SURESH P PRADHAN Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) THIS is a complaint made by Shri Suresh Pradhan, against M.T.N.L. and its 7 officers alleging deficiencies in the service of M.T.N.L. Apart from the allegations regarding deficiencies in the promised service of M.T.N.L., the complainant also has alleged that the opposite parties 2 to 7 who are the officers of M.T.N.L. were also negligent in their duties in as mush as they never tried to correct the deficiencies despite his repeated request, orally as well as in writing.

(2.) THE allegations of the complainant are described in para 13 of the complaint. Inter alia, the complainant alleged that M.T.N.L. repeatedly failed and neglected to carry out its obligations to the complainant in providing fault-free telephone services. THE bills were charged for which no services were rendered and bills were collected in advance without providing services. THE complainant alleged that as a result of unfair trade practice mentioned above, the complainant and his family members suffered mental agony, torture and inconvenience in their routine life. THE complainant therefore, claimed in this complaint compensation for Rs. 8,02,434.34/- on various counts.

(3.) WE have heard Mr. Mokashi, Advocate for complainant and Shri M.R. Gupta, Divisional Engineer, Borivli Telephone Exchange, for M.T.N.L.