SURJAN SINGH DANG Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) THIS appeal is directed against the order dated 2.9.2004 passed by the District Forum, Shimla in complaint No. 371/2002.

(2.) ADMITTED facts of this case are that appellant is a consumer qua Telephone No. SM -4655/212113 installed at his house. Its first bi -monthly bill was in the sum of Rs. 9673/ -. It was dated 1.4.1995. Second and third bill dated 1.6.1995 and 1.8.1995 were in the sum of Rs. 22,614/ - and Rs. 74,850/ - respectively. Here, we may clarify that so far bill of Rs. 22,614/ - is concerned, it included the arrears of first bill with effect from 1.2.1995 to 31.3.1995 for Rs. 9,673/ - and second bi -monthly bill from 1.4.1995 to 30.5.1995 which was in the sum of Rs. 12,841/ -.

(3.) IN this background, a complaint was filed under Section 12 of the Consumer Protection Act, 1986 (hereinafter referred to as the Act) for grant of following reliefs by the appellant : -