P R GUPTA Vs. TELECOM DEPTT

JUDGEMENT

(1.) both these appeals arise out of the order dated 5.6.1996 made by the D. F. , Jaipur-II under the following circumstances:

(2.) Dr. R. P. Gupta (hereinafter referred to as the complainant) was admittedly the consumer of the services of the respondent Telecom. Deptt. in respect of his telephone No.061747 installed at his Government Bungalow No.2, Jhotwara Road, Jaipur. On 24.8.1992 he requested the respondent to shift the said telephone from his above mentioned residence to 2322, Pilani Bhawan, Nahargarh, Jaipur. Further request made by him in his application was that the said telephone be kept in safe custody during the period upto which it is shifted to his new residence. The benefit to accrue to the respondent by making such request was that whereas he could have been required to pay bi-monthly minimum charges at Rs.260/- by keeping the telephone in safe custody he could have been required to pay monthly rent of Rs.60/- only. His telephone however could not be shifted by the department and he was charged the minimum bi-monthly rent of Rs.260/-. He thereupon filed his complaint before the D. F. alleging deficiency in service on the part of the department. The D. F. allowed his complaint vide its order under challenge and directed the department to shift his telephone and also pay a sum of Rs.500/- as compensation for mental agony and Rs.500/- as cost of litigation. Aggrieved by such order, the complainant has filed his appeal for enhancement of the amount of compensation and the department, on the other hand, has filed its appeal for cancellation of the said order.

(3.) Heard the learned Counsel for the parties.