K.SAMPATH, J. - (1.) The Appeal has been filed against the order of the District Forum, Namakkal in C.O.P. No. 47 of 2003.
(2.) The grievance of the complainant was that the opposite parties collected charges for reconnection without actually disconnecting the water line. In fact, the collection of charges in a sum of Rs.110/- was done on 03/01/2003, when there was no disconnection, the actual disconnection having been effected only on 26/03/2003.
(3.) Be that at it may, it would appear that there are proceedings taken by the complainant before the Honble High Court, Madras in W.P. No. 11622 of 2005 in which it was represented on behalf of the opposite parties panchayat that because the complainant was in arrears in respect of Door No. 7/58, the connection with regard to Door 7/70 was disconnected. There was a direction given by the High Court to the effect that subject to the complainant paying the arrears due for Door No. 7/58, he would get reconnection in respect of Door No.7/70.;