- (1.) The opposite parties in O.P. No. 238 of 2006 on the file of the District Forum, Coimbatore are the appellants herein.
(2.) The case of the complainant relates to refund of the value of the washing machine, compensation for mental agony and costs. The opposite parties did not appear before the District Forum. They were set exparte and final exparte order came to be passed on 30/05/2007.
(3.) Against the final exparte orders, the present appeal has been filed. Notice has been served on the complainant/respondent. Counsel for the complainant also appeared before us. However, before us learned counsel for the opposite parties / appellants represented that the opposite parties would be willing to replace the machine. We have recorded this representation by the learned counsel for the opposite parties. Learned counsel for the complainant took time to find out whether his client viz. the complainant would be willing to accept the offer. However he has not appeared today before us. Since the offer of the learned counsel for the opposite parties appears to be reasonable, we pass the following order:- The opposite parties shall replace the machine as undertaken and also pay a sum of Rs.3000/- as compensation to the complainant within a period of four weeks from today. The appeal is allowed as indicated above. There will be no order as to costs.;