K.SAMPATH, J. - (1.) It is agreed between the parties that the 3rd opposite party will return the T.V. which was taken possession of by them from the complainant, to opposite parties 1 & 2. Opposite parties 1 & 2 will replace the same with a new T.V. the current market price of which is not less than Rs.15,000/- within a period of four weeks from today. With regard to the compensation awarded by the District Forum, in view of the present settlement, instead of Rs.5,000/-, the opposite parties shall pay a sum of Rs.2,500/- to the complainant.
(2.) The Appeal is disposed of accordingly. No costs.;