G SEKHAR Vs. CHIEF GENERAL MANAGER MADRAS TELEPHONES

JUDGEMENT

(1.) This appeal is directed against the order dated 15th day of October, 1997 in O. P. No.302/96 on the file of the District Consumer Disputes Redressal Forum, Madras-North. The appellant is the complainant while the respondent is the opposite party.

(2.) One Mr. M. K. Govinda Singh, it is said, was the subscriber of telephone No.455405. He, it is said, died on 9.1.1996 leaving a Will dated 29.11.1995 bequeathing a house as well as the above said telephone connection in the name of his son, the complainant herein viz. , G. Sekhar.

(3.) The telephone was disconnected in the middle of April, 1996 on an objection being raised by means of a letter by one of the sisters of the complainant. Again, the telephone connection, after receiving explanation from the complainant, was stated to have been restored. The restored telephone connection was again stated to have been disconnected on 15.6.1996 on the basis of an objection emerging from another sister of the complainant by means of a written communication. Thereafter, the complainant, it is said, issued a legal notice to the opposite party on 21.6.1996 enclosing a copy of the Will. Even subsequent to the issuance of the said notice, the telephone was not at all restored.