SHYAM LAL GOEL Vs. M.T.N.L.

JUDGEMENT

(1.) COMPLAINT of the appellant seeking compensation for deficiency in service on the part of the respondent in raising unnecessary bills and in respect of the calls which were never made by the appellant was dismissed vide impugned order dated 8th December, 2005.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) GRIEVANCE of the appellant, who is a subscriber of telephone No. 27396297 with STD facility was about the excessive bills for the period of March 2005 showing as many as 139 calls during three days from 16.3.2003 to 18.3.2003 whereas this telephone was out of service due to change of exchange in the said period.