State Consumer Disputes Redressal Commission
Telecom District Manager vs Mr.Anand Shivram Oak on 28 January, 2010
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO.744 OF 1999 IN CONSUMER COMPLAINT NO.130/1998 Date of order : 28/01/2010 DISTRICT CONSUMER FORUM : RATNAGIRI Telecom District Manager Ratnagiri Appellant/org.O.P. V/s. Mr.Anand Shivram Oak c/o.The United Western Bank Ltd. Hanuman Chouk, Latur branch Latur 413 512 ..Respondent/org.complainant Quorum : Justice Mr.S.B.Mhase, Honble President Mr.S.R.Khanzode, Honble Judicial Member
Mr.Dhanraj Khamatkar-Honble Member Present: Mrs.N.V.Masurkar-Advocate for the appellant.
: ORAL ORDER:
Per Justice Mr.S.B.Mhase, Honble President Heard Mrs.N.V.Masurkar-Advocate for the appellant.
This matter is of 1999 and taken for final hearing. Accordingly, notice was issued to the respondent returnable on 14/10/2009 under certificate of posting.
Complaint no.130/1998 was filed by the respondent before the District Consumer Forum, Ratnagiri making grievance that the telephone installed in his premises is not working properly and especially sound of the telephone is not audible on the instrument which is supplied to him. It is admitted position that at the relevant time infrastructure which has been provided was not disturbed. Complainant whenever attended the said instrument could not hear the call from the other side. In spite of efforts made by the complainant, earlier service was not restored. It appears that after filing of the complaint, attempts were made by the appellant to restore the service, however even though they put up underground cable, etc. so far as audible voice is concerned, it was not restored. Therefore, Ld.counsels submission that whatever possible was done and therefore, there is no deficiency in service, this submission is not in accordance with the law. When service is of the audible line is expected and that in spite of underground cable voice is not audible that cannot relieve them from their responsibility as desired under Indian Telegraph Act. We do not find any reason to disturb the said order. Appeal is without any merits. Hence the order:-
ORDER Appeal stands rejected.
Copies of the order be furnished to the parties.
(Dhanraj Khamatkar) (S.R.Khanzode) (S.B.Mhase) Member Judicial Member President Ms.