- (1.) - This appeal has been preferred by Bharat Sanchar Nigam Limited and its S.D.O. against the order dated 15.12.2009 passed by the District Forum, Haridwar in consumer complaint No. 272 of 2008. By the order impugned, the District Forum has directed the opposite parties appellants before us to pay compensation of Rs. 80,000 to the complainant towards mental, physical and financial agony together with litigation expenses of Rs. 2,400, within a month from the date of the order. The District Forum has also directed the opposite parties to restore the telephone connection of the complainant within a week from the date of the order.
(2.) BRIEFLY stated, the facts of the case are that the complainant was allotted telephone connection No. 233111 by the Telephone Department. The complainant has regularly deposited the telephone bills. The complainant has alleged that the telephone was not working properly and in spite of repeated complaints, the telephone was not set right and the telephone was disconnected. Alleging deficiency in service on the part of the opposite parties, the complainant filed a consumer complaint before the District Forum.
(3.) THE opposite parties filed written statement and pleaded that the complainant has not paid the telephone bill and, as such, his telephone was rightly disconnected. It was also pleaded that the consumer complaint is based on false facts and is liable to be dismissed. The District Forum, on an appreciation of the material on record, allowed the consumer complaint vide impugned order dated 15.12.2009 in the above terms. Aggrieved by the said order, the present appeal has been preferred by Bharat Sanchar Nigam Limited.;