M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) Facts leading to this appeal The complainant/respondent, is the owner of service connections V466 and 201, for which he was paying the consumption charges regularly, without any default. On 19.2.2006, the opposite parties have claimed, an additional sum of Rs.20/-, in addition to usual consumption charges, for which explanation was sought for, issuing notice, which elicited a reply, as if the meter was checked, for that the complainant is liable to pay a sum of Rs.20/-.
(3.) The opposite parties or their men, have not at all examined, or tested the meter, on any date, and therefore, the claim of Rs.20/- is unjustifiable, and they cannot impose additional payment of RS.20/-, unreasonably, which should be construed as deficiency in service, which had also caused mental agony to the complainant. Thus leveling deficiency, accusing the opposite party, a consumer complaint was filed, for refund of Rs.20/- paid, in addition to a payment of -, Rs.15000/- as compensation, alongwith cost of Rs.5000/-.;