M C MAMGAIN Vs. GENERAL MANAGER TELECOMMUNICATION

JUDGEMENT

(1.) THE complaint relating to excess metering of Tele phone No. 21692 at Chandigarh was dismissed by the Consumer Disputes Redressal Forum, Union Territory, Chandigarh on 31st May, 1996. Aggrieved against it the present appeal has been preferred.

(2.) BRIEFLY the facts are that the complainant is an old subscriber. She retired as Director, Health Services, Haryana, long ago. The telephone bills for the earlier period from 26.1.1989 to 26.11.89 have been given in a statement of telephone bills of telephone No. 21692 and the details given therein are reproduced as under: S. No. Particulars Amount 1. 26.1.89 to 25.3.89 Rs.590/ - 2. 26.3.89 to 25.5.89 Rs. 468/ -

(3.) 26.7.89 to 25.9.89 Rs.524/ -