A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The Complainant/appellant filed a complaint against the opposite party for deficiency of service for sudden stopping of credit payments, imposing deactivations and disconnections even after they were brought to their knowledge of opposite party by him; extending false promise like setting right grievances, making a subscriber to run after them for getting refund payment of refund after service of legal notice and violation of their own terms and conditions of TRAI direction and claiming refund of balance of security deposit amount and excess payment refund of money claiming compensation for Rs.13,52,861/-.
(3.) The opposite party denied the allegations of the complainant and the penal charges collected on the basis of default it was admitted by the complainant and there was no excessive billing and the bills are within the terms and conditions. Complaint is barred by limitation and the complainant being the chronic defaulter and the opposite party never asked the complainant to change his tariff and the complaint to be dismissed.;