BHARAT SANCHAR NIGAM LTD Vs. BHIMA NEWAR TURA

JUDGEMENT

(1.) Heard Mr. S. C. Shyam learned Counsel for the appellant/opposite party and Mr. S. P. Sharma, learned Counsel for the respondent/complainant.

(2.) The complainant who is the respondent before us filed Complaint Petition No.8/99 before the District Forum, Tura stating that since the later part of September 1999 her telephone No.20103 at Tura became one-way i. e. , she was able to receive but unable to make any calls which, in telecom parlance, is known as 'outgoing barred. Her verbal and written complaints sent by Regd. Post evoked no response whatsoever from the appellant/opposite party (hereinafter the 'telecom Dept. ') who even continued to charge full rental. She was, therefore, forced to file the complaint on 23.12.1999 and she prayed that the Forum issue suitable directions to remove the deficiency in service and to compensate her for the inconvenience, harassment, loss and injury suffered by her due to the negligence of the Telecom Dept.

(3.) The Telecom Dept. admitted before the District Forum that the phone in question had been kept under outgoing-barred w. e. f.17.9.1999 but stated that this was done due to non-payment of telephone bills dated 1.7.1997, 1.9.1997, 1.5.1998, 1.7.1998, 1.9.1998, 1.11.1998, 1.3.1999 and 1.5.1999 amounting to Rs.11,784/-, by the complainant.