BHARAT SANCHAR NIGAM LIMITED Vs. MOHMOOD HASAN

JUDGEMENT

(1.) HEARD Mr. R. K. Gupta, learned Counsel for the appellant and Mr. A.K.Misra, learned Counsel for the respondent and perused the record.

(2.) THIS appeal has been preferred against the judgment and order dated 24.8.2006 passed by the District Consumer Forum, Saharanpur in Complaint Case No. 159/2004 filed by Mahmood Hasan, the respondent. As is evident from the perusal of the operative order, the appellant was restrained from realizing the amount of telephone bills received by the respondent subsequent to 16.5.2004 i.e. the date on which his telephone was disconnected and the disputed bill of Rs. 10,698 was modified to be for Rs. 4,025 only. A direction to restore the telephone had also been issued.

(3.) THE complainant alleged in his complaint that the disputed bill of Rs. 10,698 for the duration from 16.12.2003 to 15.2.2004 depicted an abnormal high consumption and was much above the average billing in the past. In default of payment of the said bill the telephone No. 2722517 was disconnected and ever since it is lying as severed.