BHARAT SANCHAR NIGAM Vs. RADHA KANT ROY

JUDGEMENT

(1.) Both the appeals have been heard together as they arise out of the common order. This order shall govern both the appeals.

(2.) Appeal No.163/2002 has been preferred against the order dated 26.6.2002 passed by District Forum, Darbhanga in Complaint Case No.61/2002 whereby and whereunder the appellat-O. P. (Department of Tele-communication, Darbhanga) has been directed to provide telephone connection to the complainant-respondent within 45 days and to pay a compensation of Rs.500/- for mental and physical harassment and intereat at the rate of 8 per cent per annum on the amount deposited as per demand note from the date of its deposit.

(3.) Appeal No.101/2004 has been preferred against the order dated 21.1.2004 passed in Execution Case No.7/2002 arising out of the above mentioned Complaint Case No.61/2002 whereby and whereunder the appellants have been punished under Sec.27 of the Consumer Protection Act for non-compliance of the order passed in the above complaint case and have been sentenced to undergo simple imprisonment for a period of one month and to pay a fine of Rs.2,000/- and in default one week imprisonment.