UNION OF INDIA Vs. NARENDRA KUMAR TIWARI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 18.10.2000 passed by District Consumer Forum, Allahabad in Complaint Case No.198/2000.

(2.) The facts of the case stated in brief are that the complainant is a subscriber of phone Nos.401602 and 615348. Sri Narendra Kumar Tiwari, complainant No.1 has telephone No.401602 and he is Chief Editor of Savera Times. Sri N. K. Tiwari, complainant No.2 is the Chief Editor and has telephone No.615348. No bills for these telephones are due and these telephones were disconnected on 15.9.1999 and were thereafter connected on 21.9.1999. Thereafter they were disconnected on 15.12.1999, but before the disconnection no information was given for disconnection. The telephone has not been energized so far inspite of requests. The complainants have prayed for damages.

(3.) It is alleged in the written version by the opposite party that telephone No.603318 was given to the complainant and on account of non-payment of the bills the telephone was disconnected. According to rules no telephone can be given to a person against whom the dues are there. Since the complainant does not pay the bill of a telephone, then his telephone can be disconnected. It has also been alleged that in connection with telephone No.603318 Complaint No.535/1995 was filed which has been dismissed. The review application has also been dismissed.