J
M/S. RAAG RANG AND ANR.
v.
THE GENERAL MANAGER, DELHI TELEPHONES
AND ORS.
APRIL 3, 1997
[K. RAMASWAMY AND D.P: WADHWA, JJ.]
Telegraph Act, 1885: Section 11-A.
A
B
Telephone--Payme11t due against-Disputed question off act whether
payment has been made or not-Held cowt cannot satisfactorily decide the C
dispute--Altemative arbitration under section 11-A of the Telegraphs Act is
available for adjudication of the dispute-It is open to the appellants either
to make payment of the bill or submit an application to the competent
auth01ity to ·adjudicate the dispute and on such application being made
appropriate decision would be taken.
D
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3660 of
1986.
From the Judgment and Order dated 14.4.86 of the Delhi High Court
in C.W.P. No. 750of1986.
E
Mukul Mudgal for the Appellants.
Ms. Bharati Anand (NP) for the Respondents.
The following Order of the Court was delivered :
The appellants claim that they have paid a sum of Rs. 5,370.35
together with reconnection charges of Rs. 50, nonetheless, there is a thn;at
of disconnection to the appellant. In the letter, Annexure-E at page 36 of
the paper book, it is stated as under :
F
G
"Please refer to this letter of even No. dated 8.11.85 regarding
payment of telephone dues pertaining to telephone No. 386056.
You may please recall your visit to Sh. K.K. Trikha Area
Manager (Central) on 28.8.85 in connection with payment of the
dues against telephone No. 386056. During the discussion you have H
565
A
B
566
SUPREME COURT REPORTS
[1997] 3 S.C.R.
intimated that the payment of the said bills were made in the 1st
week of May, 79. Investigations have been made by GMT office
and records have been thoroughly checked. Payment of bills in
question detailed below do not appear in the bonds of GMT office.
You are therefore again requested to arrange payment of the
following bills and furnish payment particulars within 10 days from
the date of issue of this letter;"
In view of this letter, the primary disputed question is of fact, viz.,
whether or not payment has been made. Under these circumstances, we
C cannot satisfactorily decide the dispute. Alternative arbitration under Sec-
tion 11-A of the Telegraphs Act is available for adjudication of the dispute.
It is open to the appellants either to make payment of the bill or submit
an application to the competent authority to adjudicate the dispute and on
such application being mode appropriate decision would be taken. Until
then, the interim stay granted by this Court would continue. The appellants
D shall make payment of an application, as the case may be, within 30 days
from today, subject to such objections that may be raised.
The appeal is accordingly disposed of. No costs.
T.N.A.
Appeal disposed of.
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Lex