GENERAL MANAGER BHARAT SANCHAR NIGAM LIMITED Vs. MALAPPA

JUDGEMENT

(1.) The General Manager, Bharath Sanchar Nigam Limited, is the writ petitioner before this Court and the writ petition is directed against the orders passed by the District Consumer Forum, Bagalkot, in C.C. No. 104/08 passed on 31.10.2008 a copy of which is produced at Annexure-D and the affirming order of the Karnataka State Consumer Disputes Redressal Commission, Bangalore, in Appeal No. 24/09 as per the order dated 25.08.2009 a copy of which is produced at Annexure-E.

(2.) Under the impugned orders, the writ petitioner was required to comply the following order of the District Forum: ORDER The complaint of the complainant is allowed in part. Opposite Parties are ordered to pay Rs.2,000/- (Rs. Two Thousand only) to the complainant towards mental agony and deficiency in service which includes the refund of amount of Rs.362/-(Rs. Three hundred sixty two only) collected by the Ops towards incoming SMS along with Rs. 2,000/- (Rs.Two thousand only) being the costs of this proceedings. The Opposite Parties shall pay the said amount within two months from the date of this order, failure of which they shall pay interest at the rate of 10% per annum from the date of the complaint till complete realization. Free copy of this order shall be sent to the parties immediately.

(3.) The State Consumer Forum, by affirming this order has dismissed the appeal and directed transfer of the amount deposited in the State Commission for payment to the complainant. It is aggrieved by these orders the present writ petition is filed.