M.THANIKACHALAM J. - (1.) M.THANIKACHALAM J. The 1st respondent, as complainant, filed a complaint before the District Forum, Chennai (South), in C.C.No.446/2006, leveling so many deficiencies against opposite parties, seeking the following reliefs: 1. Supply to the complainant a brand new laptop namely, Compaq Presario M2225A) note book Computer-Sino: CNF5310TRM or its equivalent model; 2. pay a sum of Rs.51000/- towards loss in purchasing a New Laptop 3. pay a sum of Rs.1,00,000/- towards sufferings of mental agony and torture 4. pay a sum of Rs.2,00,000/- towards loss of date information and records and; 5. pay a sum of Rs.10000/- towards cost and pass such further or other orders .
(2.) Before the District Forum, though the opposite party appeared through counsel not filed written version, despite sufficient time has been granted. In view of this fact, the District Forum setting the opposite parties/ appellant exparte, passed an award on 20.6.2007, directing the opposite parties 1 and 2 to take back the defective laptop, and to provide the laptop free from defects, as well directed to pay a sum of Rs.50000/- as compensation, for causing inconvenience etc., which is under challenge.
(3.) Heard, the learned counsels on either side, perused the documents, written submissions, lower court records, as well as the order passed by the District Forum.;