PADMA AUTO ELECTRICALS Vs. T P SUBRAMONIAN

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kozhikode in OP No.813/ 92. The opposite party is the appellant.

(2.) Though notice was issued to respondent and it was served on him, there is no appearance. We heard the Counsel for the appellant and also perused the documents and records.

(3.) The case of the complainant is that on 28.2.1992 in connection with the repair of his autoriksha, the complainant asked the opposite party for an API Cylinder Block and an IPL Piston Assembly, and the opposite party supplied a Cylinder Block and an IPL Piston for consideration of Rs.840/-. What was demanded was API Cylinder Block but what was supplied to him was a false one. The price collected was also excess. Further within a week the piston became defective. The matter was reported to the opposite party by a registered letter but nothing was done by the opposite party. It is on these allegations the complaint was filed.