UNION OF INDIA Vs. SUBIR MAZUMDAR

JUDGEMENT

(1.) Upon hearing Mr. S. C. Shyam, learned Additional C. G. S. C. for the appellant as well as Mr. B. K. Deb Roy, learned Counsel for the respondent and also on perusal of the available materials on record particularly, the impugned judgment and order dated 27.7.2000 passed by the learned District Forum, West Garo Hills, Tura in C. P. No.3/1999, we are of the view that this appeal can be disposed of without the case record in connection with C. P. No.3/1999 and, accordingly, the same is hereby disposed of with the following judgment and order.

(2.) According to the complainant Shri Subir Mazumdar, despite the complaint made by him to the Appropriate Authority for making his telephone No.20784 in order, installed in his chamber-cum-residence, the Telephone Department did not rectify the fault, in other words, did not repair the telephone and that being the position, the telephone was out of order till 2.7.1999 and he also informed the Department of Telecommunication that he was going to Consumer Forum for redressal of his grievance.

(3.) On the basis of the complaint made by the complainant, the learned District Forum ordered the Department of Telecommunication to pay Rs.2,500/- as compensation for the loss incurred by the complainant which includes the deduction of rent for the period the telephone remained out of order and such payment shall be made within one month failing which interest @ 12% was to be charged under the impugned order dated 27.7.2000. Being dissatisfied with the impugned order dated 27.7.2000, the present appellant filed this appeal.