HARPAL SINGH GULATI Vs. M T N L

JUDGEMENT

(1.) FEELING aggrieved of the order dated 29.4.1998, passed by the District Forum, whereby the relief sought by the appellant against the respondent -MTNL for quashing the telephone bills in respect of trunk calls and overseas calls was denied whereas other reliefs namely rental rebate and refund of restoration fees were allowed, the appellant has directed this appeal.

(2.) RELEVANT facts, in brief, are that initially a non -STD telephone No. 5458575 was installed at the factory of the appellant in the year 1984 and STD facility was provided w.e.f. 18.5.1993. It was after the provision of STD facility the appellant started receiving highly inflated bills showing overseas calls, as well as trunk calls.

(3.) THE grievance of the appellant is that once STD facility was there the question of truck calls did not arise and so far as overseas calls shown by the respondent is concerned, these have been unauthorisedly made in connivance with the staff of the respondent as he has no relation nor had he ever made call at the telephone number in England shown in the bill.