A.K.ANNAMALAI, J. - (1.) The Opposite party is the appellant.
(2.) The Respondent/complainant filed a complaint against the opposite party claiming for restoration of cell phone connection for making out going calls immediate refund of excess amount of rs.1,800/- cleared during October 2004 representation of complainant?s cheque once again after return from the bank and Rs.50,000/- as compensation for mental agony deficiency of service and Rs.1,500/- as costs.
(3.) The District Forum allowed the complaint against the opposite party by directing the restoration of mobile connection and to refund of excess amount of Rs.1,800/-, compensation of Rs.25,000/- along with cost of Rs.2,000/-.;