R N GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) AGRA Institute of Technology and Dr. R.N. Gupta Technical Education Society applied for two telephones under the Non -OYT Spl. Category on 18.8.93 by depositing Rs. 3,000/ - each as registration charges. The telephones were not installed and ultimately a letter dated 15.4.94 was received informing the applicants that their case was not covered under the Non -OYT Spl. Category according to the rules and the registrants could change the registration to Non -OYT Genl. Category or apply for refund of the registration fee. R.N. Gupta, President of the two above named Societies filed the present complaint with the averments that he was 'consumer' within the meaning of the Consumer Protection Dr. Act. He was entitled to be given telephone connections under the Non -OYT Spl. Category. He had produced Exemption Certificate granted by the Income -tax Authorities. The complainant has claimed damages amounting to Rs. 11,20,000/ - as per following details: -

(2.) DAMAGES in the form of loss sustained on account of lackness of communication gap with parents of students inside and outside Delhi to develop strength. Rs. 1000000/ -

(3.) IN the rejoinder, the complainant controverted the plea that the claim had been falsely inflated but did not furnish any basis for claiming the amount by way of damages. The other pleas and averments made in the written version were also traversed.