M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The respondent/ complainant, approached the District Forum, for the replacement of the inverter and battery, as well as for the recovery of a sum of Rs.25000/- as compensation alleging that the inverter and battery sold by the opposite party, was substandard, failed to function properly within the warranty period, resulting inconvenience and mental agony to the complainant.
(3.) The opposite party / appellant, admitting the sale of inverter and battery, denying the period of warranty, resisted the case, interalia contending that the complainant exceeded the prescribed load, which resulted the worn out of the battery, that despite instructions, the complainant failed to maintain the battery and inverter properly, resulting if at all failure, for which they cannot be held responsible.;