GENERAL MANAGER Vs. ALL INDIA AGARBATHI MANUFACTURERSASSOCIATION

JUDGEMENT

(1.) This appeal is directed against the Order dated 21.2.1991 passed by the District Forum, Bangalore in Complaint No.373/1990 on its file.

(2.) It arises in this way: -The respondent herein is a subscriber of Telephone bearing No.268608. For the period from 25.6.1981 to 25.8.1989, a bill was issued on 11.8.1989 for a sum of Rs.14,700/- for the period from 25.8.1989 to 25.10.1989, a bill was issued on 11.11.1989 for Rs.19,188/- by the appellant. The respondent disputed the correctness of the bills by filing a complaint before the District Forum. The appellant reduced the number of calls in respect of those bills by 4100 and 7380 calls. The appellant has issued provisional bills for Rs.2,620/- and Rs.2,575/- and the respondent paid those amounts. On the said material, the District Forum quashed the said two bills and directed the appellant not to collect any more amount in respect of those two bills. Hence, this appeal by the General Manager of the Bangalore Telecom District.

(3.) The Learned Counsel for the appellant urged that as the respondent has not adduced any evidence, the District Forum ought to have directed the respondent to pay the amount of the bills issued after the reduction of the calls by it and ought not to have quashed those bills.