UNION OF INDIA Vs. KLM ABOO BUCKER

JUDGEMENT

(1.) THIS is a Revision Petition against the order dated 29th December, 1992 passed by the State Consumer Disputes Redressal Commission, Tamil Nadu at Madras in A.P. No. 479 of 1992 by which the order passed by the District Forum, Tirunelveli dated 31st July, 1993 was confirmed.

(2.) THE brief facts are that the Respondent-complainant's wife is subscriber of phone No. 627 of Kayalpatnam Exchange. She had applied for the telephone connection in 1988 when the equipped capacity of the Exchange was 400 lines. The said telephone was installed on 29th October, 1990 and at that time Rs. 300/- were recovered from her as installation charges. Subsequently supplementary demand dated 7th October, 1991 for a sum of Rs, 500/- was made from her in respect of installation charges. After making payment of the said amount on 24ih October, 1991, the complainant, who is husband of the hirer of the telephone services filed the complaint before the District Forum contending that Rs. 500/- have been charged from his wife unauthorisedly. The Opp. Party i.e. Telecommunication Department contested the complaint and averred that the Exchange in question was of 500 lines and the installation charges in respect of telephone in such Exchange is Rs. 800/- and by mistake Rs. 300/-only were collected from the Complainant's wife the first instance. When the mistake was detected on internal audit, the balance was recovered from the subscriber.

(3.) FEELING aggrieved of that order the Union of India through the Telecom District Engineer, has come before us by way of this Revision Petition.