JAIPRAKASH KESWANI Vs. BHARTIYA TELENET LTD

JUDGEMENT

(1.) this is an appeal, under Sec.15, of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') directed against the order passed by the District Consumer Disputes Redressal Forum, Raipur (the 'district Forum' ). The District Forum has dismissed the complaint vide its order dated 11.7.2006.

(2.) Complainant has stated that he had obtained a telephone connection from the O. P. which is a service provider for phone connections. Complainant is an arhitect by profession and installed complete computer unit in his office. The said computer unit is connected to the telephone provided by the O. P. It is further averred that on 30.9.2002 a slight explosion occurred while he was working on the computer. Several components of the computer such as PC Monitor, key board, mother board, hard disk, power supply cabinet, were burnt and the telephone also went dead.

(3.) Computer Engineer was called and the computer was taken to his workshop the next day. After checking the damaged computer, the Computer Engineer also reported the next day that most of the components of the computer had got burnt. It was stated that the damage was caused due to flow of AC current in the phone line. O. Ps. serviceman also visited the next day and repaired the phone. It was only then the complainant came to know that the Distribution Point in the complex had also caught fire and several other phones in the complex were dead at the same time.