AI Structured Summary
Not yet generated for this judgment
Judgment
THIS appeal has been filed by Delhi Electric Supply Undertaking against the order of District Forum dated 23.10.91 directing them to amend the electricity bill of the complainant, so as to charge arrears for six months only prior to the date of the bill.
THE only question that arises for determination is whether DESU can charge arrears for a period of more than six months regarding metter which remained defective. It is not necessary to dilate on the mater as it stands concluded by a decision of Delhi High Court in H.D. Shourie v. Municipal Corporation of Delhi and Anothers, AIR 1987 Delhi 219. It was observed therein that the maximum period, for which a bill can be raised in respect of defective meter under Section 26(6) of the Electricity Act 1910, is six months and no more. The above observations are applicable to the present case. Consequently we are of the view that the decision of the District Forum is correct and there is no scope for interference with the same. Consequently there is no merit in the appeal and the same is dismissed with an order as costs. Appeal dismissed.