UNION OF INDIA Vs. SUDHA RANI PANDEY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 19.11.1999 passed by District Consumer Forum, Kanpur Dehat in Complaint Case No.271 of 1999. The facts of the case are as follows.

(2.) The complainant Smt. Sudha Rani Pandey, r/o Panki Power House Colony, Panki, Kanpur had installed a telephone connection in her house bearing No.216367 in April, 1992. She has been prompt in paying the bills charged by the opposite party. The telephone in question went out of order in January, 1996 against which a complaint was made on 28.1.1996 but no action was taken by the opposite party. Complaints were again made on 11.2.1996 and 20.6.1996 but to no effect. The complainant had alleged that due to telephone having gone out of order from 28.1.1996, she had to take telephone on rent with effect from 1.2.1996 for which a monthly rent of Rs.200/- was being paid. By this act of the opposite party she has been put to physical, mental and financial harrassment. A claim was lodged with the District Consumer Forum by her praying for the removal of the defects of the telephone, compensation of Rs.2,000/- and cost of Rs.200/-. An amount of Rs.10/- per day was also claimed for the use of the telephone that has been taken on rent.

(3.) The opposite party's stand in the District Forum in the written version was that on receipt of the complaint the telephone was attended to and defects removed. On 28.5.1996 the complainant's telephone was inspected by the lineman concerned who reported that the telephone was in working order. Fault card of the Department was an authentic document which clearly indicates that the fault was immediately attended to and there is no deficiency in service on behalf of the opposite party.