RAJA MOHAMMAD Vs. GENERAL MANAGER TELECOMMU-NICATION DEPARTMENT

JUDGEMENT

(1.) The complainant is the appellant. The complainant's Counsel present and ready. Respondents are absent. No representation for the respondents.

(2.) This is a complaint filed by the complainant for a direction to the opposite parties to pay a sum of Rs.1,00,000/- by way of compensation, mental agony towards business loss.

(3.) The telephone with the indicator No.83742 of Chettinadu, Pallathur comprised in Karaikudi Telecom District was installed in the house of the complainant and he has been using the said service and paying the rent therefor along with the other charges. On the ground that he has not paid the charge, the connection was disrupted on 18.12.1997. Therefore, aggrieved by the disconnection, the complainant had approached the District Consumer Disputes Redressal Forum, Sivaganga.