HARIBHAI L PATEL Vs. AHMEDABAD TELECOM DISTRICT

JUDGEMENT

(1.) This appeal is directed against the order dated 7.6.1997, passed by the learned Ahmedabad City Consumer Disputes Redressal Forum in Complaint No.955/1994 whereby the complaint was dismissed. Being aggrieved the complainant has filed this appeal.

(2.) The case of the complainant in brief was that he was having Telephone No.642707 with S. T. D. facility. The opponent sent bill for a period of 7.5 months at a time covering period from 31.3.1993 to 16.10.1993. It was alleged that the said bill was excessive and telephone remained non-functioning for one month during that period. Therefore, the rebate should be granted and excessive amount charged should be returned.

(3.) The opposite party resisted the complaint inter alia on the ground that there was S. T. D. facility and bill was given as per the meter reading. The meter-circuit was found proper. It was also submitted that the opponent could not issue the bill because of non-acceptance of data in computer. It was also submitted that the opportunity was given to the complainant and after considering the facts of the case the Competent Authority passed the appropriate order of rebate for non-functioning of the said telephone. The Exchange was automatic and, therefore, the complaint ought to be dismissed.