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Judgment
THIS appeal arises out of C.D. Case No. 20/1995 of the District Forum, Gajapati against the order dated 14.8.1995, complainant suffered on account of disconnection of the Telephone No. PLK-480. The claimant alleged deficiency in service. The case in brief is that the telephone No. PLK-480 was installed on 30.12.1992, after receipt of Rs. 900/- from the complainant. On 1.4.1993 the appellant issued a demand notice to the complainant for Rs. 1,184/- where an additional fee for installation of Rs. 300/- were included. Due to this additional amount the complainant issued the legal notice under Section 80, C.P.C. on 24.4.1993, 16.5.1993, 21.5.1993 and 22.8.1993 (4 notices). It is alleged that without giving any reply, the appellant disconnected the telephone of the complainant.
WE have heard at length both the sides and we consider that the appellant has committed wrong by demanding an extra amount of Rs. 300/- to the complainant. WE also consider that there is no infirmity in the orders of the District Forum, Gajapati passed on 14th August, 1995. The appeal is dismissed, No cost. Mr. Justice D.M. Patnaik, President-I agree. Appeal dismissed.