B SHASHIREKHA Vs. AMERICAN EXPRESS TRAVEL RELATED SERVICES

JUDGEMENT

(1.) THE parties referred to in this appeal, are as arrayed before the District Forum, Bangalore Urban District.

(2.) THE case of the complainant, is as follows:

(3.) THE opposite parties though served with notice issued by the District Forum, have not filed their version, and have not adduced any evidence before the District Forum. Whereas, the complainant has filed her affidavit by way of evidence in support of her case.