COX & KINGS (INDIA) LTD Vs. KAILASH BAGRI

JUDGEMENT

(1.) THESE three appeals arise out of order dated 5.6.2006 passed by the District Consumer Forum (DCF), Jaipur -II, Jaipur whereby the Appellant M/s. Cox & Kings India Ltd.and M/s. Amrapali Travels (P) Ltd. have been directed to pay a sum of Rs. 30,000/ to each

(2.) COMPLAINANT as compensation and Rs. 6,000/ - as cost of litigation.

(3.) DURING the course of arguments, the learned counsel for Cox and Kings suibmitted that the tour group was to be escorted by the representative of the Appellant and this condition was fulfilled and it was not incumbent upon the Appellant to provide a representative to escort the group even at the aircraft. It was beyond comprehension that the tour agency will agree to provide escort facility even at the aeroplane.