GENERAL MANAGER, DEPARTMENT OF TELECOM Vs. R. GANESAN

JUDGEMENT

(1.) THE respondent herein filed O.S. No. 303 of 2003, on the file of the Additional District Munsif, Tuticorin, challenging the Telephone Bill dated 7.8.2003 issued by the appellant herein to the respondent herein to pay a sum of Rs. 5,901/-.

(2.) THE appellant herein, who was the sole defendant in the said Suit inter alia contented that the Civil Court has no jurisdiction to entertain the Suit, in view of the specific provision contained in Section 7-B of the Indian Telegraph Act, 1885. The Trial Court framed as many as three charges which reads as follows :

(3.) WHEN the Second Appeal was admitted on 3.5.2005, this Court has framed the following substantial question of law :