RAMARAO Vs. DIVISIONAL ENGINEER TELEGRAPHS TELEGRAPHS OFFICE KAARAIKUDI

JUDGEMENT

(1.) THE plaintiff in O.S. No. 525 of 1985 on the file of the District Munsif Court, Paramakudi, who had lost the suit claim before the two Courts below is the appellant. THE suit out of which this second appeal had arisen is the best example as to how the respondents treat the telephone subscribers and as to how a telephone subscriber suffers for no fault on his part.

(2.) THE present second appeal is directed against the judgment and decree of the learned Subordinate Judge, Ramnad at Madurai dated 22.6.1989 made in A.S.No.38 of 1988 in confirming the judgment and decree of the learned District Munsif of Paramakudi dated 23.3.87 made in O.S. No. 535 of 1985.

(3.) THE plaintiff is a subscriber of telephone for over 20 years ever since 1985 at his residence as well as in his clinic. THE particular telephone No.260 was located at his residence. THE plaintiff was in the habit of using telephone to its minimum and his bi-monthly bills had never exceeded Rs. 300. THE bi-monthly average bill according to the plaintiff was only Rs. 137 For the period ending with 25.8.1985 a bill was sent by the defendants and the bill read as if 3890 calls have been made and a demand was made for Rs. .1555 to be remitted finally on or before 26.9.1985.