SUMITRA PRIYA DARSINI Vs. HYDERABAD TELEPHONES HYDERABAD

JUDGEMENT

(1.) The petitioners, who are wife and husband filed W.P. Nos.12106 and 12122 of 2000 respectively seeking a declaration that the action of the respondent-Hyderabad Telephones in disconnecting their Telephones bearing Nos.7564765 and 7631664 respectively, as arbitrary and unconstitutional, and consequently to award compensation of Rs.1,00,000/-.

(2.) Since in both the writ petitions common questions of fact and law are involved, they are disposed of by this common judgment.

(3.) W.P. No.12106 of 2000, is filed by the wife. She was given telephone connection by the respondent bearing Telephone No.7564765. It was installed in her house on 30-11-1989. She received a bill dated 11-3-2000, for Rs.1,685/-, which she paid promptly. However, the respondent, despite her strong protests, disconnected her Telephone on the ground that M/s. Instyle Consumer Leasing Pvt. Ltd. (for short 'the company'), a company incorporated under the Companies Act, 1956 in which the husband of the petitioner is Managing Director, committed default in payment of rent and other charges in respect of No.7632643, which was allotted to the company.