N.KANNADASAN, J. - (1.) The appellant is the complainant and the respondents are the opposite parties.
(2.) The complaint is filed by contending that the complainant being a senior officer in an Insurance company, having approached the opposite parties for installation of a wireless telephone, which was later on installed and even though she was very prompt in payment of all the bills, she was unnecessarily harassed as if there was due on her part.
(3.) The opposite parties resisted the complaint to the effect that the complainant has not complied with the terms of the contract by approaching the 3rd opposite party, while surrendering the telephone and as such she was directed to pay the subsequent rental amounts treating it as an outstanding bills.;