TAMIL NADU ELECTRICITY BOARD Vs. NACHIMUTHU

JUDGEMENT

(1.) The complaint was filed by the complainant for a direction to the opposite parties to provide electricity service connection to his well in Survey No.950/4 and also pay a damages of Rs.25,000/- for mental agony and cost of Rs.2,000/-.

(2.) The lower Forum accepted the complaint and directed the opposite parties to effect electricity service connection to the complainant's well and also pay a compensation of Rs.3,000/-.

(3.) Aggrieved by the same, the present appeal is filed by the Electricity Board.