(1.) -ON the complaint of the respondent on the defective R. O. system sold by the appellant the District Forum has vide its order dated 9. 5. 2007 directed the appellant to instal a system which works where TDS in the water is lower and also to pay Rs. 5,000 for the mental agony and harassment suffered by the respondent and Rs. 1,000 as cost of litigation.
(2.) FEELING aggrieved the appellant has preferred this appeal.
(3.) AT the outset, the Counsel for the appellant contended that it is an ex parte order and no opportunity was given to the appellant to present its case and secondly that the job card shows that on various occasions services were rendered free of charge and whatever little defect was there it was immediately rectified. It is also contended that the respondent did not complain that at the time of installation the TDS was only 340 whereas the job cards show that it was 1100 on 16. 5. 2005 and the main complaint was against the membrane which was changed after 18 months.