A.K.ANNAMALAI J. - (1.) 1st Opposite party is the appellant.
(2.) The 1st respondent/complainant originally filed a complaint against opposite parties 1 to 3/respondents 2 &3, claiming to deliver the TV stand being the gift offer, to pay a sum of Rs.50,000/- towards telephone charges, to pay a sum of Rs.10,000/- towards the legal expenses.
(3.) Before the District Forum after the enquiry, the complaint was allowed and 1st opposite party was directed to pay a sum of Rs.25,000/- towards compensation for mental agony and to deliver the TV stand to the complainant and to pay cost of Rs.1000/-.;