TELECOM DISTRICT MANAGER Vs. VELAYUTHAM

JUDGEMENT

(1.) The Telecom District Manager, being aggrieved by the order of the District Consumer Disputes Redressal Forum at Pondicherry in C. No.112 of 1998 dated 15.12.1998 has preferred this appeal under Sec.15 of the Consumer Protection Act, 1986 .

(2.) Heard Mr. R. Balaraman, learned Government Pleader appearing for the appellant and none appears for the respondent, despite service of notice. This Court heard the arguments of the appellant and reserved orders on 7th of August, 1999.

(3.) The learned Government Pleader mainly contended that the respondent is not a consumer and the complaint is not maintainable and the conclusion of the District Forum is vitiated. Once this question is answered in favour of the appellant it may not be necessary to go into the other aspects of the complaint.