- (1.) The opposite parties are the appellants.
(2.) The complainant/ 1st respondent, had booked two tickets from the office of the opposite parties, at Egmore, on 14.5.2005, for the travel on 16.5.2005 at 10.15 p.m., paying a sum of RS.690/-, and the seats allotted/ reserved are 7 and 8. The complainant also informed, not only the opposite parties, but also their Perungalathur boarding office, that he and his wife will board at Perungalathur. As per the understanding and instructions, when the complainant reached on 16.5.2005, at Perungalathur, to board the bus, the representative therein, contacting the office at Chennai, informed that both the seats were filled up, thereby the opposite parties have committed negligent act.
(3.) The Perungalathur office, offered to accommodate one seat, to the wife of the complainant, requesting the complainant to travel in the cleaner seat, for which he was not willing. Thereafter, at Perungalathur, they have made arrangements, to go upto Thirupur, thereafter, compelling the complainant to go to Coimbatore, engaging a taxi, thereby causing not only deficiency, but also depriving luxury, for which alone the complainant had booked tickets for RS.690/-. For the negligent act committed, issuing notice, when damage was claimed, there was no answer, and therefore the complainant was constrained to file the case, claiming compensation of Rs.10000/- towards mental agony, and Rs.2000/- towards cost.;