A.K.ANNAMALAI J. - (1.) The appellants are the opposite parties.
(2.) The complainants/respondents filed a complaint before the District Forum, against the opposite parties praying for the direction for the restoration of service connection in respect of the property of the complainants and to pay Rs.50,000/- as damages for mental agony suffered by the complainant and to pass an award of Rs.5,000/- towards cost.
(3.) Before the District Forum, the opposite party filed their version in which contended that the complainant obtained service connection on the basis of forged house tax receipt initially and after verification of the documents the service connection was disconnected and once again on the basis of settlement deed executed by 1st complainant in favour of 2nd complainant fresh connection was sought for which has not given due to the litigations between the complainant and one Ramachandran pending before revenue officials and thereby, the opposite parties have acted upon within their powers and there was no deficiency of service on their part.;