SUKHVINDER SINGH JAGGI Vs. GENERAL MANAGER TELECOM

JUDGEMENT

(1.) This appeal is directed against order dated 5.6.2002 passed by the District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh [for short hereinafter referred to as the District Forum-II] in complaint case No.892 of 1998.

(2.) The sole grievance of the appellant/complainant is that the compensation awarded to him is inadequate and on lower side. The complainant claimed compensation of a sum of Rs.16,000/- as loss suffered in business due to non-release of the telephone connection by the respondent. The appellant also claimed compensation of a sum of Rs.5,000/- for harassment and mental tension due to the deficiency in service on the part of O. P. A sum of Rs.2,000/- was claimed as costs of litigation. The total amount of compensation claimed by the appellant/complainant was Rs.23,000/-.

(3.) The District Forum-II awarded a sum of Rs.2,000/- on all the heads relating to mental and physical harassment, loss in business and other allied heads and awarded a sum of Rs.5,000/- as expenses of litigation. So far as the compensation for loss of business for want of telephone is concerned, the District Forum has discussed about it in Para 8 of the impugned order, which reads as under :-