TAHSILDAR Vs. SUNDARARAJAN

JUDGEMENT

(1.) This appeal is by the opposite party Tahsildar, Taluk Office, Aranthangi Taluk, against whom an award has been passed by the District Forum, Pudukkottai. It is seen from the records that the complaint has been filed alleging that the complainant applied to the opposite party Tahsildar for supply of copies of Adangal, 10 (1) Chitta and F. M. B. (Field Measurement Book) affixing a stamp for Rs.2/-, but the copies have not been furnished. On these grounds the complaint has been filed for Rs.15,000/- as damages for pain and sufferings and also for directing the opposite party to supply the said copies.

(2.) It appears that the opposite party remained ex-parte before the District Forum.

(3.) The District Forum allowed the complaint and directed the opposite party to pay damages of Rs.250/- to the complainant and supply the copies applied for and also pay costs or Rs.300/-. It is against this order the appeal is filed by the opposite party.