M.THANIKACHALAM J. - (1.) The opposite party, aggrieved by the order of the District Forum, has preferred this appeal, questioning the reasons assigned by the District Forum, on various grounds, which is opposed.
(2.) The complainant/1st respondent, purchased battery inverter, from the opposite party, and it appears that was giving problem, resulting opposite party taking back, not returned. Thus accusing, and leveling deficiency, a consumer complaint came to be filed, seeking direction against the opposite party to deliver the battery inverter, taken from the complainant, as well as claiming a sum of Rs.4 lakhs, as compensation for the delay in delivery of goods.
(3.) Though before the District Forum, the opposite party was served, remained exparte.;