ACCOUNTS OFFICER TR KASARAGOD Vs. ABOOBACKER M P

JUDGEMENT

(1.) The opposite parties in O. P. No.132/1997 of the Consumer Disputes Redressal Forum, Kasaragode are the appellants.

(2.) The grievance of the complainant is that he was asked to remit amount as per Exbt. Al to A3 bills towards telephone charges. According to him there was spurt in the meter reading which is not genuine and cannot be the result of the actual user by him. Calling upon him to pay as per such a bill is deficiency of service. The opposite party (1) filed version wherein he denied the allegations in the complaint and had also maintained an investigation was conducted and the reports of which are Exbts. Bl to B3. He also pointed out, as per Exbts. B4 to B7 the result of the investigation was intimated to the opposite party.

(3.) The District Forum found that there is deficiency of service, therefore it set aside the three bills in question and the opposite parties were directed to prepare fresh bill for the disputed period on the basis of the highest amount received during six months preceding the date of the first disputed bill and adding 10% to the amount so determined. It is also directed that the excess amount paid by the complainant shall be adjusted towards future bill. A compensation of Rs.1,000/- was also awarded with costs of Ps.500/-.