GLOBAL VACATIONS PVT LTD Vs. AMARENDRA SELVAN

JUDGEMENT

(1.) This appeal arises out of the order rendered by Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short, "the State Commission") in complaint case No. 116/2002.

(2.) The appellants are the original Opposite Party Nos. 4, 5. By the impugned order, the State Commission held them jointly and severally liable to pay the amount of compensation to Respondent No. 1 (Complainant).

(3.) We have heard learned Counsel for the parties. We have also perused the record available in this matter.