M.MARIMUTHU Vs. SPAN CORPORATION
LAWS(TNCDRC)-2011-2-52
TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on February 25,2011

Appellant
VERSUS
Respondents

JUDGEMENT

A.K.ANNAMALAI, J - (1.) The complainant is the appellant.
(2.) Appellant/Complainant filed a complaint against the opposite party claiming compensation for the defective supply of goods and praying for Rs.60,000/- for the loss sustained with 18% interest and for the cost.
(3.) The opposite party denied the allegations of the complainant and pleaded no deficiency of service.;


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