M.THANIKACHALAM, J. - (1.) The complainant aggrieved by the dismissal of his consumer complaint, has come before this Commission, seeking redress once again.
(2.) The complainant/appellant had purchased a Washing Machine Product Model ? Tumble ? 55 Onida, manufactured by the first and third opposite parties from their dealer-the second opposite party, for Rs.14,500/- with two years warranty, on 03.06.2005.
(3.) From the date of purchase, the Washing Machine did not function properly, resulting complaints on various dates. The opposite parties were unable to rectify the defects and finally the third opposite party had admitted that the Washing Machine is not upto the mark, agreeing to replace the Washing Machine, whereas the complainant is not willing and he was desirous to get refund of the money, which the opposite parties failed. Because of the manufacturing defect in the Washing Machine, the complainant was unable to use the Washing Machine continuously, causing mental agony, for which, he is entitled to have compensation of Rs.30,000/-, in addition to interest from the date of purchase for the sale consideration. Thus claiming refund of a sum of Rs.14,500/- with interest from the date of purchase as well as claiming a sum of Rs.30,000/- as compensation, a consumer complaint was filed.;