MADRAS TELEPHONES Vs. C V BALAKRISHNAN

JUDGEMENT

(1.) THIS is a Revision Petition against the order date 10th April, 1992 passed by the State Consumer Disputes Redressal Commission at Madras.

(2.) THE facts leading to the present petition are: The Present respondent, Mr. C.V. Balakrishnan applied for a telephone connection under Non-OYT Scheme on 15th October, 1987. His application was registered at Serial No. 3446 dated 15th October, 1987. The respondent's turn for release of new line reached in the month on February, 1988 and a demand note for an additional amount of Rs. 1,200/- towards deposit was issued by the Telephone Department to the respondent on 19.2.1988. The respondent did not deposit the additional deposit amount because he was not in station or probably he did not receive the communication. As per Rule 6 of the Telephone Rules.

(3.) THE District Forum held that as before the disconnection notice from the Department could be issued, the respondent had given an undertaking to pay all the arrears of rental and therefore he was estopped from claiming refund. Consequently, the complaint was dismissed.