TELECOM Vs. AJAIB SINGH

JUDGEMENT

(1.) -THESE two revision petitions have been filed by the petitioner G. M. Telecom Punjab against a common order passed by the Punjab State Commission allowing the complaint for setting aside the demand of Rs. 66,313 by the petitioner awarding compensation of Rs. 15,000, cost of Rs. 2,000 and reconnection of telephone. It is against this order that the petitioner has filed two separate appeals against the two separate orders passed by the State Commission, in two separate appeals filed by both the parties against the order of the District Forum.

(2.) BRIEFLY the facts of the case are that the respondent had a telephone No. 2205 which was changed to 2503 effective 2. 11. 1988. Respondent/complainant was served with the bills amounting to Rs. 12,677 for the period 1. 12. 1988 to 31. 1. 1989 for Rs. 20,631 for the period 1. 2. 1989 to 31. 3. 1989 and for Rs. 37,229 for the period 1. 4. 1989 to 31. 5. 1989. The case of the complainant is that his telephone bills never exceeded the free calls allowed with the telephone and these sudden heavy bills could be on account of misuse of his telephone by some one else for which he should not be penalised, and asked for revision of the bills. An inquiry was conducted which concluded heavy number of calls made without the knowledge of the complainant. For non-payment of bills his telephone was disconnected on 6. 2. 1989. The respondent-complainant approached the District Forum, Kapurthala for relief who after hearing both the parties ordered quashing the three bills in question, sending of fresh bills on the basis of average of 130 calls a day and cost of Rs. 1,000 and compensation of Rs. 2,500.

(3.) AGAINST the order both the parties filed appeals before the State Commission who after hearing both the parties dismissed the appeal filed by the petitioner before us and modified the order of the District Forum in the appeal filed by the complainant to the extent mentioned above. It is against these orders that the petitioner has filed two revision petitions.