A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) The complainant/ respondent, filed a complaint against the opposite party, claiming for relief of return of service charges of RS.54,712.80/-, and Rs.1 lakh towards punitive compensation, and a sum of RS.150000/- as compensation for purchase of another vehicle, and for the cost of Rs.5000/-from the opposite party.
(3.) The gist of the complaint, in brief as follows: The complainant is the owner of Maruthi car Regn No.TCX 6677. She has entrusted the car with the opposite party service station, for repair on 10.6.2004. The vehicle was repaired, and opposite party collected a sum of RS.49,984.82/-. The quality of the work done by the opposite party is very bad. Tinkering work done by the opposite party is substandard, and deficient in nature. The vehicle has stopped in the midway, she has to toe the vehicle, therefore she purchased another vehicle, and complainant not satisfied with the work of the opposite party, issued legal notice, and filed a complaint, seeking relief as above.;