D MANOHARLAL (SHELLAC) PRIVATE LIMITED Vs. DISTRICT ENGINEER TELECOM

JUDGEMENT

(1.) THIS appeal is directed against the order dated 3.10.2003 passed by the District Consumer Disputes Redressal Forum, Bilaspur (Circuit sitting at Janjgeer) (hereinafter referred to as District Forum for short) in Complaint Case No. 16/2000 whereby the complaint was dismissed.

(2.) BRIEF facts necessary for disposal of this appeal as narrated in the complaint are :

(3.) THE opposite party resisted the complaint and submitted that vide letter dated 12.11.1999 the opposite party had served notice to the complainant to pay the amount under the four bills. As the bills dated 4.12.1998 and 1.2.1999 remained unpaid all the four connections in the name of the company and the one in the name of the complainant No. 2 i.e., the Director of the company were disconnected under provisions of Rule 443 of Indian Telegraph Rules. It was denied that the telephones were disconnected without notice. It was further averred that the phones were connected as soon as the amount of the defaulted bills was paid. It was also averred that the act of opposite party does not amount to deficiency in service. Affidavit of Ashok Singh, Sub -Divisional Officer Telecom, Champa has been filed in support of the written version.