JAYALAKSHMI RAMASAMY Vs. DEPT OF TELECOMMUNICATIONS

JUDGEMENT

(1.) Both appeals are by the same complainant. They were heard together and are disposed of by this common order.

(2.) The case of the complainant is as follows: She is a subscriber for a telephone having ISD and STD facilities. She got bills for Rs. 15,316/- on 11.8.1995, Rs. 35,484/- on 11.10.1995 and Rs. 48,448/- on 11.12.1995 (Appeal No. 67/97 refers to these bills). Though the bills were excessive and she was convinced that she did not make those calls, she paid the amounts. Then she got a dynamic lock system. Even thereafter she got a bill for Rs. 88,595/- on 11.2.1996). (Appeal No. 66/97 refers to this bill). Such a huge number of calls were not made by her. Therefore, she approached the District Forum with two complaints seeking the following reliefs: Complaint No. 29/96 (Appeal No. 67/97)

(3.) The opposite parties stated that all the bills relate to the calls made by the subscriber and they have supplied the details of calls made by her and prayed for the dismissal of the complaints.