M.S. PANDIYARAJAN Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) THE complainant in C.O.P. No. 18/2003 on the file of the District Forum, Theni is the appellant herein.

(2.) HIS case was as follows: He was the subscriber of a telephone. He was provided with STD facility. He received the bill dated 10.9.2002 for the period from 1.7.2002 to 31.8.2002 for Rs. 7,415. When he enquired the opposite party, they furnished the details of the telephone numbers that were frequently called by the complainant. The complainant or his family members never made calls to those numbers. Subsequently also he received the bill for the period 1.9.2002 to 31.10.2002 for Rs. 1,233. This bill also was wrong. As the amounts were not paid, the telephone was disconnected subsequently. Attributing negligence, the complaint case to be filed.

(3.) THE defence set up by the opposite parties was as follows: The complainant was provided with dynamic locking facility. On 28.7.2002 a password was registered in the instrument and the connection was locked and immediately within a few minutes the lock was released. Thereafter, the instrument was not locked at all. All the calls were made to Madras and they were done by his son in connection with his course. In the previous bill also, calls were made from the complainant's house to Heber Hall Mess in Christian College, Tambaram.