A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party claiming to replace the purchase of defective stove with good one, Rs.75,000/- as compensation for mental agony and Rs.3750/- as cost of the complaint and to return the cash bill warranty card etc.
(3.) The complainant purchased 3 numbers of Prestige Gas stoves of Royal Gas Table on 15.4.07 from the opposite party by exchanging two old stoves for himself and for his relative. From the date of purchase the stoves for himself and for his relative developed minor problems and on 2.10.07 stove purchased for relative started leaking gas from the control nob and his wife miraculously escaped from the flames. Hence the stove was taken to the opposite party and instead of replacing the stove by meddling with by unauthorized worker informing the stove was set right and when the complainant insisted for replacement he was asked to come on 6.10.07 and on that date in stead of replacing it was insisted to take back the very defective stove. Hence the complainant left the stove cash bill and warranty card with the opposite party and issued legal notice on 11.10.07 and thereby file the consumer complaint seeking the above reliefs.;