A.K.ANNAMALAI J. - (1.) The 1st Respondent as complainant filed a complaint before the District Forum, Tirchirappalli, alleging deficiency against the opposite parties to refund the Agricultural E.B.connection charges of Rs.375/- together with an interest from 29.1.04 to the date of Repayment, to pay a compensation to the tune of Rs.50,000/- for having caused acute mental agony, inconvenience, etc., and to pay Rs.2,000/- towards costs. The District Forum, allowed the complaint against the 1st opposite party. Against the said order, this appeal is preferred by the 1st opposite party, praying to set aside the order of the District Forum, Trichirappalli, dated 5.9.08 in O.P.No.139/2006. This appeal coming before us for hearing finally on 27.04.2011, upon hearing the arguments of the counsel on complainant side, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The 1st opposite party is the appellant.
(2.) The complainant filed a complaint before the District Forum, against the opposite parties claiming for the refund of Rs.375/- with interest for the deficiency of service and for Rs.50,000/- as compensation for mental agony and Rs.2,000/- as costs.
(3.) The details of the complaint in brief are as follows :- The complainant has 0.53 Acre of land at Mumudi Solamangalam Village at Lalgudi Taluk with Agricultural Electricity connection in the name of complainants mother Arbutha Mery from the year 1964 and entitled for the grant of Government free service with other land including for the total extent of 1.60 acre lands. But in the 1st opposite partys records it was wrongly recorded as having 2.60 acres. Earlier the Government was collecting charges from small farmers like the petitioner for electricity and subsequently it was revoked by the Government. Accordingly on 1.4.2003 the 1st opposite party collected Rs.375/- towards EB connection charge and the same was refunded to all the farmers by money order through the 2nd opposite party, but the complainant was not refunded. When approached the opposite party he was directed to get certificate from the village officials regarding the extent of land and meanwhile petitioner sought for name transfer from his mothers name to his name and was directed to pay Rs.375/- for the charges and he has paid the same and submitted all the documents on 29.1.04. But in spite of the same even though he was assured for the refund nothing was materialized. He has filed complaint seeking for the relief of refund of agricultural connection charges of Rs.375/- with interest and compensation for Rs.50,000/- and for Rs.2,000/- as costs.;