRI. K.R. UDAYABHANU:PRESIDENT     The appellant is the complainant in CC.944/08 in the file of CDRF, Thrissur.

2. The complaint has been filed alleging excess demand and collection of amount for providing electric connection.

3. The opposite parties were absent and set exparte before the Forum.

4. The evidence adduced consisted of Ext.P1 to P4.

5. The Forum allowed the complaint and directed the opposite parties to return the excess charges if any along with cost of Rs.300/-. It is the contention of the counsel for the appellant that the order is not specific.  We find that the Forum ought to have specified the amount liable to be returned failing which there is every  likelihood that there would be another round of litigation.  Hence the order of the Forum is set aside.  The matter is remitted back to the Forum.  The Forum is directed to issue notice to the opposite parties and dispose of the matter by a considered order.

The matter stands posted before the Forum on 23-09-2010.

The office will forward a copy of this order to the Forum.

 

JUSTICE K.R. UDAYABHANU:PRESIDENT       S. CHANDRAMOHAN NAIR : MEMBER VL.

   

Pronounced Dated the 20 July 2010 [HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT