DIV ENGG TELEGRAPHS Vs. ALOK KUMAR SINGH

JUDGEMENT

(1.) This appeal is directed against order dated 19th June, 1992 passed by the District Forum, Saran at Chapra in Complaint case No.185 of 1991 in which the appellant here was the opposite party and the respondent here was the complainant before the District Forum.

(2.) The facts of the case leading to this appeal may be briefly stated. The complainant filed a case before the District Forum at Chapra alleging that he was given telephone connection in August, 1988 by the opposite party and the telephone number was 2907; that thereafter the opposite party had sent inflated bills against which he filed complaints by sending letters but the department never paid any heed to them; that he paid the inflated bills by depositing the amount to save his telephone connection from being disconnected but the opposite party continued sending inflated bills which he was not in a position to pay and ultimately he has alleged that his telephone connection was disconnected in the last week of September, 1990 and that even, thereafter, the bill in respect of his telephone for the period 1.10.90 to 30.11.90 was sent to him as result of which he was mentally harassed. The complainant therefore filed the complaint petition before the District Forum claiming Rs.5000/- as compensation against the opposite party for the mental harassment caused to him due to deficiency in service on the part of the opposite party.

(3.) After being noticed the opposite party appeared and filed written version admitting that the telephone connection of the complainant was disconnected on 11.10.90 and, therefore, after his telephone number was allotted to some other person and that the bills sent to the complainant for the period subsequent to that date was sent by mistake and it was cancelled.