N.KANNADASAN, J. - (1.) The appellant is the opposite party and the respondent is the complainant before the District Forum.
(2.) The above appeal is filed by the opposite party challenging the order of the District Forum wherein the complaint is allowed as stated therein.
(3.) A perusal of order of the District Forum discloses that it is a well considered order and such we do not propose to accept the said order. However we are inclined to interfere with the relief granted to the respondent/complainant in quantifying the compensation and other expenses. Accordingly the appeal is allowed in part in the following terms: The opposite party shall refund a sum of Rs.10,100/- which was paid by the complainant for the purchase of Refrigerator and Wet Grinder and a sum of Rs.7,400/- towards compensation and sum of Rs.2,500/- towards costs of the litigation. In all total Rs.20,000/-. ;