RAMVISHAL AGRAWAL Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 is directed against the order passed by the District Consumer Disputes Redressal Forum, Koriya in Complaint No. 09/2002 dismissing the complaint vide order dated 9.8.2004.

(2.) GRIEVANCE of the complainant is that he obtained a telephone connection from the respondents/O.Ps. in the year 1989. The said connection did not have STD facility and was given No. 522443. Complainant was issued bills of Rs. 17,281/ - for May 1996 Rs 18,643/ - for July 1996, Rs. 10,500/ - for September 1996, Rs. 7126/ - for September 1996. Out of the total amount of the above bills Rs. 54,500/ - and Rs. 49,681/ - were paid by the complainant under protest. Protest was sent to the GM, Telephones on 22.5.1998. The complainant had to pay the bills under the threat of disconnection.

(3.) AN application was given to the SDO Phones at Manendragarh on 29.8.2001. DE Phones, Ambikapur vide letter dated 19.9.2001 informed that the said connection was having STD facility and the bills have been calculated on the same basis. The service to the said telephone connection was discontinued on 1.8.1997 for want of payment of the balance of Rs. 9,398/ -. The complainant was not provided the details of the date and the basis on which his phone connection was provided STD facility but the information was not disclosed properly.