SURINDER SINGH Vs. ASHWANI KUMAR AGGARWAL

JUDGEMENT

(1.) Twice notices were sent to the respondent-complainant but he has not appeared to prosecute the appeal.

(2.) We have heard learned Counsel for the appellant Telephone department.

(3.) This appeal is directed against the order of District Consumer Forum, Jalandhar dated April 17,1996. After holding deficiency in rendering service on the part of the Telephone Department, a sum of Rs.1,500/- was awarded as compensation to the complainant as he was deprived of use of the telephone for two days.