A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming direction to effect reconnection of the disconnected water service connection to the complainant?s house and Rs.50,000/- as compensation for mental agony and Rs.100/- per day from 2.1.09 as water charges till reconnection is made and for the costs.
(3.) The complainant was having tap water connection in SC No.407 for which he was paying necessary consumption charges and along with property taxes regularly up to 2009. On 2.1.09 his water service pipe connection was suddenly disconnected without any notice in the absence of the complainant and there is no reason to disconnect the water service connection. A notice was caused on 3.1.09 through the Consumer Voice and another notice was sent on 10.1.09 and thereby the Block Development Officer visited the spot and issued orders to the 1st opposite party to give reconnection and thereby the complainant has come forward with the consumer complaint.;