N.KANNADASAN, J. - (1.) The Appellants are the opposite parties and the Respondent is the Complainant before the District Forum.
(2.) The complaint is filed under the following circumstances: The complainant has obtained Electricity Service connection from the opposite parties and availed the said service from the year 1999 onwards. Even though the complainant was paying the nominal amount towards electricity charges for a long period, suddenly for the period from 29.01.2003 to 29.03.2003 there was a demand of Rs.29,000/- towards the electricity consumption. The complainant having approached the opposite parties to set right his grievances and due to inaction on the part of the opposite parties, has approached the District Forum by filing a complaint seeking relief as stated therein.
(3.) The Appellants/Opposite Parties herein resisted the complaint by contending that there is no deficiency of service on the part of them and they have demanded the amount only on the basis of the usage of the electricity by the complainant. The District Forum has allowed the complaint as against which the present Appeal is filed.;