M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent, who is the consumer of electricity, from the opposite party, through service connection No.258, was paying regularly the consumption charges. But without proper assessment, the opposite party had collected an excess sum of Rs125/-, which should be construed as negligent act, as well as deficiency in service, thus complaining, consumer complaint came to be filed, for the recovery of a sum of Rs.125/-, as well as for compensation of Rs.15000/- towards deficiency, and mental agony, alongwith cost of Rs.2000/-.
(3.) The appellant/ opposite party, admitting that the complainant is a consumer of electricity, through the S.C.No.258, as well in a way admitting some mistake crept in, though it is sought to be explained, as if the defective meter, or tampering of meter, resisted the complaint, as if they have not committed any negligent act, or deficiency in service, which should follow, they are not answerable for the claim.;