M. THANIKACHALAM J. - (1.) The appeal itself taken for hearing, by consent.
(2.) The respondent herein as complainant, accusing the municipality, as if they have not provided water supply connection, lodged a complaint before the District Forum, not only for the direction to give water supply connection, but also for compensation of Rs.70000/-, in addition to someother reliefs, which was contested on various grounds.
(3.) The District Forum, after consideration, allowed the complaint, issuing a direction, directing the opposite party to give water connection, as well to pay a sum of Rs.25000/- as compensation for mental agony, with interest at 12% p.a., in addition to Rs.5000/- as cost, thereby causing grievance to the municipality, resulting this appeal.;