R JAYARAMAN Vs. MADRAS TELEPHONES

JUDGEMENT

(1.) The unsuccessful complainant is the appellant. His case is that he is a subscriber to telephone number 6263672 which is in the white pages in the telephone directory for the year 1993. The same number has been published in the yellow pages against the name of the 3rd opposite partycompany M/s. Water Tek. Because of this, people who wanted to telephone the 3rd opposite party were telephoning to the complainant. On account of frequent such calls the complainant and his family members have suffered inconvenience and nuisance. The 1st opposite party is the Telephone Department. The 2nd opposite party is the Printer and Publisher of the Telephone Directory.

(2.) This was contested by the 1st opposite party. The 2nd and 3rd opposite parties remained exparte.

(3.) The District Forum on consideration of the pleadings and evidence, came to the conclusion that the complaint is not maintainable in view of a decision of this State Commission in AP Nos.1092/94 dated 24.2.95 and AP No.540/ 95 dated 16.6.95 and the National Commission's order reported in Telecome District Manager, Hissar V/s. Dev Raj and Ors., 1994 1 CPJ 23 and also the Rule 457 of Indian Telegraph Rules. Accordingly it dismissed the complaint. It has also awarded costs of Rs.350/- to the opposite party.