U P PANDEY Vs. SATNAM SINGH CHAWLA

JUDGEMENT

(1.) This Revision Petition arises out of the order passed by the State Commission allowing the appeal filed by the complainant against the order of District Forum only partly allowing the complaint.

(2.) Briefly the facts of the case are that the complainant had a telephone connection at his residence for which he was paying regular bills, till for the period 1.10.1989 to 1.4.1990, he got three high value bi-monthly bills for Rs. 30,050/-, Rs. 14,920/-, Rs. 5,330/- and Rs. 5,961/- to which the complainant protested. The respondent after some discussions/correspondence reduced the number of calls and revised the Bill to Rs. 18,760/-, Rs. 3,125/-, Rs. 2,785/- with no reduction in the last bill. Complainant not being satisfied with the reliefs and alleging deficiency on the part of the respondents, filed a complaint before the District Forum who after hearing both the parties allowed the complaint only to the extent of directing the respondent to restore the telephone connection after completing all the formalities.

(3.) On an appeal filed by the complainant and after hearing both the parties, State Commission directed the petitioners to revise the telephone bills on the basis of highest telephone bill during the last six months plus 10% for the relevant period, restore connection on payment of these bills and payment of cost assessed at Rs. 2,000/-. It is against this order that the Revision Petition has been filed by the petitioner.