A.K.ANNAMALAI J. - (1.) The appellants are the opposite parties, against whom the complainant filed a complaint seeking for the direction to replace the vehicle to provide a new vehicle to direct the 3rd opposite party to pay Rs.50,000/- spent on the vehicle for repair service as far as and other expenses with 12% interest from 20.5.2005 to pay Rs.9,00,000/- for physical and mental agony by the complainant for the non carrying or repair properly and for the cost. F.A.No.98/2008 The complainant is the appellant.
(2.) These two appeals arose on one and the same order of the District Forum, Chennai(South) in C.C.No.523/2005 filed by the complainant in F.A.No.98/2008 praying for enhancement of compensation as against 3rd opposite party and in the appeal No.14/2008 filed by the opposite parties praying for setting aside the order of the District Forum.
(3.) Since in both the appeals arose against the one and the same order of the District Forum, Chennai (South) in C.C.No.523/05, these appeals are taken up together for hearing and the following common order being passed.;