SUB-DIVISIONAL OFFICER PHONES Vs. BABU KHAN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 1.8.1992 passed by District Consumer Forum, Aligarh in Complaint Case No.342/1992.

(2.) The facts of the case stated in brief are that the complainant was having telephone No.26163. The bills in respect of this telephone upto 1.4.1991 were within normal limits but the bill dated 1.6.1991 and 1.8.1991 were sent wrongly as the first bill was of Rs.1,585/-. The complainant by a letter dated 10.6.1991 asked the opposite party to correct the same which was reduced to Rs.1,035/-. The complainant also protested against this bill but his telephone was disconnected on 30.7.1991. Thereafter bill No. Nil dated 1.8.1999 for Rs.4,382/- was also received. When the complainant protested, it was reduced to Rs.1,082/- and the rest amount was taken as disputed amount. Further on 21.9.1991 a note was sent to the complainant demanding Rs.2,437/-. Thereafter another demand note dated 27.9.1991 was sent for Rs.3,300/-. Thereafter even after the disconnection of the telephone a bill of Rs.1,319/- dated 1.10.1991 was sent. In this way the complainant is being harassed on account of wrong bills. The complainant several times requested for disconnection of STD facility.

(3.) The opposite party denied allegations of the complainant and alleged that all the bills are correct.