CONSUMER PROTECTION COUNCIL TAMILNADU Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) PETITIONERS /complainants have challenged impugned order dated 27.9.2010 passed by State Consumer Disputes Redressal Commission, Chennai (for short, 'State Commission).

(2.) , Petitioners filed a complaint before District Consumer Disputes Redressal Forum, Tiruchi -I (for short, 'District Forum ') praying for directions to the respondents/opposite parties to provide a new car to the second petitioner or else pay full refund of the money paid. In addition to pay sum of Rs.20,000/ - for mental agony, to pay Rs.1,00,000/ - towards punitive damage and Rs.500/ - to each complainant, towards cost.

(3.) DISTRICT Forum vide order dated 25.6.2007 allowed the complaint.