GENERAL MANAGER TELECOMMUNICATIONS Vs. N MOHAN

JUDGEMENT

(1.) The appeal is directed against the order dated 3.4.1998 in O. P. No.97/1997 on the file of the District Consumer Disputes Redressal Forum, Thanjavur.

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) The complainant, it is said, is the subscriber of a telephone. He was originally given the Telephone No.60317. Subsequently, his telephone number had been changed as 60377. He was served with a bill dated 21.3.1997 for the period between 6.1.1997 to 5.3.1997. The said bill is in respect of both the telephone numbers. The amount to be paid by the subscriber is noted in the bill is nil. The complainant was served with a reminder by Registered Post in T. R. No. TNJ/ac 8/9 dated 19.5.1997 requesting him to make the payment due under the bill dated 21.3.1997 on or before 28.4.1997.