ARVIND SHARMA Vs. BHARTIYA DOOR SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (the Act) directed against the order passed by the District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as the "district Forum") in Complaint No.74/2004 District Forum has awarded Rs.1,000 as compensation and Rs.500 as cost of complaint to the appellant-complainant.

(2.) Gist of the complaint is that the appellant-complainant was living in a house situated in Navjivan Society, Panchpedi Naka and was provided phone No.412811. Later he shifted to another house in Kabir Nagar on 5.10.2000. He requested for shifting his phone to his new address and intimated that he had stopped use of the said phone. His phone was shifted to new location and numbered as 2327811. He was sent a bill for Rs.1476 for his original phone No.412811 which he paid under protest through letter dated 16.12.2000 requesting for the details of STD calls and refund of the amount of bill for the period from 5.10.2000 to 31.10.2000 but no reply was received.

(3.) He duly received bills with details of STD calls for phone No.2327811 for August-September, 2002 which he paid.