CEO COUNTRY CLUB (INDIA) LIMITED Vs. PAMELA VISHWANATH

JUDGEMENT

(1.) THIS appeal filed by the Appellants/original Opponents takes an exception to an order dated 17/3/2012 passed by the Mumbai Suburban District Consumer Disputes Redressal Forum (hereinafter referred to as 'the District Forum' for the sake of brevity) in Consumer Complaint No.420 of 2010, Mrs. Pamela Vishwanath v. C.E. O. Country Club (India) Ltd.

(2.) FOR the sake of convenience, hereinafter the Appellants shall be referred to as 'the Opponents' and the Respondent shall be referred to as 'the Complainant'.

(3.) THE facts leading to this appeal can be summarized as under: -