MARIO R PAREIRA Vs. ELESBAO PAREIRA

JUDGEMENT

(1.) This appeal arises against the order, dated 10.2.1993 passed by the Consumer Disputes Redressal Forum Panji in complaint No.302/df/92 declining to adjudicate the complaint on the ground that there are disputed questions of facts and laws.

(2.) It is the case of the Appellant in his complaint that in pursuance to an advertisement published in "the Navhind Times' dated 18.3.1991, he contacted the Respondent for an interview for the post of Electrician in Behrain and because he completed all the formalities he paid Rs.10,000/- to the Respondent as part payment out of total amount of Rs.20,000/- and Rs.5,000/-which was supposed to be total cost/ charges to provide for a job in the Gulf along with the necessary accommodation. The Appellant, then proceeded to Bombay as per directions of the Respondent and on 25.6.1992 he landed in Bahrain where he was received by a driver of a Gulf Company and after having met Mr. Haridas at the Bahrain office he was dumped along with his luggage at Salmania Quran Centre where he was neither provided food nor shelter. The Appellant got sick and when, after recovery from his illness, he contacted Mr. Haridas, he was told to return to Goa. On his return to Goa the Appellant approached the Consumer District Forum.

(3.) The Respondent filed his written version in which he has admitted that the Appellant was selected for the overseas job by him. The Respondent stated that the Appellant was employed as Electrician on his arrival in Bahrain and that the Appellant fell home sick and was not willing to continue to work in Bahrain and on his request Mr. Haridas sent him back to India.