S D O TELEPHONES Vs. SHIV SHANKAR PRASAD

JUDGEMENT

(1.) This appeal is directed against order dated 16th June, 1992 passed by the District Forurn, Hazaribagh in Complaint Case No.3 of 92 in which the appellant here was the Opposite Party and the respondent here was the complainant before the District Forum.

(2.) Necessary facts of the case for the disposal of this appeal may be mentioned in brief as follows:-

(3.) On being noticed the Opposite Party appeared and filed counter version admitting that the telephone of the complainant was by mistake disconnected on the ground of nonpayment of the bill dated 11.9.91 which had already been paid by the complainant. It has been admitted by them that the payment was made on 24.10.91 by the complainant but due to some technical reason the same could not be incorporated in his S. R. C. and for that his telephone was disconnected on 9th December, 1991 and after getting knowledge on 16.12.91 about the payment of the bill the telephone connection was immediately restored.