NEMI SHARAN GUPTA Vs. DISTT ENGINEER, TELECOM

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the order dated 2.1.1996 passed by the District Forum, Kota by which the complaint of the complainant appellant was accepted to some extent and it was ordered that the appellant complainant would deposit the amount of the bill in question but respondent would not charge any amount for re -connection.

(2.) IT arises in the following circumstances:

(3.) AGGRIEVED from that order this appeal has been filed by the appellant complainant and in this appeal it has been submitted that in case of sudden spurt and without making inquiry the telephone connection could not have been dis -connected and thus by simply passing the order of re -connection without awarding compensation is not sufficient. Hence some compensation should be awarded to the complainant.