(1.) On account of failure of the appellant to publish the correct name of the respondent in telephone directory in spite of completion of all formalities and furnishing of all information in advance the appellant has been vide impugned order dated 4.2.2002 directed by the District Forum to correctly publish the particulars of the respondent in forthcoming telephone directory and pay a sum of Rs. 3,000 towards cost and compensation.
(2.) Through this appeal the impugned order has been assailed on the premise of Rule 457 of Indian Telegraph Rules, 1951 which reads as under:
(3.) The aforesaid rule cannot come to the rescue of the appellant for simple reason that Section 3 of Consumer Protection Act, 1986 provides an independent and additional remedy to the consumer in the form of compensation on the ground of allegation of deficiency in service unfair trade practice or sale of defective goods. Section 3 provides as under: