CLARA BAZIRA Vs. AL KAMAL INTERNATIONAL

JUDGEMENT

(1.) THIS case demonstrates how poor and gullible women are entrapped by the travel agents engaged in providing manpower for foreign countries by luring them to arrange menial and sundry jobs to extract from them money arranged by them through different sources and once they land in foreign land, they became pawn in their hands and treated as slaves.

(2.) PURSUANT to an advertisement in the newspaper regarding vacancies of a lady tailor in Bahrain the complainant approached the opposite parties for arranging employment for her and paid Rs. 43,000 but on reaching Bahrain she was locked in a room by opposite party No. 2 and was not provided any employment as promised and has through this complaint sought refund of Rs. 43,000 paid by her and Rs. 24,620 towards the expenses incurred by her for purchasing the tickets and Rs. 18,00,000 for mental torture and agony. The allegations of the complainant in brief are as under:

(3.) ON 9.5.1998 Ibrahim Al Karim took her to his office where she was locked in a room where about 15 other Indian girls were already locked. Those girls were also sent by the O.Ps. from India to Bahrain. When O.P. No. 2 went to Bahrain, he also demanded Rs. 30,000 from the complainant but she refused to pay the said amount to O.P. No. 2. On 9.6.1998 Ibrahim Al Karim asked her to work as a domestic servant at the house of Smt. Sabha, w/o Tarik so that Ibrahim Al Karim could recover amount from her. She had no alternative but to serve there as a domestic servant.