M. THANIKACHALAM J. - (1.) The opposite parties 2 to 4 in OP.No.105/2004 on the file of the District Forum, Chennai (South) are the appellants.
(2.) The parties are referred in this judgment, as ranked before the District Forum.
(3.) The complainant on 20.5.2003, purchased a baby food called Pediasure, from the 1st opposite party, which was manufactured by the opposite parties 2 to 4, by paying a sum of Rs.249/-. The complainant gave one dose of pediasure to her child, Master Aryan, aged about 3 years, on 20.5.2003 mid-night. Later, when the second dose was fed on 21.5.2003 the child refused completely and felt uneasy and nausea and started developing diarrhea and vomiting. When the baby food was tested, it emanated bad smell and suspected to be insect infected, though the expiry date is mentioned as 20.8.2005. The baby was immediately rushed to Deepa Healthcare Centre and treated immediately, worse was prevented.;