M S ABDUL SHATHI Vs. PAKKIR MOHAMMED

JUDGEMENT

(1.) This appeal is directed against the order dated the 5th day of March, 1997 in C. O. P. No.22/96 on the file of the District Consumer Disputes Redressal Forum, Tirunelveli.

(2.) The appellant one Mr. M. S. Abdul Shathi, Partner, Aero-World Travels is the opposite party while the respondent Pakkir Mohammed is the complainant.

(3.) The opposite party, it is said, is a travel agency. The complainant wanted to send her sister's son one Diwanuli to Saudi Arabia. He approached the opposite party to arrange for his travel from India to Saudi Arabia. The opposite party, it is said, collected Rs.17,005/- as air ticket fare, Rs.300/- as airport tax and service charges of Rs.1,500/- and another sum of Rs.11,500/- for getting VISA and for endorsements of the VISA. Thus the opposite party collected a total sum of Rs.30,305/- from the complainant.