A.K.ANNAMALAI J. - (1.) Appellants 1 and 2 are the opposite parties 1 and 2 before the District Forum.
(2.) The Respondents 1 to 4 filed a complaint against the appellants 1 and 2 and also against subsequently impleaded 5th respondent for the claim of return Air Fare for Rs.50,000/- and for Rs.2,00,000/- as compensation to the complainants for mental agony and deficiency of service and for costs. Before the District Forum, the appellants have stated that there was no deficiency of service and as the first complainant is a Government servant working in Revenue Department helped him in an humanitarian ground for securing the flight tickets and in no way connected with deficiency of service for not getting the confirmed tickets for the return journey and the 3rd opposite party was Travel agent, who had only arranged for the tickets and the complainant was informed about the unconfirmed status of the return ticket.
(3.) After the enquiry the District Forum allowed the complaint except for the relief of return of the fare of Rs.50,000/- by and ordered to pay Rs.50,000/- to each complainant (in total Rs.2,00,000/-) and cost of Rs.5,000/- along with 12% interest for the compensation and the complaint was dismissed against 3rd opposite party/5th respondent in this appeal.;