TELECOM DISTRICT ENGINEER Vs. N K JOSHI

JUDGEMENT

(1.) This is an appeal against the order dated 19.4.1993 passed by the District Forum, Dehradun whereby the appellant was directed to cancel 9,000 calls of the bills dated 15.5.1992.

(2.) The brief facts of the case are that the complainant was having telephone No.26287. For this telephone, three bills were issued to him. He has alleged that for the period for which these three bills have been issued, he was out of station and there is no question of such huge number of calls. The bills are incorrect. It is also said that when he is out of station, his telephone remains locked and it is only used for receiving the calls. He alleged that his bills dated 15.1.1992, 16.3.1992 and 15.5.1992 be cancelled.

(3.) The opposite party alleged that the bills are correct according to meter reading and there is no discrepancy regarding this. Proper inquiry was made regarding the complaint of the complainant and no mistake was found.