- (1.)THE opposite party in C. O. P. No. 121/2000 on the file of the District Consumer Disputes Redressal Forum, Salem, is the appellant herein.
(2.)THE grievance of the complainant was as follows : His late father Chinnayya Gounder applied for higher H. P. sanction. This application was registered. On 21. 8. 1987 the complainant's father was asked to deposit a sum of Rs. 125. It was done. On the death of the complainant's father name transfer was effected in favour of the complainant. The additional load was not sanctioned till 2000. The Assistant Engineer (Oandm) intimated the complainant to apply afresh to get additional load. This provoked the complainant and drove him to the Consumer Forum.
(3.)THE District Forum accepted the case of the complainant and by order dated 11. 2. 2002 directed the opposite party to implement the additional load of 4. 5 H. P. applied for by the complainant as per the terms and conditions prevailing in the year 1991 and also to pay Rs. 500 towards cost of the complaint within 60 days.