BHARAT SANCHAR NIGAM LTD. Vs. SHEIKH HUSSAIN ALI

JUDGEMENT

(1.) BEING aggrieved by the Order passed by the District Consumer Disputes Redressal Forum, Kurnool, Andhra Pradesh (herein referred to as ˜the District Forum for short), which has been affirmed partly by the State Consumer Disputes Redressal Commission, Hyderabad, Andhra Pradesh (hereinafter referred to as ˜the State Commission for short), Bharat Sanchal Nigam Limited (hereinafter referred to as ˜BSNL for short) and others, have filed the present revision petition. By the impugned Orders, the Foras below directed the petitioners to reinstall the disconnected telephone of the complainant and quashed the bills dated 1.8.1997, 1.10.1997 and 1.12.1997 for the use of telephone No.72223 got installed by the respondent/complainant from the petitioner.

(2.) BRIEFLY stated the facts of the case are:

(3.) PETITIONERS entered appearance and filed their written statements. It was admitted that the respondent had a telephone connection bearing No.72223 and, usually, he used to receive the bills between Rs.300 to Rs.600. That he had STD and ISD facility .The matter was thoroughly got investigated and, after investigation, it was found that the bills issued were as per meter reading. It was denied that there was any deficiency on their part and, accordingly, it was prayed that the complaint be dismissed being without any merit.