LAWS(NCD)-1992-7-146

ABDUL AZIZ SULEMAN Vs. GENERAL MANAGER TELECOM

Decided On July 18, 1992
ABDUL AZIZ SULEMAN Appellant
V/S
GENERAL MANAGER TELECOM Respondents

JUDGEMENT

(1.) The complainant is a businessman and a Proprietor of M/s. Karnataka Silk Emporium, Bangalore, he also conducts tours annually to Holy Mecca and runs a transport service. .

(2.) The complainant has got six telephone connections, two telephones bearing Nos.561328 and 565983 installed at his residence, three telephones i. e. , 561193, 57893 and 574929 installed at his shop premises and one telephone bearing No.578136 installed at his transport garage.

(3.) The complainant has no grievance regarding the billing on telephone bearing No.574929. His grievance is with regard to other 5 telephones in respect of excess billing by the opposite party from 1988 onwards.