A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant filed a complaint against the opposite parties, claiming direction for payment of Rs.5 lakhs, as compensation towards loss sustained for the defective vehicle, purchased from the opposite party.
(3.) The case of the complainant: The complainant purchased a vehicle MMV Goods carriage bearing Regn. No.TN37 AM 1771, on 22.9.2005, from the 1st opposite party, for which the 2nd opposite party manufacturer, and from the beginning itself, the back tyre of the vehicle became deprecate often, tyres have to be changed, and thereby the complainant had to spend R.2,50,000/- by replacing atleast 40 tyres, for the same. Hence he has come forward with this complaint, claiming reliefs as above.;