SDO TELEPHONE Vs. VED PARKASH

JUDGEMENT

(1.) It is an appeal against the order dated 1.9.2003 of the District Consumer Disputes Redressal Forum, Gurdaspur (hereinafter called the District Forum ).

(2.) The complaint was filed by the respondent-complainant Shri Ved Prakash pleading that he was a consumer with the appellant-O. P. (hereinafter called the O. P.) having telephone connection No.235497. It was pleaded that the O. P. had sent an illegal, inflated and exaggerated bill dated 18.7.2002 for Rs.3,639/-. Earlier the bill sent to the complainant was on a very lower side. It was pleaded that the complainant had approached a senior officer of the O. P. to correct the bill but they did not take any action on his complaint. Hence the complainant filed the complaint for quashing the illegal demand.

(3.) The O. P. in its reply pleaded that the bill in dispute was perfectly legal and valid and was strictly in accordance with the meter reading. It was then pleaded that there was no illegality in the bill and that the complaint was liable to be dismissed.