T B O TRAVELS Vs. KOTA SURYANARAYANA

JUDGEMENT

(1.) After hearing the Learned Counsel for the Appellant and Respondents and perusing the records, the Commission delivered the following:

(2.) This appeal is directed against the order dated 8.1.91 passed by the District Forum, Bangalore in Complaint No.435 of 90 on its file. It arises in this way:-

(3.) The first respondent had come to Bangalore on 26.5.1990 alongwith his wife for honeymoon. He purchased two tickets for Rs.450/- each from the appellant for going to Ooty and coming back to Bangalore. The appellant is alleged to have promised him that they would be taken in a Video Coach Bus to Ooty. But they were taken in a Swaraj Mazda Van. They were made to sit in the cabin of that van on seats which had poor upholstry and which were on the wheel of the bus. Hence, their journey was not so comfortable as they had expected it to be. They were also not brought to Bangalore in that van by the 2nd Respondent. Hence they had to traval in another bus by paying Rs.100/- each while returning to Bangalore. Hence Respondent No.1 filed a complaint before the District Forum claiming compensation of Rs.10,000/- for the discomfort and unhappiness suffered by himself and his wife. Notices were sent to the appellant and the Respondent No.2. They were returned with the endorsement of refusal. Respondent No.2 was served and the notice to the appellant was returned with the endorsement of refusal.