UNION OF INDIA Vs. AJAY SINGH

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against judgment and order dated 11.5.2001 passed by District Consumer Forum, Pratapgarh in Complaint Case No.225 of 1998.

(2.) A complaint was preferred with the allegations that the complainant got installed telephone No.43314 in the year 1991-92 which had nicely worked in the year and since then right from the year 1993-94 it started functioning wrongly and thus it was out of order for 40 months. In spite of written and oral complaints, the telephone connection was not set right. Consequently alleging deficiency in service complaint was filed.

(3.) Although notices were sent to opposite party who appeared on 6.7.1999 prayed for time, written statement was not filed and consequently ex parte proceedings were ordered to be initiated and vide impugned order the complaint was allowed. Opposite Party No.2, i. e. , the appellant, was directed not to realize the payment from 28.12.1998 to 31.12.2000 and also compensation of Rs.5,000/- and cost of Rs.2,000/- were awarded.