N.KANNADASAN, J. - (1.) The appellant is the 3rd opposite party, respondent 1 and 2 are the complainants and the respondents 3 and 4 are the 1st and 2nd opposite parties before the District Forum.
(2.) The complaint is filed before the District Forum on the ground that the complainants have got a confirmed ticket, which was obtained through the 1st opposite party. However, the 2nd complainant was not permitted to travel from Singapore to India, and as such there was deficiency in service. Initially the complaint was filed only as against opposite parties 1 and 2 in the year 2001, and subsequent application was filed to implead 3rd opposite party as one of the party and the said application was ordered on 13.1.2003. The relief is claimed as against opposite parties 1 and 3. The District Forum has allowed the complaint holding that there is deficiency in service on the part of the 3rd opposite party and accordingly granted relief as stated therein. Against the said order, the present appeal is filed.
(3.) Appeal is filed raising various grounds as set out in the memorandum of appeal. As regards 2nd opposite party is concerned learned counsel would submit that even though no relief is claimed as against the 2nd opposite party, they are unnecessarily dragged by impleading them as one of the party.;