M. THANIKACHALAM J. - (1.) The unsuccessful opposite parties are the appellants.
(2.) The respondents/ complainants, residents of 24th Cross Street and 29th Cross Street, Thiruvanmiyur, Thiruvalluvar Nagar, have filed the complaint, before the District Forum, Chennai (South), seeking several prayers, as enumerated under paragraph 21 of the complaint, alleging that the present water supplies, through tanker lorry are not sufficient, that though water pipe connections were given through pipes, water is not supplied having collected fee, that the repeated requisition in person and through letters, failed to redress the grievance, and the complainants being the consumers, are entitled to seek relief, and in this view, as said above, the petition came to be filed.
(3.) The opposite parties, in their written version have stated that to cater the need of the residents of the 24th street, daily water supply is maintained through tanker lorry, since they have informed inadequate supply through pipes, that water supply charges are being claimed for the premises having water connection as per the classification not only for the water supply, but also for the sewerage services, that the needs of the complainants were properly attended as and when demanded, and this being the position, accusing as if no water supply is made, claim of fancy amount as compensation, is not maintainable, thereby prayed for the dismissal of the complaint.;