NOOR MOHD KHAN Vs. DIVISIONAL ENGINEER

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 15.9.1993 passed by District Consumer Forum, Moradabad in Complaint Case No.897/1992.

(2.) By means of this complaint, the appellant has alleged that he had a telephone connection No.28030. Previously the bills of the telephone were correctly received and the bills were deposited. Since 1991, he was receiving inflated bills and made complaints to the Department but no action was taken by the Department. He also made several representations but to no effect. The complainant cannot be held to pay the wrong bills which are being issued by the Department. He also alleged that there was a defect in the meter.

(3.) As against this the opposite party filed a written statement and has denied the facts alleged by the complainant. It alleged that the meter is correct. The complainant has not paid five bills of various amounts so far. The highest amount is of Rs.14,805/- of bill dated 4.3.1992. It is alleged in the written statement that the complainant had an S. T. D. and I. S. D. connection and he was free to call anywhere in the country or outside the country. The bills have been prepared as per the meter reading and testing of meter was being done from time-to-time. The amount of some bills, unit consumed with dates have been given in para 15 of the written statement.