TELECOM Vs. ARVIND BHIKAJI BHATT

JUDGEMENT

(1.) THESE appeals have been filed by General Manager, B.S.N.L. against the common judgment and order dated 20.11.1999 in complaint case Nos. 188/98, 187/98, 186/98, 191/08, 189/98, 190/98 passed by District Foruin, Jalgaon.

(2.) RESPONDENT /Org. Complainant's cases before the Forum are that, complainant was having phone No. 26309. He challenges the bill dated 1.12.1997 for Rs. 4,539 for the period 16.9.1997 to 15.11.1997, bill dated 1.4.1998 for the period 16.1.98 to 15.7.98 for Rs. 707, bill dated 1.8.1998 for the period 16.5.1998 to 15.7.1998 for Rs. 325, bill dated 1.9.1998 for the period 16.6.1997 to 15.8.1997 for Rs. 6,909, bill dated 1.2.98 for the period 16.11.1997 to 15.1.1998 for Rs. 1,648, bill dated 1.10.1997 for the period 16.8.1997 to 15.9.1997 for Rs. 11,169 which was reduced to Rs. 1,989 and bill dated 1.2.1998 for the period 16.11.1997 to 15.1.1998 for Rs. 1,628. It is contended that phone in question was not in use by the complainant.

(3.) APPELLANT appeared before the Forum and resisted the claim. Appellant denied the contention that bills are in excessive and are not correct. After receiving complaint of complainant they have investigated matter in detail and found that bills issued are correct.