SUHASINI SHARMA Vs. MAHANAGAR TELEPHONE NIGAM LTD

JUDGEMENT

(1.) The present appeal has been preferred against the order of the District Forum No. IV, dated 23.6.1997, in Case No.248/96 entitled Mrs. Suhasini Sharma V/s. Mahanagar Telephone Nigam Ltd.

(2.) The case of the appellant/complainant is that she is a freelance translator and her livelihood depends on being available on the telephone. It is alleged that her telephone started remaining out of order frequently, and one lineman named Mr. Sharma was causing the harassment by dis-connecting and re-connecting the appellant's telephone periodically. It is also submitted that her telephone remained out of order from 1.7.1995 to 11.7.1995 and, therefore, she filed a complaint before the learned District Forum praying for a compensation of Rs.1,50,000/- on account of mental agony and harassment, as well as Rs.20,000/- on account of loss of income.

(3.) The respondent/m. T. N. L. in their written statement, filed before the District Forum, denied all the above mentioned allegations of the appellant, including the existence of any lineman called Mr. Sharma, in the area in question. The respondent also placed on record copy of the FNMR, in which 45 calls have been recorded for the period 1.7.1995 to 15.7.1995, when the phone is alleged to have been out of order. On the basis of the said document the learned District Forum dismissed the complaint of the appellant vide order dated 23.6.1997.