UNION OF INDIA Vs. HARDEV SINGH

JUDGEMENT

(1.) THIS is a Revision Petition against the Order dated 1.6.1992 passed by the State Consumer Disputes Redressal Commission, Punjab in First Appeal No. 24 of 1992 by which the appeal filed by the Opposite Parties i.e. Telecom District Engineer, Sangrur & Anr. Petitioner-Complainant was dismissed.

(2.) THE brief facts of the case are that the Respondent-Hardev Singh filed a complaint in the District Forum, Sangrur alleging that he was subscriber of telephone No. 2964 and has received inflated bills dated 1.9.1990 and 1.11.1990 from the Telephone Department for the amounts of Rs. 545/- and Rs. 472/- respectively. The Complainant prayed that the Opposite Party may be directed to make enquiries regarding the excess billing. It was also averred that he may be awarded interest on the security of Rs. 800/- deposited with the Telephone Department and he may be awarded Rs. 1,000/- as compensation on account of negligence on the part of the Department and also inconvenience caused to him during the period his telephone remained dead.

(3.) FEELING aggrieved by that order, the present Petitioner filed an appeal before the State Commission. Before it only two points were urged. First the award or Rs. 500/- as compensation was assailed. Second was that no interest was payable on the amount of security deposited by the Complainant. No other point was urged before the State Commission. The State Commission upheld the order of the District Forum on the above two points. The Petitioners herein have now filed this Revision Petition.