P A MARIANATHAN Vs. TELECOM DISTRICT ENGINEER PONDICHERRY

JUDGEMENT

(1.) This is an appeal by the Complainant.

(2.) The Complainant is a subscriber of a telephone. His case is that till August, 1992, the amount of his telephone bill varied from Rs. 200/- to Rs. 1,000/-, that for the period from August to October, 1992, it was Rs. 3,195/-, that it came down to Rs. 1,611/- for the period from October to December, 1992, that again there was a sharp rise in respect of the period from December to February, 1993 for which the amount of bill was Rs. 5,076/-. It is after that bill that the dispute started between the parties. The bill amount was not paid, the telephone was disconnected and the Complainant prayed the District Forum as follows :-

(3.) The case of the Appellant is that the Forum did not examine properly the complaint, that it got fettered by some misconceptions and acted on some surmises.