NAGERCOIL MUNICIPALITY Vs. B ASOKAN

JUDGEMENT

(1.) These two appeals a rise out of one order passed in OP No.217/95. The 1st complainant is one Asokan and the 2nd complainant is the General Secretary, Kumari Jilla Consumer Protection and Action Council. The case of the 1st complainant is that he applied to the opposite party Municipal Commissioner, Nagercoil Municipality on 8.12.1989 for getting water supply connection by remitting Rs.5/- towards the application fee and Rs.150/-towards deposit. Water connection has not been given for the past five years in spite of several requests while water connection has been sanctioned to many others overlooking the 1st complainant's seniority. Even to a notice dated 9.7.1995, the opposite party has not heeded. On these grounds alleging deficiency in service on the part of the opposite party, the complaint was filed for directing the opposite party to give water supply connection and also for compensation.

(2.) Notice in the O. P. was sent to the opposite party, but the opposite party has chosen to remain ex-parte.

(3.) The District Forum, on consideration of pleadings and evidence let in by the complainant, came to the conclusion that there was deficiency in service on the part of the opposite party and it gave an award directing the opposite party to sanction and supply water and also pay a sum of Rs.2,000/- as compensation besides costs of Rs.150/-,