A.K.ANNAMALAI, J. - (1.) F.A.No.73/2009 2nd opposite party is the appellant. F.A.No. 78/2010 1st opposite party is the appellant.
(2.) In both the appeals 1st and 2nd opposite parties are the appellants filed these appeals against the order of the District Forum, Chennai (North) in C.C.No.280/2007.
(3.) The complainant/1st respondent filed a complaint against the opposite parties claiming direction to carry out effective repairs to his car TN-01-U-5047 without any further demand for the repeated repairs Rs.25,000/- as damages for deficiency of service and Rs.50,000/- for mental agony and pain and sufferings and Rs.10,000/- as costs.;