B K GUPTA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by Sh. B.K. Gupta, complainant against order dated 5.4.2005 passed by the District Consumer Forum -II, U.T. Chandigarh, whereby his complaint was dismissed, being meritless and the parties were left to bear their own costs.

(2.) BRIEFLY stated the facts are that the appellant Sh. B.K. Gupta is a consumer of telephone No. 2668373. He has applied for Sulabh Scheme on 13.11.2003 due to excess calls but the department slept over the matter and it was provided to him only on 12.3.2004 after he met the Deputy General Manager on 11.3.2004. However, during the said period, he had to pay excess bills for Rs. 2134 (for 12/2003 and 1/2004) and Rs. 1719 (for Feb -March/2004).

(3.) IT was next alleged that his telephone was disconnected on 3.12.2003 without any reason and was restored on 4.12.2003 at about 5.00 p.m. He also averred that if Sulabh Scheme had been provided to him within a reasonable period, then he would have been saved from paying aforesaid excessive bills, as only 2 -3 cards of the value of Rs. 108 each were used per month since Sulabh Scheme was provided to him.