ORBIT TRAVELS Vs. RAJESH MEHTA & ORS

JUDGEMENT

(1.) RESPONDENTS /Org. complainants are present in response to notice before admission issued by us on 16.6.2003, when the appeal was moved before us on behalf of the appellants for admission/hearing. We, therefore, proceed to dispose of this appeal at the stage of its admission itself.

(2.) TRAVEL Agents have filed this appeal against the order dated 30.4.03 passed by Central Mumbai District Forum holding the Travel Agent being deficient in the matter of arranging tour to Himachal Pradesh for which the complainants had joined by paying required amounts and as per itinerary which was agreed by the Travel agent.

(3.) DISTRICT Forum held that Travel Agent being deficient in not arranging the tour and providing facilities as they had agreed and represented to the complainants when booking was made and as was indicated in the tour itinerary.