N.KANNADASAN, J. - (1.) The appeal is filed against the order of the District Forum Chennai (South) dt.27.7.2005 in OP.No.378/2002. The respondent is the complainant; opposite party is the appellant herein.
(2.) There is no representation on behalf of the respondent on earlier occasion and even today. Hence we have decided to dispose off the matter on merits.
(3.) The respondent/ complainant has filed the complaint before the District Forum, alleging deficiency of service with regard to the purchase of computer and printer. According to the complainant, immediately after purchase of computer, he has faced with lot of problems and he has intimated the said fact to the opposite party. The opposite party have deputed service engineer and on two occasions the mother board of the computer was replaced and even the printer was also attended by the service engineer. Inspite of the rectification, the computer system was not functioning properly and when a request was made to replace the same, the said request was not conceded. The District Forum by considering the materials available on record, has given a direction to the opposite party / appellant to refund a sum of Rs.60000/- towards the cost of the computer, on returning the computer by the complainant and to pay a sum of Rs.10000/- towards compensation with cost of Rs.1000/-. Against the said order, the opposite party / appellant filed this appeal.;