SATNAM KAUR Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) The present appeal, filed by the appellant, is directed against an order dated 16.7.1999, passed by District Forum (North West) in Complaint Case No.01/98-entitled Smt. Satnatn Kaur Wadhwa V/s. Mahanagar Telephone Nigam Limited.

(2.) The facts relevant for the disposal of the present appeal, briefly stated are that the respondent/m. T. N. L. had issued an advertisement in the leading Newspapers stating therein that whosoever had applied on or before 11.3.1998 for a telephone connection by depositing a sum of Rs.3,000/-, the telephone connection would be made available to that applicant by the respondent/m. T. N. L. by 31.3.1998. Acting on the above offer of the respondent/m. T. N. L. , the appellant deposited a sum of Rs.3,000/- with the respondent/m. T. N. L. on 11.3.1998 for the installation of a telephone connection at her shop at F-14/47, Model Town, Delhi. As no telephone connection, in terms of the offer, was provided by the respondent/m. T. N. L. , the appellant filed a complaint under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') before the District Forum with the prayer that the respondent/m. T. N. L. be directed to provide telephone connection immediately against the above said registration and to pay damages @ Rs.200/- per day to the appellant alongwith litigation expenses.

(3.) The learned District Forum vide order dated 16.7.1999 has held the respondent/ M. T. N. L. guilty of unfair trade practice and has directed the respondent/m. T. N. L. to install a telephone connection in question immediately, to pay compensation of Rs.3,000/- together with litigation expenses of Rs.1,000/- to the appellant.