DISTRICT MANAGER TELEPHONES Vs. MEENA CHOUDHARY

JUDGEMENT

(1.) -this appeal is directed against order dated 20th November, 1992 passed by the District Forum, Patna in Complaint Case No.239 of 1992 in which the appellant here was the O. P. and the respondent here was the complainant before the District Forum.

(2.) The complainant filed a case before the District Forum alleging that her telephone No.654615 was dead from 22.7.91 to 15.11.91 and she complained to the opposite party several times but of no avail and the department gave her a rebate of Rs.100/-only in the rental of the telephone. The complainant, therefore, filed the case claiming compensation for the inconvenience caused to her due to this negligence and deficiency in service on the part of the opposite party.

(3.) On being noticed the opposite party appeared and filed the written statement which runs in three paragraphs only and therefore is being quoted below:-