NARAYAN HARI NAIK Vs. ACCOUNTS OFFICER TR COMP

JUDGEMENT

(1.) This appeal is against the order dated 2.10.2002 of District Forum (North) dismissing the complaint as not proved.

(2.) Appellant remained absent for six hearings though several opportunities were given to him to file written arguments and hence this appeal is decided on merit.

(3.) It is the stand of the appellant (complainant in original complaint) that he was receiving excessive billing of his residential telephone for a period of more than a year i. e. , March 2000 onwards. Complainant verbally informed the respondent about excess billing and that he is billed for 95 calls during a period he was out of station. After visiting respondent's office several times, he sent a legal notice on 18.4.2001 to Accounts Officer about excessive billing and asking for breakup/details of bills. In reply respondent informed that details of calls within Goa is not available and that complaints of excessive readings should be addressed to Sub-Divisional Engineer of concerned Exchange within 15 days as per instructions on reverse of the bill.