A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant availed a new year eve entertainment function held by the opposite party?s hotel on the eve of new year 2008 on 31.12.07 by obtaining ticket for the same by paying Rs.2,999/- and unexpectedly at about 11.30 p.m there was an accident due to the collapsing of stage arranged by the opposite party for the function in which certain people drowned in the swimming pool and the complainants also alleged they have got entangled in the tragedy and subsequently managed to came out with the assistance of other persons and had treatment for the injuries sustained and in the occurrence they lost their belongings including number of mobile cells precious jewel and other items and thereby they have filed a complaint claiming direction for cease and desist from adopting unfair trade practice Rs.5,00,000/- towards compensation for mental agony inconvenience hardship and Rs.1,41,800/- being the cost of the lost damaged items as per the para 7 of the complaint and reimbursement of ticket cost of Rs.3,000/- reimbursement of ambulance charges and hospital bill of Rs.1,500/- and pay for the costs against the opposite parties.
(3.) Opposite parties denied the allegations of the complainant except to admit the occurrence and contended that the occurrence was unfortunate and unexpected accident for which the police case was registered and the opposite party has been willing to reimbursement ticket cost as well as charges for Ambulance and hospital bill of the complainants and never refused to consider the other claim except that further proof of such loss was called for any such loss would have to be submitted by the opposite party as a claim to the insurance company.;