M. NAGARAJA S/O. LATE CHICKKA MUNIYAPPA Vs. BHARAT SANCHAR NIGAM LTD., DEPARTMENT OF TELECOMMUNICATION, GOVERNMENT OF INDIA REPRESENTED BY ACCOUNTS OFFICER (TR)

JUDGEMENT

(1.) THIS appeal is directed against the judgment, order and decree passed by the Court of XXVII Addl. City Civil Judge, Bangalore in O.S. No. 1995/2001.

(2.) THE facts of the case in brief are that the appellant is liable to clear the telephone bill arrears aggregating to Rs. 62,026/ - as per the claim of the respondent. The respondent filed the suit seeking the money decree. On behalf of the respondent, K. Brahmaiah, its Chief Accountant Officer was examined as PW -1 marking the documents from Ex.P1 to P.14. The Trial Court deducted the security deposit amount of Rs. 2,000/ - and thereby held that the appellant is liable to pay the telephone bill arrears of Rs. 60,026/ - with interest thereon.

(3.) SRI Vasanth Kumar, the learned Counsel for the respondent opposes the appellant's prayer for the remand of the matter. According to him, the judgment under appeal is sustainable.