A.K.ANNAMALAI, J. - (1.) F.A.No.338/2008 Opposite parties are the appellants. F.A.No. 264/2009 Complainants are the appellants.
(2.) The complainants who are the husband and wife claimed to refund of Rs.1,492/- with interest for the return flight charges, Rs.600/- towards taxi fare, Rs.2,900/- towards travel fare due to cancellation of flight Rs.2,000/- as lodged expenses, Rs.7,200/- spent for the expenses to the American Consulate and Rs.10,00,000/- as compensation for damages, mental agony, sufferings and Rs.5,000/- as costs from the opposite parties for the deficiency of service.
(3.) The complainants who are the husband and wife in order to attend interview for the USA visa before the American Consulate, Chennai on 8.3.2006, they booked the flight tickets on 14.12.05 itself from Coimbatore to Chennai by paying a sum of Rs.1,492/-, when all the arrangements were made and reached about at 5 p.m at the airport at 6.15 pm., the opposite parties informed that the flight was cancelled due to the alleged operational reason and made endorsement on the ticket without having reason and no alternative arrangement was made and thereby the complainants were compelled to reach Chennai by alternative mode and made to before the consulate authorities to get a fresh date for interview by paying further payment of Rs.3,600/- each and for the date to attend on 17.3.06 and they made to stay at Chennai and to meet out train and other travel expenses apart from loosing flight charges and Rs.1,492/- and thereby after giving legal notice on 3.4.06, the complainant have come forward with this consumer complaint claiming reliefs as above.;