SHAIK OMER Vs. GENERAL MANAGER HYDERABAD TELECOM DISTRICT

JUDGEMENT

(1.) The complaint, C. D. No.193 of 1993 is filed before the District Forum, questioning that the amount of Rs.16,000/- and odd, for which, a bill was issued on 29.12.1992 as excessive and arbitrary and to direct the reconnection of the telephone. It appears from the allegations in the complaint that the matter was already referred to the arbitrator and the arbitrator gave a decision saying that the bill will come to Rs.4,000/- and odd. When the complainant pressed for an order in the I. A. No.27 of 1993, that is, to direct the connection of the telephone pending the consumer dispute, the District Forum passed a conditional order on 9.2.1993 directing the complainant to deposit a sum of Rs.2,000/- and also directing the respondent not to disconnect telephone. Having regard to the bill amount of Rs.16,000/- and odd and the finding of the arbitrator that more than Rs.4,000/- is the average bill for month, we consider that the orders passed in the interlocutary application by the District Forum is most equitable and just and we are not inclined to interfere with the order of the District Forum. The Consumer Dispute Revision Petition is disposed of.