A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainant filed complaint against the opposite parties claiming direction for payment of Rs.1,00,000/- as compensation for the loss caused, medical expenses, injury, damages etc., with costs for the deficiency of service.
(3.) Complainant purchased one water purifier on 10.5.02 for Rs.5,740/- from one Sai Enterprises which was subsequently taken over by the 1st opposite party and from the date of purchase the water purifier was not functioning in spite of the opposite party arranged for their technician repairing and the defects were not rectified fully and asked the complainant to wait for replacement of spares as there was no ready stock with them and thereby on 20.12.2004. The complainant issued a legal notice and subsequently come forward with this complaint.;