CHIEF GENERAL MANAGER TELECOMMUNICATION Vs. SANTOSH KUMAR MODI

JUDGEMENT

(1.) This is an appeal by the opposite parties.

(2.) Case of complainant is that he is subscriber of Telephone No.684 in Angul Bazar. His telephone was disconnected even after payment of the amount demanded in bill dated 1.8.1991. This is on account of negligence of the opposite parties and he is entitled to compensation.

(3.) Case of opposite parties is that when the bill dated 1.8.1991 for Rs.791/- was not paid till 16.8.1991, a telephone reminder was issued and again another telephonic reminder was issued on 26.8.1991. Thereafter, although the complainant paid the bill on 26.8.1991 in the Post-Office, hedid not intimate the opposite parties. Without getting any intimation, the telephone was disconnected on 10.10.1991.