N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant before the District Forum.
(2.) The complainant approached the District Forum under the following facts and circumstances: The complainant along with his brothers were jointly owning a shop which was put up on the land belonging to Arulmigu Kalugusala Moorthy Devasthanam and for several years they were enjoying the electricity supply. Suddenly, in the year 2004 the service connection was disconnected. Such disconnection was effected without giving any prior notice whatsoever and the legal notice was caused on behalf of him and in the reply notice, the opposite parties have admitted that the service connection was disconnected at the instance of the temple. Under the said circumstances, the complainant has approached the District Forum seeking relief as stated therein.
(3.) The opposite parties resisted the complaint to the effect that the temple has not given No Objection Certificate for the electricity supply and that the temple authorities requested to effect disconnection. It is also stated that the complainant while occupying the land belonging to the has encroached the Highways road and put up some temporary sheets. When the Highways Department has removed the encroached portion, the opposite parties were constrained to effect disconnection.;