DIVISIONAL ENGINEER TELECOM Vs. SATISIH KUMAR DIXIT

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 7.11.1991 passed by District Consumer Forum, Bijnor in Complaint Case No.107/1992.

(2.) The facts of the case stated in brief are that the complainant had a Telephone No.2446. This telephone has been disconnected without any prior information on 12.4.1992. When he enquired about the reasons for its disconnection, a demand notice of Rs.12,513/- was served on him which was to be paid by 16.4.1992. According to the complainant this demand note was wrong and the complainant did not use his telephone for such a huge amount. The complainant has prayed that this demand note be corrected and compensation of Rs.2,000/- be awarded to him.

(3.) The opposite party in its written version has alleged that STD facility is available to the complainant. Complainant's bill dated 11.11.1991 was for Rs.1,201/-, bill dated 18.11.1991 was for Rs.36/- and bill dated 13.1.1992 was for Rs.11,276/-. The complainant uses STD facility and hence the demand note is correct.