M T N L Vs. MEENAKSHI PURI

JUDGEMENT

(1.) SHORT question arising for determination in this appeal filed against the impugned order dated 7.7.2000 passed by District Forum -IV, Nand Nagri, Delhi, in Complaint Case No. 62/1999, is whether the telephone connection of one subscriber can be disconnected for non -payment of bills of a telephone connection in the name of another subscriber either on account of their close or blood relationship and both the connections being in the same premises.

(2.) VIDE impugned order dated 7.7.2000 the appellant MTNL has been directed to restore the telephone of the respondent without any additional charges and also pay damages to the tune of Rs. 5,500/ - and Rs. 1,000/ - as cost of litigation for disconnecting the telephone of daughter -in -law for failure of payment of bill of a connection in the name of her father -in -law.

(3.) THE Counsel for the appellant contends that there is nexus not only between the respondent and her father -in -law but also with another daughter -in -law who also filed a similar complaint in the sense that the father -in -law has been using or misusing the telephones of her daughter -in -law after disconnection of his telephone on account of non -payment of the bills.