B L CHAKKU Vs. DISTRICT TELECOM ENG

JUDGEMENT

(1.) The parties, facts and the evidence in both the above mentioned cases are same. Hence both the cases are being disposed of by one single judgment. Let a copy of this judgment be placed on the file of the other case.

(2.) The case No.1 pertains to the inflated bill for telephone No.30363 amounting to Rs.1,903/- and Rs.4,064/- pertaining to the period from 16.6.89 to 15.8.89 and 16.8.89 to 15.10.89 respectively and case No.2 pertains to the inflated bill of the same telephone No. amounting to Rs.3,444/- for the period 16-10-89 to 15-12-89.

(3.) The allegations of the complainant in both the cases are the telephone bills received are much inflated as compared to previous ones. He alleges that whenever he lifted the receiver for making call, cross talks were going on. Not only this some times the telephone would stop its dial tone for hours, then again the dial tone would be restored signifying that the telephone was being used by some one else. He many a times brought the matter into the notice of the District Eng. telephone who instead of sympathising for inflicting severest blow to the consumer, appeared insensitive to the woes of the subscriber and appeared stiff necked, arrogant and lacked courtesy in dealing with the grievances of the subscribers. He added that these bills are more than five times of the average of the previous periods. He admits that the Deptt. has given him a rebate of Rs.1,400/- in the bill of Rs.4,064/- but he was not satisfied with that and approached the Divisional Forum for redress. He prays that the amount of all the three bills be reduced and also demanded Rs.35,000/- in both the cases as compensation for loss, harassment and mental torture he suffered due to the negligence of the non- applicants.