P K ABDUL LATHEEF Vs. K P DAVIS

JUDGEMENT

(1.) THE appellants are the opposite parties in CC. 918/03 in the file of CDRF, Thrissur. The appellants are under orders to pay a sum of Rs. 5,000 as compensation and Rs.1,500 as costs and if the amounts are not paid within one month, the same will carry interest at the rate of 12% from the date of complaint.

(2.) IT is the case of the complainant that he purchased a photocopier machine, one computer and connected products from the opposite parties on 22.11.2002. It is alleged that the products were defective and several complaints were made. The defective laminator was taken away by the respondent for repair and not returned so far. The stabilizer and UPS were not f unctioning. Chatting was not possible.

(3.) THE opposite parties in the version filed disputed the above case and has contended that the complaint is filed due to the grudge as the opposite parties demanded a sum of Rs. 22,000 borrowed by the complainant and the same had to be paid by the complainant.