BHARTIYA HINDI SANSTHAN Vs. GENERAL MANAGER TELEPHONES

JUDGEMENT

(1.) Heard.

(2.) The main prayer of the appellant in his complaint was that although he had applied for shifting of his telephone on 24.12.1993 but the telephone could be shifted only in the month of September 1994 causing great mental agony to him. The Forum has already compensated the appellant with a sum of Rs.1,000/- for mental agony and also awarded a sum of Rs.300/- as cost of litigation. No specific damage caused to the appellant due to the non-shifting of the telephone earlier could be told to us.

(3.) We find no force in this appeal and dismiss it accordingly with costs on parties.