STIC TRAVELS P LTD Vs. SANJEEV JAIN

JUDGEMENT

(1.) APPELLANT was opposite party No. 2 before the State Commission where the respondent Nos. 1 to 24 had filed complaint alleging deficiency in service.

(2.) BRIEF facts of the case are that a group of 24 people desirous of travelling to Thailand and Singapore approached respondent No. 25 M/s. Gita Travels and Tours (Pvt.) Ltd. , who in turn approached the appellant, M/s. Stic Travels (P) Ltd. , who are the official agent of respondent No. 26 - Thai Airways. Confirmed tickets were issued by the appellant as agent of Thai Airways with the following itinerary:

(3.) WHEN the complainants reached Singapore, it is only there that they were told on 4. 11. 1995 i. e. , a day before the commencement of return journey that return tickets are not confirmed. Finally with some help from Thai Airways local agent, 11 of the group of 24 complainants flew out on 5th by a different flight and following a different route i. e. , instead of coming to Delhi they landed at Bombay and came to Delhi on 6th November, 1995. The remainder 13 could come to Delhi only on 6th November, 1995.