DIVISIONAL ENGINEER TELECOM Vs. KULDIP BHARGAV

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 4.11.1993 passed by District Consumer Forum, Mathura in Complaint Case No.519 of 1992.

(2.) The facts of the case stated in brief are that telephone No.405487 was installed at the residence of the complainant for which bills were issued since 1985. The complainant was, issued bill dated 24.1.1992 for Rs.11,498/- and bill dated 7.3.1992 for Rs.2,129/-. According to the complainant both these bills were of excessive amount for which he filed Complaint No.168/1992 in which the amount was reduced to Rs.924/- per bill. Thereafter the complainant received a bill dated 15.5.1992 for a sum of Rs.2,874/-. Complaints were made about this bill but nothing was done. The complainant in order to save his telephone being disconnected, deposited the amount.

(3.) The opposite party has alleged that the complainant remained in contact with the general public and hence the bill amount is not more.