BIBHUDATTA MOHANTY Vs. TATA TELE SERVICES LTD

JUDGEMENT

(1.) Appellant/Complainant had filed consumer complaint against Respondent/Opposite Party on the ground, that he obtained a connection of CDMA postpaid of Tata Indicom from respondent company. Due to constant problem, he continued to pay the rent and later on made request to disconnect the walkie phone set on 29.12.2011. In April 2012, he got an offer to change the CDMA postpaid connection to GSM postpaid connection and was assured that his number will be activated within a week and he will be provided with a new SIM. However, no new SIM was provided but his old CDMA number was activated. However, appellant could not make or receive any call. Thus, alleging deficiency on the part of respondent, appellant filed consumer complaint claiming in all a total sum of Rs.75,50,000/- as compensation and damages.

(2.) The complaint was contested by the respondent. On 17.11.2014, complaint filed before the State Commission was dismissed for non-prosecution.

(3.) Now by way of present appeal, appellant has challenged the impugned order.