VIVEKANANDAN CHETTIAR Vs. R MOHANDASS

JUDGEMENT

(1.) Both these appeals by the same opposite party have been heard together and are disposed of by this common order.

(2.) The case of the complainants was as follows : They paid each Rs. 19,000/- to the opposite party who promised them to render the service of getting employment at Malaysia. Alongwith the money the complainants have also handed over their passport, but no employment was procured. The opposite party refused even to return the money given by the complainants.

(3.) On the basis of these allegations, the complainants have approached the District Forum with the following prayers :