A.K.ANNAMALAI, J. - (1.) Opposite parties 1 and 2 are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming for direction to refund the money order amount of Rs.625/- and Rs.2,000/- as compensation for mental agony due to the deficiency of service by the opposite parties and for costs.
(3.) Complainant had sent the electricity consumption charges of Rs.220/- for his house and for his friend Parthasarathy in all Rs.220/- through money order on 4.7.2007 to the Junior Engineer, TNEB, Kariyapattinam 614 806 by paying money order charges Rs.11/- and obtained receipt for the same. The electricity charges are to be paid on or before 15.7.07. But the same was not delivered till that date and thereby the electric supply was disconnected by the E.B. persons and thereafter he got reconnection after paying the electricity charges with penalty of Rs.63/- for him and Rs.61/- for his friend in all totaling Rs.625/- including money order charges and travel expenses Rs.50/-. Hence he complained the same to the opposite party through the District Consumer Protection Council and by sending a letter on 26.7.07 for which a reply was received on 31.7.07 stating that the matter is being looked and thereafter another letter dated 13.10.07 was sent by the consumer council and as no reply was received. Hence complaint is filed before the District Forum claiming the reliefs as above.;