A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction to repay Rs.41,735/- being the cost of computers purchased from the opposite party with interest and Rs.50,000/- as compensation for deficiency of service, mental agony and for costs.
(3.) Complainant purchased two computers and UPS from the opposite party by paying Rs.41,735/- and Rs.5,355/- for spare parts on 16.12.06 and as the computers were not functioning he sent both the computers during March 2007 to the opposite party to rectify the defects and the opposite party neither rectified the defects nor returned the computers and the bills issued for the same by the complainant are also not tallied with the shop concerned. Hence after giving a legal notice on 5.10.07 complainant filed this consumer complaint seeking the above reliefs.;