FAROOK E K Vs. SECRETARY, CHOKLI GRAMA PANCHAYATH

JUDGEMENT

(1.) APPELLANT is the opposite party and respondent is the complainant in CC.194/04 on the file of CDRF, Kannur. The complaint was filed alleging deficiency in service on the part of opposite party on account of their failure to comply with the agreement entered into between the complainant and the opposite party. The complainant, the Secretary, Chokli Grama Panchayath prayed for an order to direct the opposite party to replace all the CFL street lights, automatic street lights and also the other ordinary street lights 100 in numbers and also for compensation amounting to Rs.5.lakhs for deficiency in service on the part of the opposite party. The complainant has also claimed cost of the proceedings.

(2.) THE opposite party entered appearance and filed written version denying the alleged deficiency in service. It was contended that the CFL lamps installed by the opposite party were defect free and the failure in the working of the streetlights was due to the non availability of electricity which was supplied by KSEB. Thus, the opposite party prayed for dismissal of the complaint.

(3.) WHEN the complaint in CC.194/04 was posted for evidence of the parties, there was no representation for the opposite party. So, the opposite party was declared exparte.