M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent/complainant, who claims to be a Tamil Reformer, after obtaining particulars, to whom a complaint should be given for reforming tamil letters, sent an application to the Tamil Nadu Information Commissioner, who requested him to come for hearing on 3.12.2008 at 2 p.m. The complainant due to illhealth, unable to attend the hearing on 3.12.2008, informed the same through Speed Post on 01.12.2008 by 3.37 p.m. through third opposite party under the hope, that speed post will reach the Tamil Nadu Information Commission on 2.12.2008, enabling them to postpone the case, for which, a total a sum of Rs.37/- was paid.
(3.) The opposite parties have not served the speed post as expected and as assured, resulting dismissal of the petition filed by the complainant, before the Tamil Nadu Information Commissioner for non-appearance on 3.12.2008, for which, the negligent act and deficiency committed by the opposite parties are the cause, which gave mental agony and monetary loss etc., for which, the complainant is entitled to a sum of Rs.1 lakh as compensation, in addition to, recovery of a sum of Rs.37/- paid, as postal charges. Hence, the complaint.;