BHARTI AIRTEL LIMITED Vs. KARAN SINGH PANNU

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 14.5.2007 passed by the District Consumer Disputes Redressal Forum, Panipat where by complaint filed by the respondent -complainant has been accepted by granting following relief:

(2.) THE facts, in brief of the present case are that complainant is a consumer of the opposite parties in respect of Cellular connection bearing No. 98966 -07236. The grievance of the complainant before the District Forum was that the opposite parties withdrew the outgoing service of the aforesaid connection on 20.7.2006 without any intimation despite the fact that all the necessary documents were supplied to the opposite parties. Alleging it a case of deficiency of service on the part of the opposite parties, the complainant invoked the jurisdiction of the District Forum.

(3.) UPON notice the opposite parties appeared and resisted the claim of the complainant and took the plea that after verification of the documents, the address of the complainant was found incorrect and the outgoing service was withdrawn on 25.7.2006. Denying any kind of deficiency of service on their parts, the opposite parties prayed for dismissal of the complaint.