UNION OF INDIA Vs. ASHOK KUMAR GUPTA

JUDGEMENT

(1.) In this appeal we have heard learned Counsel for the parties. The controversy centers around one bill which is for Rs.11,868/-. The Complainant's case is that the bills are excessive and is liable to be slashed.

(2.) The Telephone Department contested the Complainant and submitted that under the system in vogue at moment, the registration of telephone calls is more or less automatic and there is now no scope for errors in registration of calls. On these pleadings the Forum passed the order that bill dated 1.8.90 be reduced to Rs.2000/-.

(3.) Aggrieved by the order the Telephone Department has come up in appeal before this Commission. We have heard the parties in appeal. The main contention urged by Mr. Chaudhari learned Counsel for the appellant is that since on the new system there can be no error in recording of calls and the complaint should be directed to pay the amount asked for by Telephone Department for the Complainant.