HARDEV SINGH Vs. GENERAL MANAGER TELEPHONE

JUDGEMENT

(1.) The District Forum, Ludhiana on February 13, 1998 partly allowed the complaint filed by Hardev Singh against the Telephone Department with the direction to the Telephone Department to grant rent rebate for the period August 28 to September 9, 1997 for which period telephone of the complainant remained out of order. The aforesaid amount of rebate was ordered to be adjusted in the subsequent bills to be issued.

(2.) The complainant seeks relief of grant of such rebate for the period August 28 to September 12, 1997 for which period his telephone remained out of order and as per instructions of the Telephone Department rental rebate should have been for a period of one month.

(3.) Telephone No.664918 was installed at the premises of Hardev Singh, complainant. It remained out of order from August 28, 1997 that he claimed compensation of Rs.3,000/- on account of inconvenience and mental torture suffered as the telephone was not set right. In the reply filed by the Telephone Department, it was stated that the rent rebate has already been given to the complainant for the period August 28 to September 9, 1997. On receiving the complaint, the fault was set right and was stated to be satisfactorily working. On the evidence produced, the impugned order was passed.