A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainant was having mobile service facilities from the opposite parties received a bill on 24.5.09 for the period from 23.4.09 to 22.5.09 with monthly charge of Rs.442.66 and previous balance of Rs.516.47 totaling Rs.959.13 and the payment already made on 22.4.09 for Rs.1,035/- was not given credit which was carried over for the next month and thereby his out going and incoming calls are barred and due to that deficiency of service the complainant suffered and filed the complaint claiming for Rs.2,00,000/- as compensation for deficiency of service and Rs.50,000/- for mental agony and Rs.10,000/- as costs.
(3.) As the District Forum allowed the complaint in the absence of written version by the opposite parties by setting exparte allowed the complaint and directed to pay a sum of Rs.50,000/- as compensation for deficiency of service and Rs.10,000/- for mental agony and Rs.5,000/- as costs.;