AMIT DHAWAN Vs. D. PAULS TRAVEL & TOURS

JUDGEMENT

(1.) AFORESAID two appeals arise from the order dated 20.7.2007, passed by the District Forum. One is filed by the complainant Mr. Amit Dhawan and another is filed by the OP -D. Paul's Travel & Tours. For convenience the appellant -Amit Dhawan will be referred as 'Complainant" and appellant -D. Paul's Travel & Tours will be referred as 'opposite party'.

(2.) ON account of having not provided the transport from Changi Airport at Singapore to the hotel booked by the complainant and for having not provided assured accommodation at the first instance the opposite party has been vide impugned order dated 20th July, 2007 passed by the District Forum directed to pay a sum of Rs. 20,000 as compensation and Rs. 5,000 as cost of litigation.

(3.) OPPOSITE party has challenged the impugned order on the ground that there was no deficiency in service on its part and rather on the representation of the complainant he was shifted to Hotel Peninsula Excelsior on the undertaking that he will make up the difference when he would be back from the tour. Whereas the complainant Amit Dhawan has filed the appeal because of being dissatisfied with the amount of compensation.