COUNTRY VACATIONS Vs. D KUMARAVELU

JUDGEMENT

(1.) THE opposite parties are the appellants. The respondents/complainants have filed the complaint directing the opposite parties to pay Rs. 20,000 and a sum of Rs. 5 lakh as compensation and cost of Rs. 10,000.

(2.) THE case of the complainant is as follows:

(3.) THE additional documents are marked as Exs. C9 and C10.