TELECOM DISTRICT MANAGER Vs. THULASI RAM

JUDGEMENT

(1.) This appeal is directed against the order dated 27.1.1999 in O. P. No.1/1998 on the file of the District Consumer Disputes Redressal Forum, Sivaganga. The opposite parties are the appellants while the respondent is the complainant.

(2.) The complainant is the subscriber of a telephone number being MMA-68241. According to him, telephone bills issued to him for the period between 6.3.1995 and 5.5.1997 were inflated and excessive in the sense of not reflecting really the calls emanating from his phone and the bill issued to him was to the tune of Rs.5,100/- which is not payable by him.

(3.) The opposite parties filed a counter disputing the case as projected by the complainant.