B K GUPTA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by Sh. B.K. Gupta, complainant against order dated 5.4.2005 passed by the District Consumer Forum -II, U.T. Chandigarh, whereby his complaint was dismissed, being meritless and the parties were left to bear their own costs.

(2.) BRIEFLY stated the facts are that the appellant Sh. B.K. Gupta is a consumer of telephone No. 2668373. He has applied for Sulabh Scheme on 13.11.2003 due to excess calls but the department slept over the matter and it was provided to him only on 12.3.2004 after he met the Deputy General Manager on 11.3.2004. However, during the said period, he had to pay excess bills for Rs. 2134 (for 12/2003 and 1/2004) and Rs. 1719 (for Feb -March/2004).

(3.) HE further averred that on 12.3.2004, he had purchased telephone card No. 9476643795 and used at 00.15 hrs on 13.3.2004 by dialing 0061423718793 but without any response from the other side and the value of his card became less by Rs. 10 for which he wrote letter dated 15.4.2004 to the Deputy General Manager. He also stated that on 13th and 14th March, 2004 there were holidays and he had tried telephone No. 1600331722 (toll free) for several hours but only the voice was heard after dialing long numbers 'kindly dial after some time as the line is busy'.