A.K.ANNAMALAI, J - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party for the relief of replacing Dish TV against the defective set and for Rs.50,000/- as compensation for mental agony and Rs.3,000/- as costs.
(3.) The brief details of the complaint are as follows :- The complainant purchased a Dish TV from the opposite party on 10.2.2007 and it has become defective within one month from the date of purchase and in spite of several complaints given and repairs were made by the opposite party. It was not functioning properly thereby the complainant had mental agony because of the deficiency of service and the opposite party had not replaced the Dish TV or get it repaired properly and thereby he sent a legal notice on 27.6.07 which was received on 29.6.07 by the opposite party and no reply was given. Hence the complainant filed this complaint with the above said relief.;