M.THANIKACHALAM J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant/appellant had purchased a two wheeler, manufactured by the first opposite party, from its dealer-second opposite party, on 30.10.2003, paying full consideration, for which, the registration number given is TN-07-AZ-8317. The warranty given by the opposite parties was 9 months from the date of purchase.
(3.) The chromium parts of the motor cycle / two wheeler, namely Wheel Rims, Saree Guard, Head Light Doom, Front Suspension etc., rusted within a week from the date of purchase, in addition, the shock absorber was also not adjustable to the road conditions, which resulted, shoulder pain to the complainant causing mental agony. For the above said defects, when a lawyers notice was issued, the complainant was requested to bring the motor cycle and the second opposite party also changed some parts. Even thereafter, the changed parts rusted, causing the same continuous problem, because of the inferior quality of spare parts used by the opposite parties, manufactured by somebody, as if, it belonged to them.;