CHENNAI TELEPHONES NW Vs. S KRISHNACHAND CHORDIA

JUDGEMENT

(1.) On the ground that the telephone installed in Plot No.150, Chandaprabhoo Vegetarian Village, Puzhal, Chennai-66, has not been functioning properly and that it has not been working since January 1998, the complaint was laid by the complainant claiming a sum of Rs.1 lakh towards damages and to restore the telephone bearing indicator No.6418608 to its original status.

(2.) The opposite parties disputed the claim on various grounds.

(3.) The Lower Forum accepted the complaint and directed the opposite parties to pay a sum of Rs.5,000/- to the complainant. Hence the present appeal.