SISIRENDRA NATH BANERJEE Vs. SILIGURI TELECOM DISTRICT

JUDGEMENT

(1.) THIS Appeal arose out of judgment and order dated 24.10.2008 passed by DCDRF, Darjeeling at Siliguri in its Consumer Case No. 116/S/2007 where the complainant, Sri Sisirendra Nath Banerjee's complaint related to non -shifting of a telephone line to his changed address resulting in financial loss, inconvenience and harassment.

(2.) THE OPs namely, The General Manager, Siliguri Telecom District and three others appeared and contended inter alia that the complainant was not a Consumer as the telephone line in question was not in his name. It was further argued that certain feed -back from the complainant was wanting, which was not disclosed in the complaint and, therefore, the OPs prayed for dismissal of the complaint.

(3.) THE learned District Forum after hearing both sides passed its judgment and order as under: