DISTRICT TELECOMMUNICATION MANAGER Vs. A C DHARMARAJ

JUDGEMENT

(1.) The complainant approached the District Forum with the following prayers:

(2.) The District Forum after hearing the parties has passed the following order:

(3.) The first contention raised by the learned Counsel for the appellant is that there was no justification for compensation as there was no deficiency. The case of the Department is that the non-functioning of the telephone was reported on 12.3.1996 and a formal complaint was lodged on 12.3.1996 under Complaint No. J 208, that it was found that the non-functioning of the phone was due to a fault of wire break due to break in the insulation drop wire, and that the telephone was restored on 26.3.1996.