UNION OF INDIA Vs. KAMAL KUMAR VARSHNEY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 9.9.1992 passed by District Consumer Forum, Aligarh in Complaint Case No.431 of 1992.

(2.) The facts of the case stated in brief are that the complainant was issued two bills dated 1.7.1991 and 1.9.1991 for Rs.2,093/- and Rs.1,936/- respectively. According to the complainant, previous bills were not of such huge amount. The complainant complained of this fact to the Telephone Department. The complainant has submitted a list of 10 previous bills in which the maximum bill was of Rs.827/-.

(3.) The opposite party in its written version has alleged that the bills were sent according to meter reading.