B S N L Vs. GURMEET SINGH

JUDGEMENT

(1.) THIS is an appeal against the order dated 21.11.2002 passed by the District Forum, Udham Singh Nagar whereby the complaint of the complainant was allowed for compensation of Rs. 5,000/ - (Rupees five thousand) and cost of litigation of Rs. 500/ - (Rupees five hundred).

(2.) THE brief facts of the case are that the complainant applied for S.T.D. P.C.O connection. On 18.12.1992, he deposited a sum of Rs. 10,000/ - (Rupees ten thousand). The agreement was also submitted by him on 14.12.1992 but he was not allowed P.C.O. connection. On 30.4.1996, he received a letter from the opposite party in which he was asked to send fresh agreement. His amount of Rs. 10,000/ - (Rupees ten thousand) was detained and retained by the telephone department without giving the connection. Therefore, he filed the complaint before the District Forum for compensation, etc.

(3.) THE telephone department filed written statement and alleged that technically it was earlier not possible to give the PCO connection to the complainant. However, on 8.7.1996, the connection has been given to him. There was no loss to the complainant.