GENERAL MANAGER MTNL Vs. DEVERSONS STYLISH PRINTING PRESS

JUDGEMENT

(1.) The present appeal has been filed assailing the order of District Forum-II dated 31.5.1995, passed in Complaint Case No.2912/94 entitled M/s. Deversons Stylish Printing Press V/s. The General Manager, MTNL.

(2.) The relevant facts, in brief, as stated in the complaint filed by the respondent before the District Forum, under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') are that the respondent is the subscriber of telephone No.6841715 since 1989. It was alleged that the said telephone was disconnected some time in July, 1993 and on making enquiries from the staff of appellant, it transpired that the said telephone had been disconnected on the ground of non-payment of some of the bills. Thereafter, the respondent obtained the duplicate bills for the billing cycle 1.5.1993 to 1.7.1994 which he had not received earlier and deposited the amounts as per the said bills alongwith the reconnection fee of Rs.100/- on 22.6.1994. The grievance of the respondent in the complaint was that despite having made the said payments the telephone of the respondent was not restored by the appellant/mtnl. Therefore, the respondent was constrained to file the complaint before the District Forum for the redressal of his grievances.

(3.) In its reply/written version filed before the District Forum, the appellant/mtnl denied the allegations contained in the complaint and stated therein that the telephone of the respondent was not disconnected in July, 1993 but was disconnected on 27.12.1993 on account of non-payment of bills dated 1.5.1993, 1.7.1993 and 1.9.1993 and also stated that on the payment of the said bills on 10.5.1994 and thereafter on payment of restoration fee on 26.6.1994 the telephone of the respondent was restored vide O. B.4523 on 22.6.1994 itself.