M. THANIKACHALAM J. - (1.) The 2nd opposite party before the District Forum is the appellant herein.
(2.) The 1st respondent as complainant, approached the lower forum for the recovery of several amounts, on various heads, alleging that the appellant as well as the 1st opposite party committed deficiency in service.
(3.) The complainant wished to migrate to Australia, for which on seeing the advertisement, he approached the opposite parties, paid amounts also on various dates. Under the agreement, they have also assured visa, failing which to return the amount. Unfortunately, the 1st opposite party unable to secure job to the satisfaction of the complainant, resulting refusal of visa also, for which in the complaint, the 1st respondent herein accuses the opposite parties, as if they have committed deficiency in service and because of their conduct, he had lost the opportunity of employment, which gave cause of action for claiming compensation also, as if he had lost the alternative employment opportunities too.;