PALLAV MAZUMDAR Vs. GENERAL MANAGER TELECOM-MUNICATION

JUDGEMENT

(1.) This is a case wherein the complainant who had a domestic telephone at this residence used to get monthly telephone bill averaging Rs. 274 for two years i.e., from 1996 to 1998, suddenly got a bill for Rs. 1,124 on 11.6.1998 and Rs. 12,166 on 11.8.1998.

(2.) Complainant has alleged that telephone bills in respect of his telephone number 22082 are excessive for the months of June and August 1998. The complainant had made personal approaches and also has requested in writing to the department concerned to rectify the bills but all in vain. Complainant has further stated that the bill for the month of June, 1998 was excessive but still the payment was made by the complainant. As the bill for the month of August, 1998 was highly excessive, the complainant had made correspondence with the department with no effect. The opposite part (O.P.) has stated that the phone of the complainant was having STD facility and the said telephone was also provided with dynamic lock facility to avoid misuse.

(3.) As per the complaint of the complainant, the O.P. has checked the telephone of the complainant and everything was found normal. The complainant was also informed of about this through a letter from the department. After due verification it was found that the excess billing was incorrect. The complainant has further stated that his telephone was disconnected without notice. For the above deficiency, the complainant has filed a case before the District Forum.