PON.GUNASEKARAN, J. - (1.) The above appeal is filed as against the order dt.27.07.2005 passed by the District Forum, Madurai in OP.No.100/2004. The appellant is the opposite party and the respondent is the complainant before District Forum.
(2.) The complaint is filed by raising the contentions as follows: The Respondent/Complainant was the Deputy Registrar in the Madurai Kamarajar University. He was having a telephone connection from Appellant/Opposite Party. His telephone at his residence is 2643070. After shifting his residence in the month of June 2003, on two occasions from 01.08.2003 to 30.09.2003 he received a bill from Appellant/Opposite Party for Rs.10.462/- and he has received another bill dated 10.12.2003 for a sum of Rs.10,830/- for the period from 1.10.2003 to 30.11.2008. As per the above bills, it is indicated that the complainant has utilized the telephone to the extent of 8132 metered calls which is highly excessive. The complainants average telephone bill would be around Rs.2,000/- to Rs.3,000/- for several years in spite of fact that he had internet connection.
(3.) The complainant was shocked and surprised to receive the bills for huge amount since he has never used so many metered calls as found in the bills. The Complainant had doubt that his Telephone was misused by the Staff of the Appellant/Opposite Party by tampering the telephone line with the help of their own staff.;