M.THANIKACHALAM, J. - (1.) The first and second opposite parties are the appellants.
(2.) The first respondent/complainant, on the information furnished by the dealer namely third opposite party, purchased a Refrigerator manufactured by the first and second opposite parties, by paying a sum of Rs.19,750/-, for which, Company offered a gift, worth about Rs.1,800/-, though the complainant paid the amount, had taken delivery of the Refrigerator as assured, gift was not given.
(3.) The complainant noticed that there was no MRP in the pack and there was no year and month of manufacturing also, in order to verify the period of manufacturing, as well as whether the opposite parties have collected more than the MRP or less than the MRP. The non-furnishing of the year of manufacture, as well as MRP should be construed as negligent act.;