T D M HISAR Vs. RAJESH GUPTA

JUDGEMENT

(1.) The department of Telecommunication appeals against the order of the District Forum, Hisar partly allowing the respondent's complaint and substantially scaling down the charges in the disputed telephone bill.

(2.) The respondent had secured a new telephone connection which was installed on his premises in April, 1992. He was aggrieved by a notice of a demand of Rs.1450/- towards arrears of telephonic charges which were sought to be quashed in the complaint preferred by him.

(3.) On notice being issued the appellants stoutly defended the complaint. The firm plea taken was that the telephone was installed on the 1st of April, 1992 and for the very first bimonthly period the first bill of Rs.1450/- was issued. This had not been paid by the subscriber whilst he had made payment of the second bill of Rs.1500/-. Consequently the notice for the payment of arrears was rightly issued and pressed.