TELECOM DISTRICT MANAGER Vs. N LAKSHMI NARAYANA SHARMA

JUDGEMENT

(1.) The Telecom District Manager, and the Divisional Engineer (External), Telecom Department, Pondicherry, are the appellants in this appeal. This appeal is directed against the order of the District Forum dated 11.8.1997 made in C. No.61/97.

(2.) The District Forum on a consideration of the complaint, counter and the materials placed before it found that there was not only deficiency in the service rendered by the appellants herein but also found negligence on the part of the appellants.

(3.) In the light of the said finding the District Forum ordered remission of full rental charges for the period 29.11.1996 to 16.7.1997, awarded a compensation of Rs.2,000/- besides a cost of Rs.300/-.