BLUEMOON AGENCIES Vs. GENERAL MANAGER

JUDGEMENT

(1.) This is an appeal against the order dated 16.10.1998 passed by District Forum-II, Lucknow in Complaint Case No.581/sc/1997.

(2.) The brief facts of the case stated are that the Rosette Box and the directory was not supplied to the complainant at the time when the telephone was energised. On this account the claimant claimed of Rs.6,000/- as damages.

(3.) The opposite parties did not file any written statement but argued that Rosette Box is not supplied due to shortage of directory it was not supplied on that time.