ACCUMULATOR MANUFACTURING CO Vs. P K KHINDRI

JUDGEMENT

(1.) This complaint is made by a Partnership Firm against the Telephone Department. It is alleged that the complainant's office-cum-residence was shifted from flat No. F-2 in the first week of September, 1991. It is the case of the complainant that due to the change of accommodation, he wanted his phone connection bearing No.46994 to be shifted to his new premises. In addition to the aforesaid telephone connection, the complainant also have another telephone bearing No.43363 at his new office located at Caranzalem Goa. It is the case of the complainant that since 23.3.1992, his Phone No.43363 is not working for which he made several complaints. The complainant alleged that despite repeated attempts, OP was negligent in repairing Phone No.43363. It is the grievance of the complainant that although his Telephone No.43363 was not working, yet he was charged full rental charges of his Telephone No.45994 amounting to Rs.23/-.

(2.) According to the complainant, OPs were deficient in their services to shift telephone to his new premises and for delay in respect of another telephone. The complainant, therefore, claimed direction for shifting of' Phone No.46994 to his new premises and also claimed compensation of Rs.60,928/- for the loss suffered in his business. The complainant also claimed Rs.49,150/- as damages for the mental stress. The complainant also claimed refund of Rs.987/-.

(3.) The OP was issued notice by the Commission dated 28.8.92 with permission to file written version within 30 days. The notice was received by OP No.1. OP did not file written version till the date of passing this order. However, OP filed an affidavit of the Sub-Divisional Officer dated 18.9.1992.