INDU PANDEY @ INDU DEVI Vs. B.S.N.L.

JUDGEMENT

(1.) COMPLAINANT is appellant. She has brought this appeal against order dated 7.9.2007, passed by District Consumer Disputes Redressal Forum, Hazaribag, in Consumer Complaint no.15 of 2007, whereby complaint was dismissed.

(2.) APPELLANTS case was that she was a bona fide consumer of the opposite party -respondent for long. Respondent did not send bills regularly to the appellant. But whenever bill was sent, she paid the same. The last bill was submitted by the respondent on 11.11.2006 which was paid on 4.12.2006. Bill dated 11.11.2006 mentioned some arrear dues which was also being paid by the appellant. It was further said that the respondent submitted arrear bill for Rs.20.00 dated 11.11.2004 although against bill dated 11.11.2004, appellant had deposited a sum of Rs.638.00. Respondent also gave arrear bill dated 11.1.2004 for Rs.269.00 while against the bill dated 11.1.2004 respondent had deposited Rs.745.00. The bills submitted by the respondent were incorrect. She was ready to pay if correct bills were given to her.

(3.) IT was appellants further case that prior to bill dated 11.11.2006 respondent never informed about arrear dues. And, her telephone line was disconnected which caused much inconvenience and mental agony. She sought relief of reconnection of her telephone No. 2052501 and rectification of bills for arrear dues. She also claimed Rs.10,000.00 as compensation for mental agony and Rs.5,000.00 for litigation cost.