BHARAT SANCHAR NIGAM LTD Vs. GURMEET SINGH

JUDGEMENT

(1.) Respondent filed complaint under the Consumer Protection Act, 1987 (for short Act of 1987) before the Divisional Consumer Forum, Jammu, praying therein, that bill dated 11th July, 1997 be quashed and damages to the tune of Rs. 10,000/- be ordered to be paid to petitioner. It was also prayed that petitioner be directed to restore the telephone No. 4532345 of respondent immediately.

(2.) The complaint was filed on the ground that telephone connection No. 4532345 was disconnected by petitioner on the ground of non payment of bill(s).

(3.) The petitioner filed objections wherein besides controverting the claim of respondent on facts, objection was raised about the maintainability of the complaint, in view of the specific provision contained in Section 7-B of Indian Telegraph Act of 1885 (for short Act of 1885), which provides for resolution of disputes through arbitration.