DIVISIONAL ENGINEER TELEPHONES Vs. RAVINDRA KUMAR PODDAR

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 22.5.1992 passed by District Consumer Forum, Azamgarh in Complaint Case No.19/91.

(2.) The facts of the case stated in brief are that the complainant has challenged the telephone bills dated 29.9.1990, 1.1.1991, 29.3.1991, 1.5.1991 and 1.7.1991. According to the complainant, in the year 1990 his maximum bill was of Rs.474/- and the minimum bill was of Rs.200/-.

(3.) The opposite party has alleged in the written statement that now STD connection has been given to the complainant hence the telephone must have been used frequently. The telephone meter is correct. The learned District Consumer Forum, after considering the case of the parties directed that the Telephone Department shall pay a sum of Rs.2,000/- as compensation and Rs.200/- as cost.