DIVISIONAL MANAGER TELEPHONES LUCKNOW Vs. MADHU ENTERPRISES LUCKNOW

JUDGEMENT

(1.) The State Commission of U.P. by its Order dated the 17th September, 1991 have directed that the appellants here (the Divisional Manager, Telephones, Lucknow Circle, the District Manager, Telephones, Lucknow and the Accounts Officer, Telephones, Lucknow) should limit the total number of calls in respect of the telephone bills dated the 1st July, 1988, 1st November, 1988, 1st January 1989 and 1st March, 1989 for the Telephone No. 73738 to 20,000 local calls for each bill.

(2.) THE appellants have assailed the Order of the State Commission on various grounds :

(3.) THE short point in this appeal which needs consideration is whether under the Consumer Protection Act, 1986, a Consumer Redressal Forum has the power to fix the maximum number of calls which the Forums considers as reasonable and fair to be billed for in a billing period. In this case the State Commission after considering each and every aspect came to conclusion that the total number of calls in respect of the bills for this telephone for the period ending dated 1.7.1988, 1.11.1988, 1.1.1989 and 1.3.1989 should not exceed 20,000 calls.