M. THANIKACHALAM J. - (1.) The unsuccessful complainant in OP.No.11/2005 on the file of District Forum, Namakkal, is the complainant.
(2.) The complainant/appellant approached the opposite parties on 30.7.2003, for service connection, to his newly constructed shops, for which he had paid Rs.100/- towards application fees. The opposite parties 3 & 4, inspected the building and informed that the connection will be given from the main distribution, and the complainant has to arrange for two posts in his agricultural land, and he has to remove the coconut trees also. The complainant considering the long distance, as well as availability of shortest distribution from Kaliappanur SS-II, requested the opposite parties to give connection from there, which was not accepted, instead they have advised the complainant to come back with Rs.7000/-, for giving connection from Kaliappanur SS-II, for which the complainant is not willing.
(3.) The complainant again applied for a new connection on 17.12.2003, by paying a sum of Rs.100/-, even then the opposite parties demanded Rs.7000/-, to give service connection as prayed. Due to non-giving of the power connection, the complainant was put to untold mental agony, and therefore he has lodged a complaint also in the Vigilance and Anti Corruption Department, against opposite parties 3 & 4. Thereafter, the 2nd opposite party, directed the complainant to pay a sum of Rs.2400/-. After remitting the money, 2nd opposite party has given connection to the complainants shops, in the shortest route of Kaliappanur SS-II, distribution point. Because of the delay caused in giving service connection, the complainant sustained loss in terms of money, since he was unable to lease the premises for rent. The delay in giving service connection, amounts to deficiency in service, therefore the opposite parties should be directed to refund the application fee, for which connection was not given, as well as Rs.4 lakhs, towards loss of money, mental agony, in addition to cost.;