A.K.ANNAMALAI, J. - (1.) The complainant is the appellant.
(2.) Complainant filed a complaint against the opposite parties praying for the relief of Rs.8,55,000/- the value of cut logs and firewood, Rs.2,00,000/- towards loss of profit, Rs.5,00,000/- as mental agony and Rs.1,00,000/- as costs in all for Rs.15,55,000/-.
(3.) The complainant filed a complaint against the opposite parties and in the complaint is stated that the complainant got tender for cutting and removing of the trees in the forest lands belonging to the opposite parties for the value of Rs.7,12,500/- in two stages and during the 2nd stage due to various reasons the opposite parties prevented the complainant to get the remaining trees and to remove for disposal and thereby he has sustained a loss of cut log and fire wood to the value of Rs.8,55,000/- and because of the refusal of opposite parties profit of Rs.2,00,000/- by selling those wood and cut trees cost loss and thereby for deficiency of service the complainant claimed compensation against the opposite parties.;