TELECOMMUNICATION DISTRICT ENGINEER Vs. TELU RAM

JUDGEMENT

(1.) The department of Telecommunication somewhat curiously appeals against the order of the District Forum, Jind virtually declining relief to the respondent-consumer.

(2.) Since we are firmly of the view that the order under appeal has to be upheld it is unnecessary to notice the facts and merits in any great detail in this order of affirmance. It suffices to mention that the respondent-consumer had primarily challenged a bill for telephonic charges dated 1st of July, 1993 for Rs.2091/-.

(3.) The District Forum on the basis of the material before it came to the firm conclusion that the amount of the disputed bill could not be said to be excessive or unjustified, and therefore required no reduction. Having thus virtually rejected the complaint a marginal direction in the following terms was given :- "however, the aforesaid telephone of the complainant was disconnected on 5.7.1993 due to non-payment of the disputed bill. As such, it is directed that the respondent-Department shall restore the telephone connection of the complainant within one week of the depositing of the amount of out-standing bills by the complainant but the complainant shall not be liable to pay rental charges for the period during which his telephone remained disconnected. The complaint is disposed off accordingly. "