M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) The respondent/ complainant, had applied for a new water tap service connection, for her house, for which she has paid a sum of RS.4110/- on 14.11.2007, in addition to another sum of Rs.723/- on 14.2.2009, as demanded by the 1st opposite party. After receiving the order from the commissioner, representations were sent to give connection, but the opposite parties failed to give tap connection, causing negligence, as well as deficiency in service, thereby, compelling the complainant to purchase drinking water, further causing mental agony. Thus alleging the consumer complaint was filed to pay compensation of Rs.15000/- towards mental agony.
(3.) The opposite parties, admitting the payment, as well as the order issued for water tap connection, resisted the case, interalia contending that on inspection, it was noticed that the complainant has laid a pipe 2 feet, below the site, instead of 1 affecting regular, and proper due supply to all consumers, that the complainant has fixed the water tap in the sump, which is against the rules regulations, that though the complainant was requested to rectify the above defects, failed to carryout the same, and therefore the water connection was not given, as such the opposite parties have not committed any deficiency in service and, the complainant is not entitled to any relief.;