RAJESH KUMAR TALWAR Vs. GENERAL MANAGER TELEPHONES

JUDGEMENT

(1.) This appeal is directed against order passed by the District Forum, Ludhiana. The complainant is the appellant. His complaint was dismissed by the District Forum.

(2.) Shortly stated the allegations in the complainant are as follows : the complainant/appellant Rajesh Kumar Talwar is the subscriber of telephone No.30414. He received a bill for Rs.352/- dated 1.5.1997 and the same was deposited on 16.5.1997. Again a bill for Rs.362/- was issued which was paid but due to some error the cheque bounced and the telephone was made C. N. P. without giving any information and the same was deposited alongwith additional charges of Rs.200/- but the telephone was not restored. The prayer in the complaint was regarding the restoration of the connection and compensation for the mental agony and harassment.

(3.) The written version submitted by the Telecom Department revealed other glaring facts. The telephone of the complainant was disconnected on account of non-payment of bill for Rs.11,455/- towards telephone No.403653 which also belongs to the complainant. The stand of the opposite party was that the complainant's telephone was made disfunctional as per rules.