TELECOM DISTRICT ENGINEER Vs. RAGHUNATH GANESH KARMARKAR

JUDGEMENT

(1.) This appeal is directed against the order of District Forum, Aurangabad dated 25.11.1991 passed in Complaint No.18/91. The respondent approached the District Forum making a grievance of excess billing. According to complainant, he left for excursion tour on 30.4.91 and returned to Aurangabad on 1.6.91. He further alleged that he had locked his house and nobody was using his telephone facility. It is the case of complainant that despite his house being locked he received a bill of Rs.608/- for the billing period. The Department of Telephone opposed the claim of the, complainant.

(2.) Both the parties filed their respective affidavits. However, District Forum found that it is the case of excess billing and ordered the rebate of Rs.210/- calls and also ordered the payment of Rs.200/- as costs and allowed the complaint.

(3.) We have heard Shri D. Y. Lavekar, Advocate for the appellant. Shri D. V. Soman, Advocate for the respondent have also gone through the record of the case.