AI Structured Summary
Not yet generated for this judgment
Judgment
THIS is an appeal against the order dated 29.10.1992 passed by District Consumer Forum Moradabad in Complaint Case No. 14/91 rejecting the complaint.
NEITHER parties are in attendance. Ultimately the case has been taken up on revised list. The appeal is of the year 1992 and we are of the view on the perusal of the material available on record that the appeal can be disposed of on merits. A perusal of the grounds contained in the memo of appeal shows that the impugned order has been impugned on the ground that without granting the rebate, the bills has been prepared by the respondent. There being deficiency in service the impugned order is not maintainable.
The impugned order discloses that the telephone number for which complaint has been made is 26886 and he was served with the bill for August ''90 for Rs. 6,822/- and other bill dated 5.10.1990 was for Rs. 4,032/-. The claim for rebate has been made and in the first claim rebate was granted obviously claim for rebate in second bill was not justified and it is also clear that the complainant who runs a business has to contract the persons in India as well as of foreign countries in connection with the business. Thus there is no justification whatsoever to interfere with the quantum of amount shown in the bill, even no material could be produced to justify that contention. That being so the impugned order is just and proper and needs no interference. ORDER Appeal is dismissed. The order dated 29.10.1992 is confirmed. However, in the circumstances the parties are directed to bear their own cost. Appeal dismissed.