BALBIR KHANUJA Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) SINCE both these appeals are directed against the same order dated 18. 5. 2007 in complaint No. 37/07 by District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter called the 'district Forum' for short), they are being disposed of by this common order. By the said order, the OPs -Bharat Sanchar Nigam Ltd. (hereinafter called the 'bsnl' for short) and Divisional Engineer, Rajnandgaon of BSNL were directed to provide Telephone Directory to the complainant within a period of one month, from the date of the order and also to pay Rs. 500 as cost of the complaint.

(2.) UNDISPUTED relevant facts stated in brief are, that the complainant is a consumer and subscriber of OPs and had obtained a telephone connection No. 224252 from the OPs / BSNL at Rajnandgaon. The complainant though demanded a Telephone Directory from the OPs, the same was not provided to him.

(3.) THE main defence of the OPs /bsnl was that since the Telephone Directory has not been published so far, the same could not be provided to the complainant. It was denied that there was any deficiency in service by the OPs.