JUNIOR SUB-DIVISIONAL OFFICER Vs. ABDU K REHNA MANZIL

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Palakkad in O. P. No.383/ 1997. The opposite parties are the appellants.

(2.) Shortly stated the allegations in the complaint are as follows. The complainant is a consumer under the Telecom Department and he is having a telephone connection to his house bearing No.462199 under Alathur Exchange. The complainant alleged that the bill for the month of March dated 26.3.1997 issued for Rs.2,101/- is highly inflated and does not represent the actual calls originated from his telephone. He also alleged the telephone bills for the 1 0 preceding months and subsequent three months are as shown below: 14.7.1995 rs.285 /-4.9.1995 rs.235/-28.11.1995 rs.319/-31.1.1996 rs.333/-26.3.1996 rs.241/-31.5.1996 rs.196/-26.7.1996 rs.116/-26.9.1996 rs.79/-29.11.1996 rs.115/-21.1.1997 rs.115/-Disputed bill 26.3.1997 rs.2101/-11.5.1997 rs.283/-26.7.1997 rs.247/-

(3.) In the circumstances the complainant alleged that the bill dated 26.3.1997 is illegal. He filed a complaint before the opposite party but the opposite party did not do anything. It is in the circumstances the complaint was filed.