R.Lakshminarsimha Rao - (1.)The complainants are the appellants. The respondent club offered them to subscribe in their RCA card scheme by making payment of Rs. 2,35,000/- whereon a benefit of Rs. 40,000/- and other concessions attached to the membership card would be extended to them. The appellants and the respondent entered into an agreement on 19.12.2005. The appellants stated to have given understanding that they would get concession in domestic flight air charges. The appellants sought for refund of the amount and surrendered their membership cards. The appellant had got issued notice dated 3.4.2005 with a request for refund of the amount.
(2.)It was contended on behalf of the respondent club by filing counter that it had not offered any concession in International Flight charges to the appellants and that it had not received a sum of Rs. 45,000/- from them. It was submitted that there was no deficiency in service on the part of the respondent club.
(3.)The appellant no.1 had filed his affidavit and Exs.A1 to A4 were marked. On behalf of the respondent club no evidence had been adduced.