M.THANIKACHALAM, J. - (1.) The first opposite party is the appellant.
(2.) The first respondent in this appeal as complainant, claimed a total compensation of Rs.1,00,300/- with interest thereon, along with cost on the following grounds.
(3.) The complainant at the request and pressure given by the second opposite party, who was designated as the Agent, subscribed for mobile phone service under LIC Corporate Scheme (CUG), insisting that a particular number namely 9994473473 should be assigned to him, which was agreed, SIM card was also provided, in turn, the complainant also informed to his relatives and friends the said number, for which, assurance was given that would be activated on 3.3.2006, that when the person to whom the complainant had given the said number, contacted, a stranger has answered that on deposit of another security deposit to avail service to mobile phone, a new number was provided namely 9994973473 by another agent, that in view of the negligent act and deficiency in service committed, the complainant is entitled to get the refund of Rs.300/-, in addition to, compensation of Rs.1 lakh.;