TATA TELESERVICES LTD Vs. VIVEK MITTAL

JUDGEMENT

(1.) HEARD .

(2.) BRIEF facts are that Respondent No.1/Complainant was interested to obtain connection on his mobile set attached with V -Data Card. He gave order for the same on 20.3.2008 to the Petitioner/Opposite Party and paid refundable security of Rs. 2,598/ - in favour of ITBL, Telecom Pvt. Ltd. Unfortunately, the said connection was not working properly right from its purchase. On 16.5.2008, respondent no.1 complained to petitioner and requested for disconnection of the said connection as well as for refund of security amount of Rs. 2,598/ -.Thereafter, respondent no.1 filed a consumer complaint before the District Forum.

(3.) PETITIONER contested the complaint and filed its written statement, denying therein allegations of respondent no.1. District Forum, vide order dated 06.11.2008 allowed the complaint and directed that;