BHARAT SANCHAR NIGAM LIMITED Vs. DABAS RAJ KUMAR

JUDGEMENT

(1.) THIS appeal has been directed by opposite parties against order dated 3.12.2002 passed by Consumer Disputes Redressal Forum, Rohtak (herein after to be referred as District Consumer Forum) vide which the complaint of respondent Dabas Raj Kumar was allowed with costs of Rs.500 and appellant was directed to refund excessive amount charged of Rs. 712 within 60 days, failing which it would be liable to pay interest @ 9% p.a. from 3.2.2003 onwards.

(2.) BRIEFLY stated the facts are that respondent (complainant) was having telephone of appellant bearing No. 49097. It is stated that the lines of his telephone used to be connected with another telephone bearing No.48293 due to faulty system of the appellant and he had to make complaints several times but the same were not attended resulting in excessive bill of Rs. 459 dated 11.11.2000 and further excessive bill of amount of Rs. 833 dated 11.1.2001. Since, his bills were not corrected, so, alleging deficiency in service, complaint was filed.

(3.) APPELLANT through his officials contested the complaint and filed written reply. It denied allegations and stated that it was wrong that the bill for the month of October, 2000 was excessive as bill dated 11.10.2000 was for the period 1.9.2000 to 30.9.2000 and was only for Rs. 147. It further stated that bill dated 11.11.2000 i.e. for the period 1.10.2000 to 31.10.2000 was for Rs. 439 which included rent of Rs. 180 and restoration charges of Rs.40 and service tax of Rs. 21.85. It next stated that the bills issued to the respondent were correct as the same were issued as per actual calls made by the respondent. It further stated that whenever complaint was made by the respondent that was duly attended. Thus, it is stated that there was no deficiency on its part, so, complaint should be dismissed.