NARAYAN SINGH CHANDRAKAR Vs. DURG TELEPHONE DEPARTMENT

JUDGEMENT

(1.) By impugned order dated 14.5.2002 in Complaint No.6/02 the District Consumer Disputes Redressal Forum, Durg (hereinafter called the 'district Forum' for short), dismissed the complaint of the appellant. This appeal under Sec.15 of the Consumer Protection Act, 1986 , is directed against the said order.

(2.) The grievance of the complainant/appellant as averred in the complaint is that his telephone remained frequently out of order, as has been detailed by him in his complaint. It was averred that due to long spells of fault as above, the complainant is entitled to refund of the rental charges realised by the respondent telephone department. The complaint was resisted by the respondent/department. According to them the complaints of the complainant were duly attended to promptly and defects were rectified in reasonable time.

(3.) The District Forum, in the impugned order, relied upon the notings in the subscriber card of the complainant as well as fault record, maintained by the respondent department, and it was found that there was no deficiency in service. Accordingly, the District Forum dismissed the complaint.