A.K.ANNAMALAI J. - (1.) The opposite parties are the appellants.
(2.) The complainant/respondent filed a complaint against the opposite parties before the District Forum for the refund of the cost of the fridge for Rs.9,604/- and receiving back the defective Refrigerator and for Rs.10,000/- as compensation for mental agony and for cost.
(3.) The Gist of the complaint in brief is as follows :- The complainant on 23.8.06 went to the 2nd opposite partys shop for the purchase of Refrigerator and as it was recommended for the purchase of Godrej fridge which carries 10 years warranty and thereby he paid Rs.9604/- which was become defective in the last month before the date of complaint and when the second party was approached they directed the complainant to contact the service centre and thereby when the service centre was approached there was no warranty for contracting service centre and by paying Rs.250/- for the inspection of the Refrigerator by the mechanic from the service centre and on inspection it was reported that due to the trouble in compressor the gas was exhausted which is to be filled by paying Rs.1,050/- and thereby the complainant was not in a position to use the Refrigerator within 20 months from the date of purchase due to the defective nature and thereby filed a complaint for the reliefs as stated above.;