BHARAT SANCHAR NIGAM LTD Vs. SAUMITRA NATH, SHILLONG

JUDGEMENT

(1.) THIS Appeal arises from the order dated 19.04.2005 passed by the District Forum in Complaint Case No. 27 of 2004, whereby a meagre sum of Rs.3453/ - was awarded to the Complainant. Heard the learned Senior Counsel for the Appellant / Opposite Party. None appears for the Respondent / Complainant. Perused the records.

(2.) 5 (five) district instances of deficiency in service on the part of BSNL were raised by the Complainant in his Complaint and compensation to the tune of Rs.38,000/ - on various counts was sought. These are reproduced below:

(3.) THE findings / decision of the District Forum on each of the aforementioned 5(Five) issues are that other than Issue No.3 relating to double billing and Issue No.2 relating to over -charge on account of supply of itemized bill for three months instead of one month as asked for by the Complainant, the other issues have been settled by BSNL, albeit with some delay, after the complaint was filed.