LEENA PRABHOO Vs. RAJA RANI TRAVELS PVT LTD

JUDGEMENT

(1.) THIS is a complaint filed by Ms. Leena Prabhoo against Raja Rani Travels Pvt. Ltd. and its Directors, Mr. Abhijit Patil and Mr.Vishwajeet Patil, under the Consumer Protection Act, 1986, alleging deficiency in service.

(2.) THE facts can be summarized as under:

(3.) THE complaint was admitted after hearing the Complainant and the Opponents were directed to file written version. The Opponents filed written version denying that there is deficiency in service on their part. Opponents contended that the complaint is deliberate and willful attempt to extract money from the Opponents on false and frivolous pretexts of alleged facts and the complaint is based on abuse process of law. The complaint is misconceived, vexatious and malafide. The Opponents contended that the Complainant has filed the complaint herself and on behalf of her parents. However, the parents are not included necessary parties in the complaint. The parents of the Complainant have not alleged any deficiency in service on the part of the Opponents. The parents of the Complainants have neither alleged any deficiency in service nor given any authorization to the Complainant to file complaint on their behalf. The Complainant cannot claim the amount on behalf of her parents as they are not parties.