A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party before the District Forum claiming for the mental agony and loss of money due to the deficiency of service by the opposite parties.
(3.) The details of the complaint in brief are as follows :- The complainant purchased a Whirlpool Washing Machine on 2.1.2005 from the dealer of Vasanth & Co. at Tiruppur and the machine became repaired on 13.5.08. When the opposite party was contacted he has sent a serviceman for inspection and after collecting Rs.250/- towards inspection and labour charge and issued receipt had stated that the wash timer button in the machine repaired and the machine could be repaired only by replacing the same and could not be repaired at once and left place and thereafter nobody has contacted the complainant nor attended the machine for repair and thereby when once again opposite party was contacted, the opposite party had not given any proper reply and the dealing for the inspection was ended on that date itself and if at all the machine to be repaired it should be brought to the opposite partys service centre and after paying the service charge and spare parts the machine could be repaired and thereby the complainant has got mental agony and on 20.6.08 a letter was sent through the Consumer Rights Association asking for the details of the service from the opposite party and that letter was returned on 18.7.08 by stating that no need to receive such tapals and thereby the complainant has come forward with this complaint for the reliefs as above.;