D B BARUAH Vs. TELECOM DISTT MANAGER GUWAHATI

JUDGEMENT

(1.) This appeal is directed against the judgment of the District Forum, Kamrup, Guwahati in C. P. Case No.71 of 1991.

(2.) The case of the complainant/appellant in brief is that his telephone No.61476 (new) remained dead during the period from 15.2.89 to 31.5.90 and therefore he submitted a petition to the Chief General Manager for refund of Rs.1,500/- paid by him for the period as rent. The Telecom District Manager informed the appellant-complainant that a rebate of Rs.200/- was given. According to the appellant/complainant the telephone went dead again from 2.10.91 to 4.11.91. Therefore, he is entitled to get refund of rent of Rs.1,700/-. The claim of Rs.10,000/- has also been put in as damages.

(3.) The District Forum refused to grant any compensation but directed rental rebate of Rs.1100/-. Hence the present appeal.