M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The respondent/ complainant, alleging deficiency, negligence against the opposite party, since they have not delivered the vehicle, as per the booking order, filed the consumer complaint, claiming a total sum of Rs.11,23,368/-, further contending, that the opposite party had committed unfair trade practice.
(3.) The opposite party, admitting the booking, resisted the case, that the complainant alone, seeking a particular colour of the vehicle, cancelled the booking, thereafter the amount was offered, refused, and therefore as such there is no negligence or deficiency in service, thereby praying for the dismissal of the complaint, denying other averments.;