K. SHUDHAKER Vs. THANJAVUR MUNICIPALITY

JUDGEMENT

(1.) THE complainant filed a complaint against the opposite party, claiming direction for payment of Rs. 6,000 towards the expenses before the High Court and Rs. 33,000 towards medical expenses and compensation of Rs. 1 lakh for mental agony for the failure of the opposite parties in not furnishing the death certificate of the complainant's mother required by the complainant.

(2.) BEFORE the District Forum the opposite party was set ex parte, and passed an order on merit, by directing the opposite party to pay Rs. 40,000 as compensation for mental agony within one month from the date.

(3.) THE State Commission allowed the appeal with the observation as "the complainant has not come forward with clean hands in seeking the remedy before the District Forum as proved from the records and since the opposite party complied the request of the complainant of the case, even though delay on the part of the opposite party is exposed. Against the impugned order in F.A. No. 96/2011 of State commission this Revision petition is filed".