AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 241 wordsTHIS appeal is directed against the order passed by the District Forum, Kasargod in O.P. No. 284/92. The opposite parties are the appellants.
THE complainant alleged that there was heavy voltage drop in the electrical energy supplied to his residence and he was put to great hardship. It is also alleged by him that in view of the electricity connection he was also deprived of his kerosence oil permit. It is in these circumstances complaint was filed seeking compensation. The opposite party filed a written statement admitting the low voltage. However, according to them due to technical reason no immediate remedy was possible.
It has come out in evidence that before 10 ''O clock no serious reading was possible and the school children are also put to difficulties. The District Forum found that the complaint was genuine and mere pleading of helplessness is not an answer to the deficiency in service of opposite party. In that view a nominal compensation of Rs. 100/- was awarded to the complainant. In this appeal learned Counsel for appellant has challenged this finding.
IT has not been disputed in the version filed by the opposite party that there is voltage problem and the complainant was suffering due to this problem. In the circumstances in our view the District Forum was perfectly justified in awarding compensation of Rs. 100/-. There is no merit in this appeal and accordingly it is dismissed. Appeal dismissed.