BHARTI AIRTEL LTD Vs. NITIN JAIN

JUDGEMENT

(1.) THE short facts of the case are that the complainant had a mobile connection from OP No. 1 Bharti Cellular Limited. On receipt of bill relating to March 2005 to 24th April 2005, he found following mistakes therein: -

(2.) WHEN the OP No. 1 did not pay heed to his grievances raised before OP No. 1, he filed a complaint before District Forum against OP No. 1 Bharti Cellular Limited and OP No. 2 M/s. Dhall Associated, which was contested by OP No. 1 alone, by filing the written statement in which the OP specifically denied grievances No. 3 and 4 above and pleaded that the complainant had asked to activate "Mobile to Mobile" service on 02.03.2005 and not on 02.02.2005 as alleged, which was immediately provided and that the company was being unjustly enriched by levying unjustified charges in the bills.

(3.) THE District Forum found substance in grievances No. 1 and 2 of the complainant holding that they were admitted by OP No. 1 which had waived these charges in the bill subsequently and on the basis thereof directed OP No. 1 to pay the complainant compensation of Rs. 25,000/ - and litigation costs Rs. 5,000/ -.