IDEA CELLULAR LTD Vs. MADHU BAHL

JUDGEMENT

(1.) The complainant had obtained a mobile phone connection bearing 9911190649 from the petitioner. The case of the complainant is that in January-February 2011, she, being dissatisfied with the services being rendered by the petitioner, applied for change of service provider to Vodafone Essar Service Ltd. vide portability request no.996295 but instead of acting upon the said request the petitioner disconnected her mobile phone thereby causing extreme inconvenience to her husband, who is a freelance stenographer, and had given the aforesaid number to his client. The complainant approached the concerned District Forum by way of a complaint seeking compensation from the petitioner company for the deficiency in the service rendered to her.

(2.) The complaint was resisted by the petitioner company primarily on the ground that no request for change of the service provider was made by the complainant. It was pleaded in the reply that the complainant herself had made request for permanent disconnection of her phone and getting upon the said request her mobile phone connection was disconnected.

(3.) The District Forum vide its order dated 14.01.2015 directed the petitioner company to pay compensation quantified at Rs. 40,000/- to the complainant.