NEERAJ R Vs. RELIANCE COMMUNICATION LTD

JUDGEMENT

(1.) THIS appeal is by the complainant challenging the order dated 19.5.2008 passed by the DF, Mysore in Complaint No. 74/2008 dismissing his complaint.

(2.) THE facts in this case are as follows:

(3.) THE complainant made an application for issuance of a sim card to his mobile. On that application the OP after satisfying with the identification of the complainant issued the sim card bearing No. 934177752 and so far as the usage of the said mobile, the complainant has paid all the money demanded by OP without committing any default. But to his surprise he received one more bill -cum -pre legal notice demanding payment of Rs. 1,474 in respect of the mobile sim card No. 9341778357. But the case of the complainant is that when he has not made any application seeking for issue of second sim card No. 9341778357, it is not known how OP had issued the said sim card in favour of some third person. In this regard a notice was issued by the complainant to the OP. The OP after coming to know of the mistake has withdrawn the bill -cum -pre legal notice and also suspended the mobile connection in respect of the mobile sim card No. 9341778357. Thereafter the complainant has filed the complaint seeking direction to the OP to take the signature on the application if any and to award compensation of Rs. 1,00,000.