BHARTI HEXACOM LTD. Vs. ANGIRA SINGHVI

JUDGEMENT

(1.) HEARD at admission stage.

(2.) THIS appeal has been filed by the appellant Hexacom Company,which was OP before the District Forum -II, Jaipur against the order dated 8.8.2008 passed by the District Forum -II, Jaipur in Complaint No. 855/08, by which the complaint of the complainant respondent was allowed against the appellant in the manner that the appellant was directed to pay a sum of Rs. 7,000 as amount of compensation for mental agony and further Rs. 3,000 as amount of cost to the complainant respondent.

(3.) IT may be stated here that the complainant respondent had filed a complaint against the appellant before the District Forum -II, Jaipur on 28.7.2008, inter alia stating that the complainant respondent had taken a mobile phone from the appellant for her business purposes bearing No. 9928347700 and bills were being regularly paid by the complainant respondent. It was further stated in the complaint that for the months of April, May and June,08 bills were not sent by the appellant to the complainant respondent on her correct address and as soon as they were received, payment was made, but the bill for the month of June, 08 was not received by the complainant respondent at her address and, therefore, the payment of that bill could not be made by her and telephone connection was disconnected on ground of non -payment of the bill for the month of June, 08. The case of the complainant respondent was that since the bill was not received, therefore, disconnecting the telephone was not justified and thus, there was deficiency in service on the part of the appellant company and for that the present complaint was filed.