GOBINDER SINGH (BRIG ) Vs. SHERGILL TRAVELS PRIVATE LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by the complainants against order dated 5.4.2005 passed by the District Consumer Disputes Redressal Forum -II, U.T. Chandigarh, whereby their complaint was dismissed, being meritless. However, the parties were left to bear their own costs.

(2.) BRIEFLY stated the facts are that respondents are travel agents and provide service to the customers who intend to visit abroad. They arrange tickets, return tickets and confirmation thereof, etc. in relation and in connection with air travel to foreign countries for consideration.

(3.) IT was next averred that the appellants arranged their visit to Australia for a period of two months after due consultation with their relatives and friends staying in Australia, starting from second week of May, 2004. The purpose of visit was to explore avenue for business.