BHARAT DOOR SANCHAR VIBHAG Vs. JANTA MEDICAL STORE

JUDGEMENT

(1.) This is an appeal by the Bharat Door Sanchar Vibhag against the judgment and order dated 30.6.2000 passed by District Forum, Haridwar, whereby the claim of the complainant was allowed as given in the order of the judgment by the Forum.

(2.) The brief facts of the case are that the complainant M/s. Janta Medical Store was consumer of telephone No.72312. It was at his shop. It is said that the bill for (1) 26.5.1992 to 25.7.1992 was received for Rs.2,587/-; (2) 26.7.1992 to 25.9.1992 was received for Rs.3,282/- and (3) 26.9.1992 to 25.11.1992 was received for Rs.4,299/- incorrectly typed as Rs.8,299/- and incorrectly totalled as Rs.14,168/-. It is said that before this, the bill was at an average of Rs.700/-, Rs.500/- and Rs.450/- only. Several complaints were made, but were not heard. Then the complainant deposited the entire amount and filed the complaint claiming to cut down the bills and pay Rs.800/- as expenses of correspondence, Rs.20,000/- as compensation and Rs.1,200/- as litigation charges.

(3.) The opposite party contested the complaint and alleged that the third bill was only for Rs.4,299/- and the total of all the three bills is only Rs.10,168/-. It is said that on the complaints of the complainant, the inquiries were made, switch room, machinery, M. D. F. Line, etc. , were checked, nothing was found defective and the complaint was rejected and this was informed to the complainant vide letters dated 14.10.1993 and 23.12.1993. He was further informed that if he is not satisfied with the order of rejection, he may file an appeal to the Director, Door Sanchar Vibhag. Western Zone. It is said that the complainant was satisfied with the order, he did not prefer an appeal and deposited the bills. It was, further, said that the complaint therefore, is not maintainable.