UNION OF INDIA Vs. AZAB SINGH RAWAT

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 3.4.2001 passed by District Consumer Forum, Bulandshahr in Complaint Case No.1/1998. Briefly stated the facts of the case are that complainant applied for a telephone and deposited a sum of Rs.500/- on 16.5.1995. Telephone No.28176 was sanctioned. When the complainant contacted the opposite party for installation of telephone he was told that material has not been received hence telephone cannot be installed. It will be installed when the material is received. It is further alleged that the complainant received a telephone bill dated 1.11.1997 for Rs.108/-. The complainant contacted the opposite parties and told that when no telephone has been installed at his residence how the bill has been sent but nothing was done. Thereafter the complainant filed the complaint.

(2.) The opposite parties in written version have alleged that complainant had applied for public telephone after depositing Rs.500/-. It was alleged that Gram Panchayat has given permission for installation of the telephone. It is further alleged that complainant under conspiracy did not get the telephone installed at his place but got the same installed at the residence of Pradhan.

(3.) The parties led their evidence before the District Consumer Forum who after considering the facts of the case came to the conclusion that no telephone was installed at the place of complainant and directed the opposite parties to instal the telephone at the residence of complainant within 45 days and awarded Rs.1,000/- as compensation and Rs.400/- as cost.