A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party for deficiency of service claiming direction to repay the entire cost of Rs.1,23,794/- together with interest for the foreign tour travel paid by him and Rs.2,00,000/- as compensation for mental agony and for costs.
(3.) Complainant taken part for in the European tour along with others by paying Rs.1,23,794/- which are included visit to London. Due to improper checking this visa was cancelled by U.K border agency at Calais and thereby he was compelled to return Chennai and the opposite party did not render any help or service in this regard and thereby the complainant sent a notice on 6.10.09 and after he lodged this complaint claiming the reliefs as above.;