CONTINENTAL TRAVEL SERVICE Vs. K C GUPTA

JUDGEMENT

(1.) XXX xxx xxx

(2.) THROUGH this appeal, the appellant has assailed the impugned order on the ground that he had not received the amount of the tickets and charged commission of Rs. 500 only he, therefore, cannot be held liable jointly and severally for deficiency in service.

(3.) THE only controversy to be determined was whether due information was conveyed to respondent No. 1 by the appellant with regard to the suspension of flights from Guwahati to Imphal, though respondent No. 2 specifically pleaded that they had conveyed due information of suspension of flights to the appellant.