- (1.) The 1st respondent herein, as complainant, has filed a case before the District Forum, for the following reliefs: a. directing the opposite party to pay Rs.50000/- to complainant towards damage for mental agony and strain suffered by the complainant b. to award Rs.5000/- as cost of this complaint c. to pass such other further orders as may deem just and necessary in the facts and circumstances of the complaint
(2.) The appellants/ opposite parties, though served, Government pleader also having filed Memo of Appearance, failed to file written version, despite sufficient time given as recorded by the District Forum in the order itself.
(3.) In view of the above position, that the opposite parties have not filed any written version, they were set exparte by the District Forum, have proceeded the case to decide the same on merit. Accordingly, after exhibiting Ex.A1 to A14, the District Forum evaluated the above materials, coupled with the pleadings, which brought to surface the deficiency complained, resulting a direction to pay a sum of Rs.10000/- as compensation, as well Rs.2000/- as cost, as per the order dt.7.6.2005, which is under challenge before us.;