N. KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant before the District Forum.
(2.) The District Forum has allowed the complaint for the defects noticed in the Aquaguard Water Filter which was purchased during December-2002. The records discloses that the complainant has undergone suffering from October-2003 onwards during which period a lawyers notice under Ex.A2 was sent. The District Forum has passed an order by allowing the complaint with the direction that the opposite parties to rectify the defects in the Filter and payment of compensation of Rs.2500/- with costs.
(3.) Aggrieved as against the said order, the present appeal is filed.;