DISTRICT TELECOM ENGINEER TELEPHONE DEPARTMENT Vs. SEVA RAM

JUDGEMENT

(1.) This appeal has been filed by the District Telecommunication Engineer, Kota against the order of the District Forum, Kota dated 22.5.92. Although the Counsels for the parties were present on 13.2.95, but none appeared on 17.4.95 and today. The complainant-respondent had filed a complaint in the District Forum, Kota alleging that the telephone bill for local calls for the period from 16.9.90 to 15.11.90 received by him with respect to his telephone No.23489 was inflated and excessive. He made a complaint regarding this in the Telecommunication Department. According to the complainant, the inflated telephone bill was due to defect in the meter.

(2.) The opposite party-appellant in its version mentioned that upon receipt of the complaint from the complainant, necessary investigation was carried out and no defect in the meter was found.

(3.) It is clear from the record of the District Forum that the opposite party-appellant did not produce any investigation report regarding the meter. If has not at all been established by it that investigation was carried out upon receiving a complaint from the complainant and no defect in the meter was found. When a consumer makes a complaint regarding excessive telephone billing, the Telecommunication Department has to investigate his complaint. That was not done in the instant case.