M. THANIKACHALAM J. - (1.) The respondent in this appeal, as complainant approached the District Forum, as if Andipatti Special Village Panchayat has committed deficiency in service, since it failed to rectify the water taps, thereby causing mental agony, for which appropriate direction should be issued.
(2.) The opposite party, though served, failed to appear before the court, and without knowing what could be the defense of the opposite party, purely based upon the averments in the complaint alone, a direction came to be issued, as seen from the order dt.29.12.2006, directing the opposite party, that they should rectify the water pipes, in addition granting a sum of Rs.5000/- as compensation, alongwith cost of Rs.5000/-, with interest, which is under challenge.
(3.) Heard the learned counsels appearing on either side, perused the lower court records, as well as order passed by the District forum.;