DURGA PRASAD Vs. TELECOMMUNICATION DEPARTMENT

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.2.1993 passed by District Consumer Forum, Dehradun in Complaint Case No.892/1992.

(2.) The facts of the case stated in brief are that the complainant was having a telephone No.27864. This telephone was disconnected for non-payment of the bill. The complainant sent a draft on 17.8.1992 which was received by the Department on 19.8.1992, but inspite of that the telephone has not been energised. The complainant has prayed that his telephone may be energised, rental may not be charged and he be paid Rs.3,500/- as compensation.

(3.) The opposite party in its written version has alleged that the complainant has not paid the bill till the date of payment and hence the telephone could not be energised.