TMT.VASUGI RAMANAN, J. - (1.) Opposite parties 1 and 2 are the appellants.
(2.) The case of the complainant is as follows :- The complainant alleged that he recharged his simcard for a sum of Rs.551/- on 5.9.2006 from the 1st opposite party. His mobile was disconnected though the 1st opposite party sent a SMS message confirming his payment. But he was not allowed to send outgoing calls and SMS. He sent an E-mail to the opposite party on 25.9.06 and there was no reply. He approached the 2nd opposite party also. But his complaint was not attended. Hence he sough a direction against the opposite party to refund Rs.551/- and compensation of Rs.50,000/- and Rs.5,000/- as costs.
(3.) The case of the opposite parties are as follows :- The 1st opposite party alleged that the complainant failed to give correct address. The complainant recharged his mobile on 5.9.2006 but the opposite party already deactivated the mobile. The complainant did not recharge it within the grace time provided.;