M. THANIKACHALAM J. - (1.) The opposite party before the District Forum, is the appellant herein.
(2.) The respondent herein as complainant, approached the District Forum, Coimbatore, seeking certain reliefs as if the appellant/ opposite party had committed deficiency in service.
(3.) The complainant is the owner of service connection No.305. In the complainants property, as alleged, within the compound there is an electrical post, from which service connections are given to various persons and they are SC Nos. 7, 101, 123, 124, 146, 147, 225, 249 and 258. The complainant approached the respondent / opposite party, asking them to shift the electrical post, undertaking to pay the necessary charges, for which an application has been given alongwith a payment of Rs.500/-, which was received by the appellant and registered. Inspite of repeated requests, as averred, the appellant has not taken any steps to shift the electrical post and therefore alleging that he is a consumer, that there is a deficiency in service, a complaint has been filed to shift the electrical post, meant for service connections, as indicated above.;