A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming refund of Rs.375/- paid as parking charges and Rs.50,000/- as compensation for mental agony and loss and for deficiency of service for the unfair trade practice and for costs.
(3.) Complainant on 31.3.08 went to the opposite parties? restaurant and parked his motorcycle bearing Registration No.TN 74 U-9522 in the vacant space of the opposite parties? hotel and had his breakfast. Since there was rain he was not able to take out the motorcycle immediately enquired with the 2nd opposite party for parking his motorcycle in the hotel compound for some time and will take after his return. 2nd opposite party did not inform anything about the parking charges at about 11 pm on the same day not when complainant went and taken the motorcycle where it was left. The 2nd opposite party insisted for the payment of Rs.375/- as parking charges and it was paid under protest and obtained the receipt for the same. In the receipt it is found it is only meant for parking charges for the car and not for bike. When enquired 2nd opposite party gave evasive reply and receiving the parking charges in a wrongful and deceitful manner is an unfair trade practice. The vehicle was made to be left in under rain and sun in the vacant place no parking facilities provided. No separate roof was found. Hence after giving legal notice on 25.4.08 a reply was given with false allegations on 3.6.08. Hence the complainant comes forward with this consumer complaint.;