JITENDER MOHAN GUPTA Vs. M T N L

JUDGEMENT

(1.) The complaint of the appellant seeking damages for non-restoration of the telephone connection for 13 months and also refund of the bills raised during the period when the telephone remained disconnected which he had paid under protest was dismissed vide order dated 11.6.1997 passed by the District Forum. Feeling aggrieved the appellant has preferred this appeal.

(2.) Though the facts referred in the impugned order suffer from obscurity but in brief the facts germane for our purpose are like this.

(3.) The telephone of the appellant was disconnected on 27.10.1993. Thereafter the appellant got a duplicate bill prepared and paid the amount along with Rs.100/- as reconnection charge. Even then the telephone of the appellant was not restored and as such the appellant filed a suit and the same was dismissed. Thereafter the appellant had to file an appeal which was decided vide order dated 18.10.1994 that the telephone of the appellant should be restored. During this period the appellant was getting telephone bills along with telephone calls which he paid under protest. Even after the order of the Appellate Court the telephone of the appellant was not restored and after filing contempt petition the telephone was restored in November, 1994. In all the telephone remained out of order for 13 months.