DISTRICT MANAGER TELECOM Vs. HARI SHANKAR SHARAN SINGH

JUDGEMENT

(1.) This appeal is directed against order dated December, 1992 passed by the District Forum, Patna in Complaint Case No.506 of 1991 in which the respondent here was the complainant and the appellant here was the Opposite Party before the District Forum.

(2.) The case of the complainant may be briefly stated. The complainant is the owner of telephone No.231568 and he filed a case before the District Forum complaining that the telephone bill dated 9.10.90 for Rs.2246.00 and telephone bill dated 11.11.90 for Rs.10,157.00 are inflated and excessive. The telephone bills from 1975 to 1990 has always been between Rs.200.00 to 400.00. The complainant protested before the O. P. against these two bills but no rebate was given to him in respect of the bill dated 9.10.90 and rebate of 4530 calls were given to him in the telephone bill dated 11.11.90. On these grounds the complainant filed this case before the District Forum for setting aside these two bills and for directing payment of Rs.500.00 under each of two bills on the basis of the average of the past bills.

(3.) On being noticed the Opposite Party appeared and filed written version stating inter-alia that rebate of 4530 calls has been given to the complainant in the bill dated 11.11.90 and that the telephone of the complainant has been enjoying STD facility and therefore there was every possibility of wide variation in the calling pattern for various reasons and on these grounds the claim of the complainant has been controverted by the O. P.