A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The Respondent/complainant filed a complaint against the opposite party claiming for a sum of Rs.1,16,500/- with interest at the rate of 18% p.a. for the compensation and for mental agony including the loss of rent for Rs.14,000/- and Rs.500/- being the legal notice charge and Rs.2,000/- as costs.
(3.) The brief details of the complaint are as follows :- Complainant being the owner of the portion of land in SF No.22/6 Hasthampatti Village, Salem bearing Plot No.14 in which he has constructed two houses for which he has applied for domestic electric supply on 29.10.04. But the opposite party refused to provide the electric service connections for no valid and justifying reasons stating that as the complainant was in arrears of electricity charges with reference to other service connection in which legal case is pending before the Hon?ble High Court in S.A.No.2175/2003 for which he has given an undertaking also. Hence because of the subsequently after several steps taken by the complainant the electricity connection was provided on 23.5.05 nearly after 7 months from the date of application and thereby he has suffered a loss of Rs.14,000/- as rent from the new houses at the rate of Rs.1,000/- per month and estimated compensation for mental agony as Rs.1,00,000/- and thereby claimed the reliefs as above.;