M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The respondents, as complainants, have approached the District Forum for the following reliefs namely:- (i) to pay a sum of Rs.8,899/- being the sum received in excess by the opposite party towards the hotel accommodation; (ii) to pay a sum of Rs.860/- being the expenses incurred by the complainants unnecessarily towards their EC Clearance; (iii) to pay a sum of Rs.200/- towards the postal and other expenses incurred by the complainants owing to the delay by the opposite party; (iv) to pay a sum of Rs.2,00,000/- towards compensation for the mental agony, physical hardship and strain; alleging as follows.
(3.) The complainants, in order to travel as tourist to Hong Kong, approached the opposite party for booking their air tickets and also to arrange their accommodation and accordingly air tickets were confirmed for 20.01.2004 and stay had been arranged from 21.01.2004 to 24.01.2004 at the Park Hotel, Hong Kong, for which, totally the complainants have paid a sum of Rs.88,000/-.;