M. Thanikachalam J. - (1.) The opposite party who suffered an adverse order in O.P.49/2004 on the file of the District Consumer Disputes Redressal Forum, Erode, is the appellant.
(2.) The respondent herein as complainant knocked the doors of the District Forum, seeking a direction against the opposite party, to deliver TVS Victor Motor Cycle as well for compensation, complaining deficiency on the following grounds.
(3.) The complainant had purchased a Tractor from the opposite party by paying a sum of Rs.3,53,501/- for which, there was an offer, free in nature, by the opposite party to give a TVS Victor Motor Cycle. Though the opposite party had collected the entire amount, has not delivered the TVS Victor Motor Cycle as promised, which amounts to, not only deficiency in service, but also unfair trade practice. Thus complaining, a case came to be filed as said above.;