A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) The respondent in this appeal, as complainant in O.P.288/2007, claimed a sum of Rs.50,000/- as compensation for mental agony and nervous shock, in addition to, a further sum of Rs.50,000/- as compensation, contending that the dress materials, for stitching Churidhar though given by the complainant to the opposite party, who agreed to delivery the stitched dress on 25.08.2007, not only failed to do so, but also when demanded, yelled her using unparliamentary language, thereby, causing mental agony as well as deficiency in service, for which, he is entitled to the above said compensation.
(3.) The opposite party admitting the entrustment of the dress material to her and agreed to stitch the same as Churidhar, opposed the complaint, contending that she requested the complainant to come to her shop on 25.08.2007 for taking delivery of her stitched dress materials, but the complainant alone failed, for which, she cannot held responsible, that at no point of time, she committed any negligent act, or deficiency in service, and therefore, not liable to pay any compensation, thereby prayed for the dismissal of the complaint.;