TELE COMMUNICATION DISTRICT ENGINEER Vs. NARESH KUMAR

JUDGEMENT

(1.) The department of Tele-communication appeals against the order of the District Forum, Jind allowing the respondent-consumer's complaint and substantially scaling down the bill for telephonic charges. This appeal is concluded in favour of the department by a long line of precedents of the National Commission, culminating in Telecom District Engineer, Dharamsala V/s. Pran Nath Mahajan, 1993 1 CPJ 99. It, therefore, suffices to notice the facts and merits in their barest out-line.

(2.) The respondent-consumer who admittedly is a subscriber of the telephone had even chosen to challenge the bill dated the 1st of March, 1993 for Rs.578/- only. Equally another bill of the 1st of January, 1993 to the tune of Rs.6092/- was the subject matter of challenge in the complaint.

(3.) The appellants in resolutely defending the complaint took up the firm plea that the respondent had the S. T. D. facility throughout which had been lavishly used. It was the case that the metering equipment was impeccable and the levy was made strictly in accordance with the recorded consumption. All other allegations of the complainant were also firmly controverted.