MAHANAGAR TELEPHONE NIGAM LIMITED Vs. V.K. AHUJA

JUDGEMENT

(1.) PETITIONER in both the revision petitions was the opposite party before the District Forum, where the respondents, namely, Shri V.K. Ahuja and Smt. Vijaya Ahuja had filed two separate complaints alleging deficiency in service on the part of the petitioner.

(2.) SINCE these two complaints are inter -related and have a direct bearing with each other, we are dealing with these revision petitions and go on to dispose them off by a common order like the District Forum and State Commission.

(3.) VERY briefly stated the facts of the case are that Shri V.K. Ahuja (respondent in RP No. 2597/ 2005) had a telephone connection bearing No. 504050. The dispute was with regard to the bills raised during the life of the connection as well as after this connection was disconnected. The petitioner raised bills from time -to -time when they were not paid, the telephone connection was disconnected. When this outstanding amount was not being paid by the respondent, telephone connection bearing No. 5415411, in the name of Mrs. Vijaya Ahuja (respondent in RP No. 2598 of 2005) was disconnected. It is in these circumstances two separate complaints were filed by the respondents /complainants before the District Forum, who after hearing the parties passed the following order: