M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) The complainant/ respondent, who is doing cement business at various places in Salem city, had applied service connection for one such business, at 9/40 Parasakthi Nagar, Trichy Main Road, for which, as directed by the opposite parties, the complainant also deposited amount on 6.9.2006. Thereafter, the 1st opposite party effected service connection, then immediately as per the direction given by the 3rd opposite party, disconnected the service connection, on the same day. 1st Opposite party also issued a notice, as if the neighbours by name Nagarajan and his wife have opposed the service connection.
(3.) The opposite Parties, having received the deposit amount, and other requisite fee from the complainant, ought to have effected the service connection, and their failure to do so, affected his business, warranting a daily loss of RS.500/- to Rs.1000/-, which is to be reimbursed by the opposite party. For the deficiency committed, claiming compensation, notice was issued, for which there was no reply. Hence, the complainant is constrained to file a consumer complaint, seeking direction to effect electricity service connection, as well for the recovery of a sum of Rs.2,38,500/-, loss incurred by the complainant, due to non-effecting of electricity service connection, with cost.;