SHANTABAI PRALHADRAO JAGATKAR Vs. TELECOM DISTRICT ENGINEER

JUDGEMENT

(1.) We have heard the learned Advocates for the appellant as also the respondent. We have carefully gone through the material available in the record and proceedings of this appeal paper-book. We have also read the order impugned thereunder.

(2.) Appellant herein is the original complainant and respondents are the original O. Ps. (hereinafter appellant be referred to as "complainant" and respondents as "o. Ps. " ). Against the order dated 12.6.1997 of the District Forum of dismissal of complaint, complainant has filed this appeal.

(3.) Few relevant facts : complainant is a subscriber of Telephone No.42049 at the place of Latur. It appears somewhere in January, 1994, the said telephone was provided with STD facility. Complainant approached the District Forum with the grievance that the bills raised and issued by the O. P. in respect of the said telephone were inflated. Various such bills were questioned by the complainant right from the period dated 1.12.1992 to 1.9.1994. Reference to such bills is to be found in paragraph 2 of the impugned judgment dated 12.6.1997.