DISTRICT TELECOMMUNICATIONS DEPARTMENT Vs. BRIJ MOHAN SHIVHARE

JUDGEMENT

(1.) This appeal is directed against order dated 9.8.1994 in Case No.1273/93 of the District Consumer Disputes Redressal Forum, Gwalior (hereafter referred to as District Forum) by which the District Forum quashed the telephone bill for Rs.7,526/- and imposed cost of Rs.200/-.

(2.) The case in brief is that complainant/ respondent had a telephone connection No.8218, connected on 28.7.1997 at his own request. He was also given S. T. D. facility on his own written request. This number was later on changed to 8413 and thereafter to 28413 from 25.2.1993. Dispute between parties arose out of a bill for Rs.7,526/- for the duration 16.5.1993 to 15.7.1993. Respondent/complainant made a complaint about the excessive bill but the Telephone Department replied that bill was correct. The respondents/original complainant filed a complaint in District Forum, Gwalior and alleged that bill was excessive and that he was never charged so heavily ever before. He prayed for quashing of bill and payment of costs of Rs.200/-. In their reply in the Forum the opposite party/appellant in the present case averred that the bill has been sent as per meter reading and is correct.

(3.) Opposite party further averred that the complainant continued to avail of the facility of S. T. D. and whether his business was running or closed is of no concern to the opposite party. The District Forum after hearing both the parties passed an order dated 9.8.1994 as mentioned in para 1 above.