BHARAT SANCHAR NIGAM LIMITED Vs. T R RAUTKAR

JUDGEMENT

(1.) This appeal, under Section 15 of the Consumer Protection Act, 1986, is directed against the order dated 7.10.2003 in Complaint No. 402/2001, by the District Consumer Disputes Redressal Forum, Durg (hereinafter called the District Forum for short).

(2.) INDISPUTABLY , the complainant has a telephone connection No. 222566 at his residence in Lane No. 28, Sector -10, Bhilai. It is also not in dispute that the said telephone connection of the complainant was disconnected on 25.6.2001.

(3.) THE appellant/telephone department resisted the complaint. According to them, the bills were for the actual reading of the calls made and were correct. It was also averred that the reading of calls made was recorded by the computer, which is an automatic machine. Thus, there was no possibility of any mistakes therein. It was also averred that it was obligatory for the complainant to pay the bills and since, he did not pay the bills his telephone was disconnected.