DOORSANCHAR MANDAL ABHIYANTA Vs. NAMI CHANDRA JAIN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 14.8.1992 passed by District Consumer Forum, Etawah in Complaint Case No.180 of 1992. Briefly stated the facts of the case are that the complainant was a consumer of telephone No.638. After the change of telephone exchange machinery its number was converted to 2018. The complainant uses telephone himself. The complainant had applied for non-STD telephone but STD was energised in his phone. The Telephone Department was requested to disconnect STD but STD was not disconnected. Hence the complainant had to get its telephone disconnected. The complainant had been paying the bills since 16.11.1987. Before STD his bill for the period 16.2.1988 to 15.4.1988 was for Rs.666/-. Even after the STD was disconnected he received a bill from 16.4.1988 to 15.8.1988 for Rs.5,885/-. The complainant made several complaints to the Telephone Department for correction of the bill but nothing was done. Thereafter the complainant filed the complaint before District Consumer Forum.

(2.) The opposite party in its written version has alleged that the bill was corrected and 1600 calls were reduced.

(3.) Parties led their respective evidence before the District Consumer Forum who after considering the facts of the case came to the conclusion that there was deficiency on the part of the opposite party and directed the opposite party to charge only Rs.1,332/- from the complainant.