K.R.UDAYABHANU, J. - (1.)Appellants are the opposite parties in CC.503/2008 in the file of CDRF, Ernakulam. The appellants are under orders to pay a sum of Rs.5000/- as compensation to the complainant.
(2.)The matter is with respect to the alleged disconnection of the mobile connection of the complainant during the period from 2/12/2008 to 10/12/2008. It is only after lodging a complaint before the police, the connection was reconnected. According to the complainant he had suffered personal losses on account of the disconnection. He had claimed a sum of Rs.1.lakh as compensation.
(3.)Although the opposite parties had filed version disputing the case that the complainant had informed the case of disconnection to the opposite parties no evidence was adduced.