UNION OF INDIA Vs. GANPAT SINGH

JUDGEMENT

(1.) This is a revision against the order dated 24.8.2000 passed by District Consumer Forum, Udhamsingh Nagar, in Complaint Case No.171/2000.

(2.) The facts of the case stated in brief are that the complainant Sri Ganpat Singh has lodged a complaint before the District Consumer Forum alleging that he has a telephone connection No.74661. The telephone bill of April, 1999 amounting to Rs.210/- has been deposited. The bill of September, 1999 was of the amount of Rs.654/-. The complainant lodged a complaint with the Telephone Department that the amount of bill was excessive. On assurance that the bills will be proportionately reduced both the amounts of bills were deposited. Again in February, 2000 a bill of Rs.1, 399/- was received. In May, 2000 again the bill of Rs.4,676/- was sent to the complainant. The telephone was also disconnected by the Department. On the protest to the Department the appellant did not do anything nor informed the details of calls available to the complainant. The complainant, therefore, lodged a claim before the District Consumer Forum for restoring the telephone connection and also prayed for reducing the amount of bill according to the calls made and a compensation of Rs.5,000/-.

(3.) During the hearing of the complaint case, the District Consumer Forum on 24.8.2000 passed an order that the complainant should deposit an amount of Rs.1,500/- within seven days and directed the opposite party, Telephone Department to restore the telephone connection of the complainant and further directed that the next date of hearing would be 11.10.2000.