AIR TEL BRANCH REP. ITS BRANCH MANAGER BESIDES TOWN HALL RASTRAPATHI ROAD TANUKU Vs. PEETHANI VENAKTA RAO

JUDGEMENT

(1.) The opposite party which had hoisted an adverse order came in this appeal challenging the legality of the order passed by the District Forum on the following grounds:

(2.) The respondent is prepaid customer and he has to charge on exhaustion of the amount.

(3.) As per the records of the appellant company, the mobile connection number allotted to the respondent is still in active state.