BHARATI AIRTEL LTD Vs. SACHIN WANRAO MASKE

JUDGEMENT

(1.) Opposite party in CC No.295 of 2013 on the file of District Consumer Forurn-III, Hyderabad preferred this appeal feeling aggrieved by the orders dated 29.06.2015 directing them to refund Rs.25,000/- to the Complainant with interest @ 9% per annum from 30.04.2013 till realization, to pay Rs.10,000/- towards punitive damages and Rs.2,000/- towards costs granting time of (30) days and on failure to comply within stipulated period, the punitive damages shall attract interest @ 9% per annum from the date of order.

(2.) For the sake of convenience, the parties are referred to as arrayed in the complaint.

(3.) The case of the Complainant, in brief, is that he is the user of mobile connection bearing No.9901256256 with the Opposite party and paying the bilis through ECS. On account of his avocation, he moved to Hyderabad and accordingly requested the Opposite parties on 19.08.2008 to close his account, to which, he received a reply from Ops to the effect that his request is assigned with number 17972234. Surprisingly, his account was not closed as such, he sent a mail to the Opposite party on 14.10.2008 which request was registered as 18802038 but even then his account was not closed. Again, he sent another mail on 17.12.2008, to which, the Opposite parties responded stating that his account was closed on 20.10.2008 but due to technical problems, it was reactivated on 24.10.2008.