TELECOM DIVISIONAL ENGINEER Vs. HARI SHANKAR GUPTA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 21.9.1993 passed by District Consumer Forum, Moradabad in Complaint Case No.1122/1992.

(2.) The brief facts of the case are that initially a complaint before the District Forum was filed by the complainant with the allegation that he was sent exorbitant bills of Rs.2,509/- and Rs.797/- by the opposite party/telephone Department. He sought relief from the District Forum that the exorbitant bills be cancelled and direct the opposite party to pay Rs.90,000/- as compensation towards mental agony and financial loss.

(3.) The opposite party/telephone Department before the District Forum in its written statement pleaded that whenever any complaint about defects in the telephone was lodged, the same has been rectified immediately. The allegations about continuous defects in the telephone are incorrect. It was pleaded in the written statement that testing of the meter was done time-to-time and it was found correct. The bills were sent according to the meter reading and calls made by the complainant. There was no deficiency in service on the part of the opposite party.