M. THANIKACHALAM J. - (1.) The complainants before the lower forum sought certain reliefs against the opposite parties/ respondents as if they have committed deficiency in service and in this view they should be directed to pay a sum of Rs.1,25,780/- in addition to compensation of Rs.25000/-, which was opposed by the opposite party successfully.
(2.) The complainants alongwith others went to European Splendour Tour, from 15.5.2000 to 05.06.2000, which was organized by the respondent/ opposite party, for that they have paid a sum of Rs.1,13,333/-. When they were in Switzerland, due to severe stomach ache, unable to continue the tour, returned to Chennai. Thereafter, when they have approached for the return of the amount unspent in the tour, the opposite party has not returned the unspent amount as claimed, but returned only Rs.33,132/-, which was not to the satisfaction of the complainants, resulting a claim petition before the lower forum.
(3.) The opposite party/ respondent opposed the claim on the ground that the complaint is bad for non-joinder of necessary party, that complainants are not the consumer, that there was no deficiency in service at any rate and therefore the petition is liable to be dismissed.;