TELECOM DISTRICT MANAGER Vs. K RAJARAM

JUDGEMENT

(1.) The opposite party appeals.

(2.) The facts of the case are as follows : The complainant used to get telephone bills to the tune of Rs. 1,500/- for each period. But on 21.9.1995 he got a bill for Rs. 8,664/- against which he protested. Inspite of his protest the telephone was disconnected after a notice. Then the complainant approached the District Forum with the following prayers :

(3.) The opposite party then reported to the District Forum that there was some mistakes in the billing and reduced the bill amounts to Rs. 3,913/- and restored the telephone connection. Accordingly the complainant had not pressed the relief No. 1. As far as the remaining relief is concerned the District Forum came to the conclusion that the fact of disconnecting the telephone when there was controversy regarding the amount of bill without the controversy being settled in the manner known to law amounts to deficiency in service. Accordingly it directed the opposite party to pay compensation of Rs. 500/-.