M.THANIKACHALAM J. - (1.) The complainant, 3rd opposite party and opposite parties 1, 2 and 4 are the appellants in F.A.No.409/2010, 177/2011 and 867/2011 respectively.
(2.) The parties are referred in this order, as arrayed in the complaint and this common order shall dispose of all the three appeals.
(3.) Facts necessary for the disposal of the case: The complainant had purchased a colour TV and BPL CTV 25" from the 3rd opposite party on 27.5.2002, by paying a sum of Rs.20,200/-, manufactured and marketed by opposite parties 1 and 2, for whom the 4th opposite party is a service provider. Within 3 days, from the date of purchase, the TV started giving problems, which was reported often, and the defects were not rectified by the opposite parties. Though original period of warranty was one year, it was extended for further consideration, upto 26.5.2005. As per the warranty and undertaking, the opposite parties have not provided satisfactory service, failed to rectify the defects, causing suffering, loss of money, mental agony, torture, for which all the opposite parties should be held jointly and severally, which is quantified at Rs.10000/-. In view of the fact the TV is not working properly, defects not cured, the complainant is entitled to replacement of the same, with new another Colour TV 25". Thus complaining deficiency, consumer complaint was filed.;