BHARAT SANCHAR NIGAM LIMITED Vs. ASSOCIATED AUTOMOTIVES SALES PVT. LTD

JUDGEMENT

(1.) The opposite parties are the appellants.

(2.) The appeal is challenge to the order passed by the District forum-II, Vijayawada in C.C.No.12 of 2006.

(3.) Briefly stated the facts of the case as represented by the complainant are that the telephone connections bearing Nos.2571590 and 2572825 were taken for its business purpose about 20 years back and it was regular in payment of bills. The opposite party which was the then Telecom Department owned by the Union of India, Ministry of Telecommunications issued excessive and abnormal telephone bills dated 1.10.1990 for Rs.5060/- and the bill dated 1.12.1992 for Rs.5200/- each. Immediately the complainant informed the same to the opposite parties for necessary action but the department did not respond properly. As such the complainant approached the court. The telecom department was taken over by the opposite parties. The period of limitation was only three years. The complainant not pressed and got dismissed the OPs. The opposite party failed to take any legal action against the complainant till 30.9.2005 but later the opposite party abruptly disconnected the telephone connections on 16.1.2005 without giving any prior notice. Hence the complainant filed the complaint before the District Forum.