UNION OF INDIA Vs. RAM SAHAI

JUDGEMENT

(1.) Heard.

(2.) It is not in dispute that the telephone of the respondent had remained non-functional during the period from 17.2.1994 to 28.2.1994 and the defect in the cable could not be removed by the concerned officials of the appellant despite respondent getting his complaints registered with the appellant during the period from 13.2.1996 to 26.2.1996. These facts are established on record and on the basis of such facts the Forum was justified in holding that the appellant had rendered deficient services to the respondent.

(3.) The Forum has awarded a sum of Rs.3,000/- as compensation for mental agony and Rs.500/- as cost of litigation to the respondent. This amount has reportedly been paid by the appellant to the respondent by now. Taking into account the period of respondent's telephone having remained non-functional despite his making request repeatedly, we are not inclined to disturb the order of the Forum. The appeal is dismissed with costs on parties.