- (1.) Murari Lal, a telephone subscriber was carrying on Sarafa business. He had STD dialing facility. He filed a suit to challenge the correctness of the following telephones bills : Exhibit P 8 for the period11.1.1981 to 10.4.1981-Rs. 4536/- Exhibit P 9 for the period11.4.1981 to 10.7.1981-Rs. 7054/- Exhibit P 8 for the period11.7.1981 to 10.10.1981-Rs. 5403/- Relief of prohibitory injunction was claimed from recovering the amount under the aforesaid bills on the plea that the meter was giving wrong reading and the business of the plaintiff was such that he could not have used the telephone by dialling so many calls so as to incur such huge bills. He had also sent written complaints after receipt of the bills.
(2.) In the written statement, the plea raised was that the plaintiff was engaged in Satta business and with the help of STD facility used to make inter-state calls. As regards complaints for meter defects, if any, the reply was that every time the meter was checked and was found to be in order. The plea was that the excessive billing was due to the excessive use of the STD facility.
(3.) Both the Courts below dismissed the suit after recording the finding that the meter was correct and excessive calls were made. This is second appeal by the plaintiff.;