LAWS(NCD)-1994-8-85

ASSISTANT ENGINEER EXCHANGE Vs. FRAM AND CO

Decided On August 25, 1994
ASSISTANT ENGINEER EXCHANGE Appellant
V/S
FRAM AND CO Respondents

JUDGEMENT

(1.) These appeals arise out of a common order passed by the District Forum, Hyderabad in CD. Nos.458/- 91, 602/- 91, 763/- 91, 625/- 92, 658/- 92, 834/92. The parties in all these appeals are common. Hence they are being disposed off by a common order.

(2.) The allegations in all the complaints and the version of the opposite parties are the same, except that they relate to different periods of Telephone bills.

(3.) The case of the complainant is that it is a firm having subscriber No.43369 situated at Tilak road, Hyderabad. The bills issued to the complainant till 1.9.1989 never exceeded Rs.300.00. The bills issued on 1/9/1989 are excessive for which the complainant lodged a protest, but paid the amount. While so the complainant received bills dated 1/5/1991 for the period 16/2/1991 to 15.4.91 in a sum of Rs.770.00; bill dated 1/7/1991 for the period 16.4.91 to 15.6.91 in a sum of Rs.458/bill dated 1.9.91 for the period 16/6/1991 to 15.8.91 in a sum of Rs.963/-, bill dated 1.11.91 for the period from 16/8/1991 to 15/10/1991 in a sum of Rs.490.00, bill dated 1/1/1992 for the period from to 15/12/1991 in a sum of Rs.542.00 and a bill dated 1/8/1992 for the period from 16/12/1991 to 15/2/1992 in a sum of Rs.761.00 which are the subject matter of the disputes.