M.THANIKACHALAM J. - (1.) This order shall dispose all the above appeals.
(2.) The complainants in all the above cases, individually, have filed complaints, seeking certain reliefs, as enumerated in the complaints, complaining deficiency of service against the BSNL, RELIANCE, BHARTI TELENET, VODAFONE MOBILE, TATA TELE SERVICES accordingly, on the grounds, either they have collected excess amount or claiming rental rebate or to restore the telephone connection or claiming refund of amount paid or to withdraw the bill, or to restore the mobile connection or to correct the bill for real consumption or to reactivate the mobile connection or to set right the wrong bills or to cancel the telephone bills including claiming compensation attributing deficiency in service as per the averments made in the respective complaints before the respective Fora.
(3.) The District Fora allowed the complaint to some extent in some cases, giving relief and in some cases, dismissed the complaint also as indicated above.;