TELECOM DIVISIONAL ENGINEER Vs. PAUCHARI PRESS

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 13.9.1993 in Complaint Case Nos.105/1992 and 209/1992 passed by District Consumer Forum, Mathura.

(2.) The facts of the case stated in brief are that the Complaint No.105/1992 has been filed by the complainant with the allegations that he had Telephone No.4924. This telephone was installed in his premises in 1982. From the year 1989 this telephone used to remain ideal. Hence it could not be used. The bills for this telephone were received for the amount of Rs.160/- to Rs.256/- which were deposited by the complainant. For the months of February and April, 1990 bills of Rs.817/- and Rs.845/- were received which were of excess amount. During this period the telephone remained dead and inspite of several reminder the defects were not removed. This telephone was disconnected on 10.5.1990.

(3.) In Complaint Case No.203/1992 it is alleged that the complainant was having Telephone No.5110. The bills for the period February, 1990 and April, 1990 came of inflated amount for which the complaint was lodged but the telephone has been disconnected in the month of March, 1992.