M.THANIKACHALAM, J. - (1.) The opposite party in CC.No.33/2005, on the file of District Forum, Vellore, dissatisfied with the order, has come before us, challenging the same, as appellant.
(2.) The complainant / respondent, entrusted his Mahindra Jeep, bearing Regn. No.TN20 F9438, with the opposite party, for completing tinkering, painting and all repairs, which was estimated for about Rs.35000/-, giving an undertaking, that the vehicle will be delivered after repair, within 15 days. Further the complainant has paid a sum of Rs.20000/- on 6.4.2005. The opposite party, as agreed after 15 days, when the complainant approached, failed to deliver the vehicle, and after nearly one month, demanded a sum of Rs.75000/-, which was paid by the complainant, taking delivery of the vehicle.
(3.) The opposite party, charged the complainant excessively, and for some items twice, totaling a sum of Rs.20000/-, which they are liable to refund, with interest. The opposite parties did not complete the work to the vehicle, though collected Rs.75000/-, and there were defects in the painting, and other works, said to have been attended by the opposite party, thereby committing deficiency in service, causing mental agony, for which the complainant, is entitled to further sum of Rs.70000/- as compensation, in addition to the expenses incurred to the tune of Rs.20000/-. Thus alleging deficiency, dissatisfaction in the work carried out by the opposite parties, the consumer complaint was filed, seeking certain reliefs.;