M. THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainant/ appellant, knocked the doors of the District Forum, Chennai (North), seeking the following directions : i) directing the opposite party to pay the complainant a sum of Rs.625/- being the transport charges from complainants residence to the opposite partys office and transport charges from Parrys to Shasthri Bhavan (Immigration office) (ii) directing the opposite party to pay a sum of Rs.980/- being the cost of fresh visa (iii) directing the opposite party to pay a sum of Rs.50000/- for the mental agony suffered by the complainant on account of negligence in service. (iv) directing the opposite party to pay a sum of Rs.20000/- being the damage and compensation. (v) directing the opposite party to pay a sum of Rs.15000/- being the one month expenses covering the over stay period from 26.12.2004 to 25.1.2005 (vi) directing the opposite party to pay a sum of Rs.1000/- being the cost of this O.P and thus render justice. alleging negligence and deficiency, on the part of the opposite party, as if they have not obtained visa and other connected documents, resulting monetary loss and mental agony to him, which should be ordered to be paid by the opposite party.
(3.) The opposite party admitting the service, undertaken by them, would contend that granting visa, was not within their right, that the confirmation of air ticket was also, does not lie within their hands, and that without any deficiency of service, they did their performance, not causing any mental agony or loss to the complainant, and therefore they are not answerable to the claim of the complainant.;