October 14,2018:

District Consumer Dispute Redressal Forum at Porvorim, Goa directed Bharat Sanchar Nigam Limited (BSNL) to pay Rs 40,000 as Compensation and Rs 10,000 as Legal cost to a subscriber for faulty phone line and Internet Connection.

The Subscriber, Saidas Swar, had taken a phone and internet connection in January 2017 but was u happy with erratic phone and internet services.

He lodged 11 complaints with BSNL, but claimed that the issue was not resolved still.

With BSNL failing to take cognizance of his complaint of faulty phone and internet connection, Swar filed a complaint with the District Consumer Redressal Commission.

After hearing both the parties, the District Consumer Forum directed BSNL to pay Rs 40,000 as Compensation acting carelessly, negligently in not attending to the complaints of the complainant promptly and causing mental trauma, hardship and inconvenience to the complainant and his family members for the period from January 2017 till date of filing of the complaint, and Rs 10,000 as Legal cost for the faulty services.

Saidas Swar's Son, Advocate Ashish Swar appeared on his behalf in the case.

The Consumer Forum is further directed BSNL to immediately act on the complaints of complainant or by his family members, in future, if made to BSNL, regarding any problems faced by the complainant with regards to his landline and broadband, within a period of one week from the date of the complaint, whether made telephonically or in writing and to avoid causing any harassment to the complainant in any manner whatsoever.

Read Judgment @LatestLaws.com:

Goa District Consumer Forum Judgment in BSNL Faulty Service Case (Download PDF)

Goa District Consumer Forums Judgment in BSNL Faulty Service Case by Latest Laws Team on Scribd

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