A.K.ANNAMALAI J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant filed a complaint before the District Forum, against the opposite parties for the direction of refund of excess amount of Rs.10,848/- collected by the opposite parties without prior intimation for the use of electricity and for refund of Rs.6160/- excess payment paid in December 2003 in excess of the charges for Rs.5600/- without any intimation and to declare the demand for Rs.10,807/- added on 28.7.2004 in the consumer electricity card without any prayer notice is illegal and not to collect the same from the complainant and for Rs.10,000/- as compensation for mental agony and Rs.5,000/- towards cost and to refund the amount collected up to 2003 for power factor amount.
(3.) The opposite parties denied the allegations of the complainant and before the District Forum after having an enquiry on the basis of materials placed before the District Forum, the District Forum allowed the complaint in part by directing the opposite parties to waive the demand for Rs.10,807/- towards the arrears for the period from 7/2 to 5/3 as entered on 28.7.04 in Exhibit A2 and shall not be recovered from the complainant in any manner and also to pay a sum of Rs.5,000/- towards compensation for mental agony and deficiency of service and for a sum of Rs.1,000/- as cost.;