BHARAT SANCHAR NIGAM LIMITED Vs. D. P. SHARMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Bharat Sanchar Nigam Limited & anr. against the order dated 20.3.2012 passed by the State Consumer Disputes Redressal Commission, Rajasthan, (in short the State Commission ) in Appeal No.1687 of 2010 filed by the respondent/complainant against the order dated 29.06.2010 passed by the District Forum Consumer Protection, Jaipur, (in short the District Forum ) in complaint No.1385 of 2008.

(2.) Brief facts of the case are that the respondent/complainant was having BSNL Broadband connection and it remained inoperative for 27 days as alleged by the complainant. The complainant filed a consumer complaint before the District Forum being complaint No.1385 of 2008 with following prayer:-

(3.) The complaint was resisted by BSNL opposite party by filing the written statement. The District Forum, however, dismissed the complaint in the light of the judgment of the Hon ble Supreme Court in Civil Appeal No.(S) 7687/2004 General Manager, Telecom Vs. M. Krishanan and another.