A.K.ANNAMALAI, J. - (1.) F.A.No. 566/2008 The 3rd opposite party is the appellant. F.A.No. 35/2010 1st and 2nd opposite parties are the appellants. The complainant filed a complaint against opposite parties 1 to 3 claiming direction to give 3 pipe connections to his residence within the time specified to pay Rs.1,00,000/- as compensation for mental agony and for costs.
(2.) The complainant was having one tap connection given by the 3rd opposite party from 1986 onwards by paying necessary taxes and charges for the same. He has also applied for two more tap connections by paying deposit of Rs.1,000/- each on 4.2.2003. Since the complainant filed a Civil Suit against third opposite party, the existing tap connection was disconnected. The 2nd opposite party enquired the matter and ordered 3rd opposite party to give two new tap connections within 24 hours on 21.3.03. In spite of those directions the 3rd opposite party have not given any connection till date of filing of complaint. The 3rd opposite party given 156 new tap connections in the village in the year 2006, even though they were all applied for the tap connections 3 years after the complainant applied. One such tap connection was given to one Subbarayan who had applied after 3 years of his application. Since the complainant asked certain information under the RTI Act from 3rd opposite party through the 1st opposite party and due to the vengeance of the Civil case filed, the 3rd opposite party wantonly and illegally refused to give tap connection without any reason. Hence the complainant came forward with this complaint seeking the reliefs as above.
(3.) The 3rd opposite party denied the allegations of complainant in the written version and stated that along with the deposit of Rs.1,000/- for the new tap connection. Rs.360/- as water charges for one year in advance as per the resolution passed by the Panchayat, the tap connection was not given and they are ready to give the same on payment of that amount and the complaint is barred by limitation and there is no deficiency in service on the part of the 3rd opposite party.;