M T N L Vs. PANKAJ JAIN

JUDGEMENT

(1.) TWO complaints were filed by the respondent, one was filed in the year 1996 and another was filed in the year 1997. Through the complaint in the year 1996 the respondent sought for installation of telephone connection at his residence. As the appellant had failed to instal the telephone inspite of having issued OB No. 54711054163 dated 7.3.1995, this complaint was allowed vide order dated 16.4.1999 directing the appellant to instal the telephone within 15 days. The telephone was installed on 31.3.1997 but neither the number was assigned nor there was any current in it.

(2.) FEELING aggrieved the respondent filed another complaint in the year 1997 seeking direction to the appellant to provide number of the telephone installed at his residence as well as current in the same and compensation for the mental agony and harassment the respondent suffered.

(3.) PERUSAL of the impugned order shows that appellant has failed to energise the telephone connection despite several complaints as well as personal visits to the office of the respondent. It is a case of grossest deficiency in service on the part of the appellant for which the appellant was rightly directed to pay compensation. We do not find any infirmity in the impugned order. Appellant is directed to pay Rs. 5,000 for the mental agony and harassment suffered by the respondent and Rs. 500 towards cost of litigation. Appeal is dismissed.