M.THANIKACHALAM J. - (1.) The 3rd opposite party and the complainants are the appellants in F.A.No.795/2008 and F.A.No.867/2008 respectively.
(2.) The parties re referred in this order, as arrayed inCC.No.171/2007.
(3.) Facts necessary for the disposal of the case; The complainant had purchased HMV Tipper Lorry 1613 SK 36 of Tata Motors Ltd. Engine and chasis, from the 2nd opposite party on 22.3.2007, for Rs.8,99,411/-, manufactured by the 1st opposite party, availing financial aid from M/s. Tata Motors Ltd., in their TML Financial services Ltd., A chasis of the Tipper lorry, and the fitting of a jacky were handed over to the 3rd opposite party, on the same day for body building. The chasis was handed over to the 3rd opposite party, with the knowledge and concurrence of the 2nd opposite party, who obtained temporary registration certificate also. The 2nd opposite party handed over the mechanical component viz. jacky for its installation in the tipper lorry. After body building, the vehicle was inspected and regular trial was held.;