S D O TELEPHONES Vs. SURINDER NARANG

JUDGEMENT

(1.) In view of the solitary argument raised on behalf of the appellant-Department, this appeal stands concluded against them by the considered order of this Commission in First Appeal No.64 of 1991 Shri J. S. Rathee V/s. The District Manager (Telecom) Ambala Cantt. and Ors. decided on February 26, 1992. It therefore suffices to notice the facts with the utmost brevity.

(2.) The complainant-respondent who is the subscriber of telephone No.3242 at Karnal had primarily raised three basic grievances in his complaint. Firstly that the telephone aforesaid which originally stood in the name of his deceased-father Shri Shamsher Singh Narang had not been changed to the name of the complainant (who happens to be the son of the deceased subscriber) since March 26,1983. Secondly that the appellant department had raised a bill dated January 11, 1991 for Rs.6129/- which was wholly excessive and did not reflect the actual use of the telephone in question. Thirdly that the telephone connection had been disconnected without giving any written notice to the consumer-complainant and without waiting for the complainant to deposit Rs.6129/- in accordance with the bifurcated bill.

(3.) On notice being issued to the appellant department it took various defences in reply, to which detailed reference now becomes unnecessary. The District Forum on a consideration thereof and the evidence on the record accorded relief in the following terms :-