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Judgment
4 paragraphs · 207 wordsORISSA State Electricity Board, now GRIDCO as appellant have filed this appeal against the order dated 17.7.1995 of the District Forum, Balasore.
THE respondents are the residents of village Haladipadar of Basta Police Station in the District of Balasore and consumers under GRIDCO. The transformer was burnt in January, 1993 and same was restored after one year as revealed from the orders of Court below.
We have heard the learned Counsel of the appellants and also for the respondents and gone through the records of the Court below in detail.
THERE is no doubt that due to no fault of the respondents (complainants), though they were regularly paying the electricity charges, were deprived from getting the power supply for one year and this was certainly deficiency in service, on the part of the appellant organisation. We, therefore, do not find any infirmity with the order dated 17.7.1995 of the District Forum, Balasore. In the result, the appeal is dismissed. The appellant shall pay the amount of compensation to complainants @ Rs. 600/- to each of the complainants and Rs. 100/- to each complainant towards cost of litigation within three months from the date of receipt of this order. As to no cost. Appeal dismissed.