BHARAT SANCHAR NIGAM LTD Vs. RAJESH JAIN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.10.2003 passed by the District Forum, Udham Singh Nagar whereby the complaint of the complainant was allowed for compensation of Rs.5,000/- (Rupees five thousand) along with cost of Rs.1,000/- (Rupees one thousand ).

(2.) The brief facts of the case are that the complainant was a consumer of telephone No.245500. On 24.1.2003 his telephone was disconnected by the appellant without any information. It is alleged that there were no dues outstanding against the complainant. When the complainant contacted the appellant, he was told that his telephone has been diconnected due to non-payment of the bill of the telephone No.241412, which belongs to his father. The complainant several times informed the appellant that he has no concern with his father. He requested to connect his telephone. The appellant admited that the telephone of the complainant was disconnected due to non-payment of the bill of the telephone of his father but his telephone was restored on 11.2.2003 and, therefore, the complaint should be dismissed.

(3.) The complainant filed the copy of the bill of his telephone, receipt of deposit, copy of letter of opposite party and document regarding the sale of his shop along with his affidavit. The opposite party filed the affidavit in support of its allegations in the written statement.